Jiet College Of Nursing vs State Of Rajasthan
2022 Latest Caselaw 4256 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3071/2022

Jiet College Of Nursing, Jiet Universe, N.h. 65, Pali Road, Mogra, Luni, Jodhpur, Rajasthan Through Its Registrar Dr. Manish Bafna S/o Shri Lalit Kumar Bafna, Aged About 45 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 Science, Through Its Registrar, Kumbha Marg, Pratap 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

16/03/2022 Learned counsel for the petitioner has submitted that

in similar nature of writ petitions being S.B. Civil Writ

Petition Nos.961/2021 and 6095/2021 this Court has

issued notices and interim order has also been passed.

In view of the above submission, issue notice of this

writ petition as well as stay application to the

respondents.

        In     the     meanwhile,              if    the    counselling        is     still     in



                                                                                           (2 of 2)                         [CW-3071/2022]


                                   progress,         the    petitioner         -     institution       may       be        provisionally

                                   included        for     allotment         of    students          for   admission             to     B.Sc.

                                   (N)      Course        for    upcoming           academic          year    2021-22              as    per

the annual intake capacity of 60 seats sanctioned by the

State/Rajasthan Nursing Council. However, it is made

clear that inclusion of petitioner -institution for allotment

of students and admission accorded in pursuance thereto,

shall not create any right of equity in favour of petitioner

- institution or the students admitted to the course

pursuant to this interim order. The admission accorded

shall remain subject to the decision of the writ petition.

It is also directed that the fee for the enhanced seat

shall be accepted by the respondent-University

provisionally.

Connect with S.B. Civil Writ Petition Nos.961/2021,

6095/2021 and 3285/2021.

(VIJAY BISHNOI),J 12-Ajay/-

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