Durga Devi Memorial Educational ... vs State Of Rajasthan
2022 Latest Caselaw 5397 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5339/2022

Durga Devi Memorial Educational Trust, (R R College Of Nursing), 141-142, Shri Hanuman City, Near Sitapura Puliya, Tonk Road, Jaipur, Rajasthan, Through Its Managing Trustee Madan Mohan Sharma S/o Shri Ram Lal Sharma, Aged About 43 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. 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
For Respondent(s)         :     Mr. Manish Vyas, AAG, Mr. Sangram
                                Singh,    Mr.   Mahendra  Visihnoi,
                                Mr. Kailash Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/04/2022

Learned counsel for the petitioner-institution has

placed reliance on the order dated 6.1.2022 passed by

the Coordinate Bench of this Court in Shri Vinayaka

Mission Medical & Education Society Vs. State of

Rajasthan & Ors. (SBCWP No.17202/2021) and

submitted that in the identical writ petition, this Court

(2 of 2) [CW-5339/2022]

has already directed the respondents to allow the

petitioner-institution to admit the students in GNM

Course provisionally.

In view of the above, meanwhile, in case due fees is

deposited, the respondents shall permit the petitioner-

institution to provisionally participate in the future

ongoing counseling for GNM Course for the academic

session 2021-22 with intake capacity of 60 seats.

Admission granted to the students in the above-

referred course pursuant to this interim order shall be

provisional and intimation to this effect and pendency of

the writ petition shall be reflected by the petitioner-

institution on its website so also while giving admission to

the students.

List after two weeks.

(VIJAY BISHNOI),J

205-msrathore/-

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