Mahalaxmi Nursing School vs State Of Rajasthan
2021 Latest Caselaw 15270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13717/2021

Mahalaxmi Nursing School, Through Mahalaxmi Education Society, Tamatiya, Ahada, District Banswara, Through Its Secretary Mahendrapal Singh Sisodiya S/o Shri Krishanpal Singh Sisodiya, Aged 45 Years, R/o Mahalaxmi House, Main Road, Tamatiya, Kushalgarh, District- Banswara, Rajasthan (327001)

----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 (Raj)

----Respondents

For Petitioner(s) : Mr. Pravin Vyas Mr. Kunal Jaiman

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

The only prayer in the present petition is to 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

(2 of 2) [CW-13717/2021]

within a period of three 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

151-Arun/-

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