Shekhawati Medical Training ... vs State Of Rajasthan
2022 Latest Caselaw 7099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6067/2022 Shekhawati Medical Training Institute College Of Nursing, Narayana Ka Bas, Laxmangarh, Sikar Through Its Secretary Sunil Kumar S/o Banwari Lal, Age - 39 Years, Resident Of Bhookron Ka Bas, Rashidpura, Sikar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Department Government Of Rajasthan, Secretariat, Jaipur.

2. The Rajasthan Nursing Council Jaipur, Through Its Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur.

3. The Rajasthan University Of Health Science, Through Its Registrar, Kumbha Marg, Sector-18, Pratap Nagar, Tonk Road, Jaipur.

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. Shreyansh Mardia For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/05/2022

This writ petition has been filed by the petitioner-institution

being aggrieved with the action of the State Government of not

issuing NOC for conducting B.Sc.(N) course with enhanced intake

capacity of 80 seats for the academic session 2021-22.

Learned counsel for the petitioner-institution has submitted

that the committee constituted by the Rajasthan Nursing Council

(2 of 2)

(RNC) has recommended that the petitioner-institution be allowed

to conduct B.Sc.(N) Course with enhanced capacity of 80 seats in

the academic session 2021-22. It is further submitted that despite

receiving the said recommendation, the State Government is not

issuing NOC to the petitioner-institution.

Learned counsel appearing for the respondent-State is not in

a position to dispute the fact that the recommendations of the

committee constituted by the RNC are in favour of the petitioner-

institution and is also not in a position to inform this Court that as

to when the State Government is going to issue NOC in favour of

the petitioner-institution.

In such circumstances, I deem it appropriate to dispose of

this writ petition with a direction to the respondents to permit the

petitioner-institution to participate in the on-going counselling for

B.Sc.(N) course for the academic session 2021-22 with the intake

capacity of 80 students as recommended by the committee

constituted by the RNC.

The petitioner-institution shall deposit due fee/affiliation fee,

if any, within a period of one week.

Stay petition stands disposed of.

(VIJAY BISHNOI),J

132-AjaySingh/-

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