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Rohit Kumar Patel vs State Of Rajasthan
2022 Latest Caselaw 7436 Raj

Citation : 2022 Latest Caselaw 7436 Raj
Judgement Date : 18 May, 2022

Rajasthan High Court - Jodhpur
Rohit Kumar Patel vs State Of Rajasthan on 18 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6224/2022

1. Rohit Kumar Patel S/o Shri Dolat Ram Patel, Aged About 23 Years, Resident Of Mandava Lamba, Dungarpur, Rajasthan.

2. Kishan Lal Meena S/o Shri Banshi Lal Meena, Aged About 23 Years, Resident Of KarjuNai Abadi, Pratapgarh, Rajasthan.

3. Naymeesh Parmar S/o Shri Rajnarayan Parmar, Aged About 25 Years, Resident Of Mandava Nava Gara, Dungarpur, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Health And Family Welfare, Government Of Rajasthan, Secretariat, Jaipur.

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

3. Pacific Medical University, Bhilon Ka Bedla, PratapPura, District Udaipur, Rajasthan, Through Its Registrar.

4. Tirupati College Of Nursing, Pacific Medical University, Bhilon Ka Bedla, PratapPura, District Udaipur, Rajasthan, Through Its Principal.

----Respondents

For Petitioner(s) : Mr. Rajat Dave For Respondent(s) : Mr. Mahendra Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2022

Issue notice. Issue notice of stay application also.

Mr. Mahendra Bishnoi is appearing on behalf of the

respondent No.2.

(2 of 2) [CW-6224/2022]

Let notices be issued to the respondent Nos.1, 3 and 4 only,

returnable within a period of six weeks.

In the meantime, effect and operation of the order dated

24.03.2022 passed by the Rajasthan Nursing Council, Jaipur

cancelling the provisional registration of the petitioners shall

remain stayed.

(VIJAY BISHNOI),J

62-AjaySingh/-

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