Ravindra Nursing College vs State Of Rajasthan
2022 Latest Caselaw 5660 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5537/2022

Ravindra Nursing College, (B.sc. Nursing) (Raj.) Through Treasurer Of Ravindra Public School Sansthan, Jhunjhunu (Rajasthan) Narendra Singh Son Of Shri Mahabeer Parsad, Age About 40 Years, R/o Ward No. 11, Kissan Colony, Jhunjhunu.

----Petitioner Versus

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

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

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

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vikas Bijarnia
For Respondent(s)          :



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

19/04/2022

This writ petition has been filed by the petitioner-

Institution raising a grievance that the respondents are not

inspecting its college for granting permission to establish

Nursing College for B.Sc. (N) with 60 seats course and are

also not passing appropriate orders for granting permission to

establish the said college.

Be that as it may, this writ petition is disposed of with

liberty to the petitioner-Institution to file an application

seeking permission for establishing Nursing College for

(2 of 2) [CW-5537/2022]

conducting the aforementioned course within a period of

three weeks from today.

In case such application is filed by the petitioner-

Institution, it is expected that the respondents shall consider

and decide the same and pass appropriate order preferably

within a period of three months from the date of submission

of the application after conducting necessary inspection,

subject to the condition that the petitioner-Institution has

completed all the other requisite formalities.

Ordered accordingly.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 45-mohit/-

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