Sanskar Bharti College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 11099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8980/2021

Sanskar Bharti College Of Nursing, Bharatpur Being Run By Society Public Rose Shiksha Samiti, Hantra, Bharatpur Through Its Secretary Santosh Kumar S/o Dwarika Prasad, Aged 37 Years, Resident Of Hantra, Bharatpur.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).

2. Rajasthan Nursing Council, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur (Rajasthan).

3. Rajasthan University Of Health And Sciences, Through Its Registrar, Kumbha Marg, Partap Nagar, Jaipur, Rajasthan.

4. Private Physiotherapy, Nursing And Para Medical Institutions Society, Branch Office Jodhpur Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Ms. Swati Shekhar
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2021

Learned counsel for the petitioner submits that

identical matter has been disposed of by a Co-ordinate

Bench of this Court (SBCWP No.6345/2021) vide order

dated 09.04.2021 and prays that present petition be

disposed of in similar terms. Hence, identical order is

being passed herein.

(2 of 2) [CW-8980/2021]

The only prayer in the present petition is to re-

inspect, if necessary, the petitioner-Institute and pass

appropriate orders for granting permission to establish

B.Sc. Nursing courses.

In view of the limited prayer, this Court deems it

proper to dispose of the writ petition with the direction to

the respondents to inspect, if necessary, the petitioner-

Institute in accordance with law, after the requisite

formalities are completed by the petitioner, and pass

appropriate order.

The writ petition is disposed of in the above terms.

The stay application as well as all pending

applications also stand disposed of accordingly.

(VIJAY BISHNOI),J

50-msrathore/-

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