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D.H. College Of Nursing vs State Of Rajasthan
2022 Latest Caselaw 4829 Raj

Citation : 2022 Latest Caselaw 4829 Raj
Judgement Date : 30 March, 2022

Rajasthan High Court - Jodhpur
D.H. College Of Nursing vs State Of Rajasthan on 30 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11558/2021

D.h. College Of Nursing, Jaipur Under The Dhyawan Vikash Sanstha, Through Its Secretary Om Wati W/o Raj Kumar Meena Age 38 Years, Address Luniyawas, Tehsil Sanganer, Jaipur 302031

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary Medical And Health Department, Government Of Rajasthan, 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, Naursing 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. Lalit Parihar For Respondent(s) : Mr. Mahendra Vishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

30/03/2022

Learned counsel for the petitioner has 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 enhancement of seats in B.Sc. Nursing

Course for the academic-session 2021-22 onwards.

(2 of 2) [CW-11558/2021]

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 2021-22

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 stand disposed of accordingly.

(VIJAY BISHNOI),J

105-AjaySingh/-

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