Bhaskar College vs State Of Rajasthan
2022 Latest Caselaw 6645 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6278/2022

Bhaskar College, Dausa (Raj.) Running By Society Of Madhur Manav Sewa Santhan, Through Its Secretary Dr. Rajesh Dhakad.

----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 Sciences, 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. Mohan Singh Shekhawat
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 re-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.

Be that as it may, this writ petition is disposed of with liberty

to the petitioner-Institution to file an application seeking

(2 of 2) [CW-6278/2022]

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 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.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 83-mohit/-

Powered by TCPDF (www.tcpdf.org)