Raj Shree College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 9836 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7037/2021

Raj Shree College Of Nursing, Ajitgarh Road, Amarpura, Shahpura, Jaipur, Rajasthan Through Its Authorised Representative Mr. Manoj Kumar Yadav S/o Shankar Lal Yadav, Aged About 28 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. Rajasthan University Of Health And Science, 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)         :     Mr. Ankur Mathur (though VC)
For Respondent(s)         :



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

28/06/2021

Learned counsel for the petitioner has submitted that in SB

Civil Writ Petition No.5227/2021 (Gayatri Vidhyapeeth Vs.State of

Rajasthan and others), this Court has issued a direction to the

respondents to consider the application of the petitioner-

institution for enhancement of seats in B.Sc. Nursing Course for

the academic-session 2020-21.

(2 of 2) [CW-7037/2021]

In view of the above, this writ petition is disposed of with a

direction to the respondents to consider and decide the application

of the petitioner-Institution for enhancement of seats from 30 to

50 for B.Sc. Nursing Course for academic-session 2020-21 by

making proper inspection and completing all necessary formalities.

Appropriate speaking order shall be passed preferably within a

period of three months from today strictly in accordance with law,

if the Covid-19 situation improves.

Stay petition also stand disposed of accordingly.

(VIJAY BISHNOI),J

35-Taruna/-

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