Wednesday, 22, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Geetanjali College Of Nursing vs State Of Rajasthan
2021 Latest Caselaw 15274 Raj

Citation : 2021 Latest Caselaw 15274 Raj
Judgement Date : 1 October, 2021

Rajasthan High Court - Jodhpur
Geetanjali College Of Nursing vs State Of Rajasthan on 1 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13548/2021

Geetanjali College Of Nursing, Borawar, Rajasthan Through Its Parental Body Geetanjali Sikshan Sansthan Borawar, Tehsil Makrana, District Nagaur (Raj.). Through Its Secretary Lal Mohammed Khan S/o Sh. Saraj Ahmed, Aged About 53 Years, Deshwarli Mohalla, Borawar, Tehsil Makrana, District Nagaur.

----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.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. B.S. Sandhu
For Respondent(s)         :



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

01/10/2021

By this writ petition the only relief has been prayed by the

petitioner-institution to issue direction to the respondents to

inspect it pursuant to the application filed by it for starting B.Sc.

Nursing Course.

Learned counsel for the petitioner-institution has contended

that the petitioner-institution has already submitted the

application for that purpose and has completed the requisite

formalities as well as deposited the requisite fee but the

(2 of 2) [CW-13548/2021]

respondents are not conducing its inspection without there being

any justified reasons.

After hearing learned counsel for the petitioner-institution,

after perusing the material available on record and in view of the

limited prayer made on behalf of the petitioner-institution, this

writ petition is disposed of with a direction to the respondents to

conduct the inspection of the petitioner-institution pursuant to it's

application for starting B.Sc. Nursing Course expeditiously strictly

in accordance with law, if all the requisite formalities are

completed by it.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

118-Arun/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter