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Ambika Vikas Sansthan vs State Of Rajasthan
2022 Latest Caselaw 7607 Raj

Citation : 2022 Latest Caselaw 7607 Raj
Judgement Date : 20 May, 2022

Rajasthan High Court - Jodhpur
Ambika Vikas Sansthan vs State Of Rajasthan on 20 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7179/2022

Ambika Vikas Sansthan, Having Its Registered Office At Ambika Hospital, B-22-23, Saraswati Nagar, Jodhpur, Rajasthan, Through Its Secretary - Dr. Deepak Shrivastav S/o S.p. Srivastav, Age 65 Years, R/o B-22, Saraswati Nagar, Basni, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Its 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, Partap 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

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/05/2022

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 direction to the respondent to

inspect the petitioner-Institute in accordance with law after the

(2 of 2) [CW-7179/2022]

requisite formalities are completed by the petitioner, and pass

appropriate order within two months from today.

The writ petition is disposed of in the above terms. The stay

application as well as all pending applications also stand disposed

of accordingly.

(VIJAY BISHNOI),J

107-AjaySingh/-

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