K.B.S. Education Trust vs State Of Rajasthan
2022 Latest Caselaw 5524 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 101/2022

K.b.s. Education Trust, (K.b.s. College Of Nursing), Vamanpura, Sewar Bharatpur, Rajasthan, Through Its Secretary Shri Bhim Singh S/o Shri Padam Singh, Aged About 64 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




            HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

13/04/2022

This application under Article 226 of the Constitution of

India is preferred on behalf of the petitioner seeking correction in

the order dated 04.03.2022 passed by this Court in SBCWP

No.3309/2022, whereby the said writ petition has been disposed

of.

Learned counsel for the petitioner has submitted that

the petitioner-Institute preferred the aforesaid writ petition with a

prayer that the respondent authorities may be directed to grant

NOC to it by inspecting the infrastructure for establishment of

(2 of 2) [WMAP-101/2022]

GNM Course, however, inadvertently the course of B.Sc. (N) has

wrongly been mentioned in the order dated 04.03.2022 and this

inadvertent mistake may be rectified.

Having considered the overall facts and circumstances

of the case, this Court is of the opinion that the petitioner-

Institute is willing to establish Nursing College for GNM Course,

however, due to typographical error, the course "B.Sc.(N)" has

wrongly been mentioned in the order dated 04.03.2022 and the

same requires rectification/modification.

Hence, it is ordered that in place of the course "B.Sc.

(N)" mentioned in the order dated 04.03.2022 passed in SBCWP

No.3309/2022, the course "GNM" be read.

It is made clear that the time to file application granted

to the petitioner-Institution seeking permission for establishing

Nursing College for conducting GNM(N) Course is extended for

further three weeks from today. If such application is filed by the

petitioner-Institution, it is expected that the respondents shall

consider and decide the same by an appropriate order within a

period of three months thereafter, after conducting necessary

inspection, subject to the condition that the petitioner-Institution

has completed all the other requisite formalities.

The application stands disposed of.

(VIJAY BISHNOI),J

162-masif/-PS

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