Citation : 2022 Latest Caselaw 3998 Raj
Judgement Date : 14 March, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3896/2022
Aryabhatta Academic Society, (Aryabhatta College Of Nursing) Nr Patel Indoor Stadium, Opposite Agarwal School Ajmer, Rajasthan Through Its Secretary Amit Shastri S/o Late Dr. Babu Ram Shastri, Aged About 42 Years.
----Petitioner Versus
1. State Of Rajasthan, Through 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, Pratarp 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-3896/2022]
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
117-msrathore/-
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