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Global Vision Society vs State Of Rajasthan
2022 Latest Caselaw 7523 Raj

Citation : 2022 Latest Caselaw 7523 Raj
Judgement Date : 19 May, 2022

Rajasthan High Court - Jodhpur
Global Vision Society vs State Of Rajasthan on 19 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7279/2022

Global Vision Society, (Abu Nursing College), Village Chandela, Aburoad, District Sirohi, Rajasthan, Through Its Secretary Shri Jabbar Singh S/o Shri Tej Singh, Aged About 67 Years.

----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. 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. Ankur Mathur
For Respondent(s)          :



               HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

19/05/2022

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

GNM Course with 60 seats 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

permission for establishing Nursing College for conducting the

aforementioned course within a period of three weeks from today.

(2 of 2) [CW-7279/2022]

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

it is expected that the respondents 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 259-mohit/-

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