Norang Ram Dayanand Dhukia ... vs State Of Rajasthan
2022 Latest Caselaw 6636 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6401/2022

Norang Ram Dayanand Dhukia Nursing College, Malsisar Road, Jhunjhunu, District Jhunjhunu (Raj.) Running By Society Of Norang Ram Dhukia Shikshan Sansthan, Jhunjhunu, District Jhunjhunu (Raj.) Through Its Secretary, Sandeep Son Of Dayanand Singh, Aged About 33 Years, Resident Of Rajasthan Public Girls Vidyalaya, Ganpati Nagar, Mandawa Marg, Jhunjhunu, District Jhunjhunu (Raj.).

----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, Pratap Nagar, Jaipur Rajasthan

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

----Respondents

For Petitioner(s) : Mr. OP Sharma Mr. Manoj Purohit For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2022

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

intake capacity 50 to 80 seats for B.Sc.(N) course and are also not

(2 of 2) [CW-6401/2022]

passing appropriate orders for granting permission to establish the

said college.

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 before the respondent No.2, within a

period of three weeks from today.

In case such application is filed by the petitioner-Institution,

it is expected that the respondent No.2 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.

Writ petition and stay petition stand disposed of.

(VIJAY BISHNOI),J 89-mohit/-

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