Manav Dharma Viklang Sewa ... vs State Of Rajasthan
2021 Latest Caselaw 15662 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14272/2021

Manav Dharma Viklang Sewa Sansthan, (Ruhi Nursingh College, Bhilwara) Bhilwara, Rajasthan Through Its Secretary Shri Chandraveer Singh S/o Shri Madan Singh, Aged About 40 Years.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur (Raj.)

2. Rajasthan Nursing Council, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur (Raj.).

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.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

18/10/2021

The only prayer in the present writ petition is to inspect the

petitioner- institute and pass appropriate orders for granting

permission to establish Nursing College for B.Sc. (N) 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-14272/2021]

within a period of three months from today strictly in accordance

with law, if Covid-19 situation improves.

Ordered accordingly.

Stay petition also stands disposed of.

(VINIT KUMAR MATHUR),J

109-Anil Singh/-

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