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Shri Krishna General Nursing ... vs State Of Rajasthan
2022 Latest Caselaw 6784 Raj

Citation : 2022 Latest Caselaw 6784 Raj
Judgement Date : 7 May, 2022

Rajasthan High Court - Jodhpur
Shri Krishna General Nursing ... vs State Of Rajasthan on 7 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4505/2022

Shri Krishna General Nursing College, Address - Nh8, Manoharpur District Jaipur (Raj.) Running By Society Of Shri Krishan Vyas Mandir Samiti, Through Its Secretary Ramchandra Yadav.

----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, Partap 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

07/05/2022

The only prayer in the present petition is to re-inspect the

petitioner-Institute and pass appropriate orders for granting

permission to establish Nursing College for GNM Course.

In view of the limited prayer, this Court deems it proper to

dispose of the writ petition with a direction to the respondents to

inspect the petitioner-Institute in accordance with law after the

requisite formalities are completed by the petitioner, and pass

(2 of 2) [CW-4505/2022]

appropriate order within two months from today. The stay

application also stands disposed of accordingly.

(VIJAY BISHNOI),J 44-mohit/-

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