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Indian Instttute Of Nursing ... vs State Of Rajasthan
2022 Latest Caselaw 4718 Raj

Citation : 2022 Latest Caselaw 4718 Raj
Judgement Date : 29 March, 2022

Rajasthan High Court - Jodhpur
Indian Instttute Of Nursing ... vs State Of Rajasthan on 29 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4525/2022

Indian Institute Of Nursing Science, Dausa, Being Run And Managed By Shiksha Sanchalan And Chikitsa Prasar Samiti, Hingotiya, Dausa Through Its Secretary Raj Kumar Sharma S/o Banwari Lal Sharma, Aged 46 Years, Resident Of Vasudev Nagar, Dausa (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal President, 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, Pratap Nagar, Jaipur, Rajasthan.

4. Private Physiotherapy, Nursing And Para Medical Institutions Society, Branch Office Jodhpur Through Its President, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur Rajasthan.

----Respondents

For Petitioner(s) : Mr. Harshvardhan Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/03/2022

Learned counsel for the petitioner submitted that in

SB Civil Writ Petition No.5227/2021 (Gayatri

Vidhyapeeth Vs. State of Rajasthan and Others), this

Court has issued a direction to the respondents to

consider the application of the petitioner-institution for

(2 of 2) [CW-4525/2022]

enhancement of seats in B.Sc. Nursing Course for the

academic-session 2022-23 onwards.

In view of the above, this writ petition is disposed of

with a direction to the respondents to consider and

decide the application of the petitioner-institution for

enhancement of seats from 40 to 80 for B.Sc. Nursing

Course for academic-session 2022-23 onwards by making

proper inspection and completing all necessary

formalities. Appropriate speaking order shall be passed

preferably within a period of three months from today

strictly in accordance with law.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

45-msrathore/-

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