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Aditya Shikshan And Prashikshan ... vs State Of Rajasthan
2022 Latest Caselaw 8860 Raj

Citation : 2022 Latest Caselaw 8860 Raj
Judgement Date : 6 July, 2022

Rajasthan High Court - Jodhpur
Aditya Shikshan And Prashikshan ... vs State Of Rajasthan on 6 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9305/2022

Aditya Shikshan And Prashikshan Sansthan, Narmada Project Road, Sanchore District Jalore Through Chairman Joga Ram Jakhar S/o Khinya Ram, Age About 41 Years, Resident Of Sanawara Tehsil And District Barmer.

----Petitioner Versus

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

2. Deputy Secretary, Medical And Health Department (Group-Iii) Rajasthan, Secretariat, Jaipur.

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, Partap Nagar, Jaipur, (Rajasthan)

----Respondents

For Petitioner(s) : Mr. R.J.Punia

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

The only prayer in the present petition is to inspect the

petitioner-Institute and pass appropriate orders for granting

permission to establish Nursing College for B.Sc. (N) course.

In view of the limited prayer, this Court deems it proper to

dispose of the writ petition with direction to the respondents to

inspect the petitioner-Institute after the requisite formalities are

completed by the petitioner, and pass appropriate order preferably

(2 of 2) [CW-9305/2022]

within a period of three months from today strictly in accordance

with law.

Ordered accordingly.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

125-AjaySingh/-

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