Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Satya Sai School Of Nursing vs State Of Rajasthan
2022 Latest Caselaw 5433 Raj

Citation : 2022 Latest Caselaw 5433 Raj
Judgement Date : 12 April, 2022

Rajasthan High Court - Jodhpur
Satya Sai School Of Nursing vs State Of Rajasthan on 12 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5325/2022

Satya Sai School Of Nursing, Jubli Road, Civil Lines, Sikar, Rajasthan Through Its Principal Shri Mukesh Kumar Verma S/o Shri B.l. Verma, Aged About 45 Years.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health (Group-Iii) Department, Government Of Rajasthan, Secretariat, Jaipur.

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

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-5325/2022]

In the meanwhile, if the counselling is still in

progress, the petitioner - institution may be provisionally

included for allotment of students for admission to GNM

Course for upcoming academic year 2021-22 as per the

annual intake capacity of 40 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-RNC provisionally.

Connect with S.B. Civil Writ Petition

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

(VIJAY BISHNOI),J

198-AjaySingh/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter