Anupama Medical Prashikshan ... vs State Of Rajasthan
2022 Latest Caselaw 5404 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4958/2022

Anupama Medical Prashikshan Sansthan, Jeevan Nagar, Sikar, Rajasthan, Through Its Secretary Shree Rajendra Modi S/o Shri Bhanwar Lal Modi, Aged About 58 Years.

----Petitioner Versus

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

2. Joint Secretary (Group-3), Medical And Health Department, Government Of Rajasthan, Government Secretariat, Jaipur (Rajasthan).

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

4. Rajasthan University Of Health And Sciences, Through Its Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.

5. 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

(2 of 2) [CW-4958/2022]

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

submitted that in the identical writ petition, this Court

has already directed the respondents to allow the

petitioner-institution to admit the students in B.Sc.

Nursing 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 B.Sc. (N) 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

68-msrathore/-

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