Biyani Institute Of Science And ... vs State Of Rajasthan
2022 Latest Caselaw 5429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5402/2022

Biyani Institute Of Science And Management, Jaipur, R-4, Sector- 3, Vidhyadhar Nagar, Jaipur-23, Rajasthan, Through Its Director Shri Rajeev Biyani S/o Shri J.k. Biyani, Aged About 52 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. Rajasthan University Of Health And Science, Through Its Registrar, Kumbha Marg, Pratap 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 VIJAY BISHNOI

Judgment / Order

12/04/2022

Learned counsel for the petitioner has submitted that

in similar nature of writ petitions being S.B. Civil Writ

Petition Nos.961/2021 and 6095/2021 this Court has

issued notices and interim order has also been passed.

In view of the above submission, issue notice of this

writ petition as well as stay application to the

respondents.

(2 of 2) [CW-5402/2022]

In the meanwhile, if the counselling is still in

progress, the petitioner - institution may be provisionally

included for allotment of students for admission to B.Sc.

(N) Course for upcoming academic year 2021-22 as per

the annual intake capacity of 50 seats sanctioned by the

State/Rajasthan Nursing Council. However, it is made

clear that inclusion of petitioner -institution for allotment

of students and admission accorded in pursuance thereto,

shall not create any right of equity in favour of petitioner

- institution or the students admitted to the course

pursuant to this interim order. The admission accorded

shall remain subject to the decision of the writ petition.

It is also directed that the fee for the enhanced seat

shall be accepted by the respondent-University

provisionally.

Connect with S.B. Civil Writ Petition

Nos.961/2021,6095/2021 and 3285/2021.

(VIJAY BISHNOI),J

211-AjaySingh/-

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