Maharana Pratap National ... vs State Of Rajasthan
2021 Latest Caselaw 15601 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Misc Application No. 252/2021

Maharana Pratap National Institute Of Nursing Education And Rsearch

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Ankur Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/10/2021

This application under Article 226 of the Constitution of

India is preferred on behalf of the petitioner - Institution seeking

modification of the order dated 27.09.2021 passed by this Court in

SBCWP No.13312/2021.

Learned counsel for the petitioner - Institution has

submitted that there are 40 seats of B.Sc. Nursing Course in the

petitioner - Institution. It is further submitted that the petitioner -

Institution preferred the aforesaid writ petition before this Court

for enhancement of the seats of B.Sc. Nursing Course from 40 to

80 and this Court while disposing of the said writ petition vide

order dated 27.09.2021 directed the respondents to consider and

decide the application of the petitioner-Institution for

enhancement of seats from 40 to 80 for B.Sc. Nursing Course for

academic session 2021-2022 onwards by making proper

inspection and completing all necessary formalities. However, due

to inadvertence, instead of figure '40 to 80', '50 to 80' has

(2 of 2) [WMAP-252/2021]

wrongly been mentioned in the operative part of the order dated

27.09.2021. It is, therefore, prayed that the necessary correction

may be made.

Having heard learned counsel for the petitioner -

Institution and having considered the overall facts and

circumstances of the case, this Court is of the opinion that the

aforesaid inadvertent mistake is nothing but a bonafide one.

Hence, it is ordered that the figure '50 to 80'

mentioned in the operative part of the order dated 27.09.2021 is

replaced by '40 to 80'.

Application stands disposed of.

(VIJAY BISHNOI),J

masif/-PS

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