Maa Jijabai Shikshan Sansthan vs State Of Rajasthan
2022 Latest Caselaw 3989 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3933/2022

Maa Jijabai Shikshan Sansthan, (Maa Jijabai College Of Nursing), Khadi Bagh Road, Chomu, Jaipur, Rajasthan, Through Its President Sunil Kumar Sharma S/o Girdhari Lal Sharma, Aged About 44 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, Partap 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

14/03/2022

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) course and are

also not passing appropriate orders for granting

permission to establish the said college.

(2 of 2) [CW-3933/2022]

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 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

121-msrathore/-

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