Citation : 2021 Latest Caselaw 9832 Raj
Judgement Date : 28 June, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7113/2021
Rajasthan Public School Shiksha Samiti, Rajasthan School Of Nursing, Gudha Gorji, Tehsil Udaipurwati, Jhunjhunu, Rajasthan Through Its Representative Virendra Singh Shekhawat S/o Shri Bhanwar Singh Shekhawat, Aged About 41 Years.
----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. 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) : Mr. Ankur Mathur (through VC)
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
28/06/2021
The only prayer in the present petition is to re- inspect the petitioner-Institute and pass appropriate orders for granting permission to establish Nursing College for GNM course.
In view of the limited prayer, this Court deems it proper to dispose of the writ petition with direction to the respondents to inspect the petitioner-Institute after the requisite formalities are completed by the petitioner, and pass appropriate order preferably within a period of three
(2 of 2) [CW-7113/2021]
months from today strictly in accordance with law, if the Covid-19 situation improves.
Ordered accordingly.
Stay petition also stands disposed of.
(VIJAY BISHNOI),J
46-msrathore/-
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