Shree Vinayak Institute Of ... vs State Of Rajasthan
2022 Latest Caselaw 7757 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7568/2022

Shree Vinayak Institute Of Medical Technology, Address Rajat Path Mansarovar, Jaipur, Rajasthan Through Its Authorized Representative Sayar Parihar S/o Shri Kana Ram Parihar, Aged About 27 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 Institutions, 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) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/05/2022

Learned counsel for the petitioner-institution has placed

reliance on the order dated 6.1.2022 passed by the Coordinate

Bench of this Court in Shri Vinayaka Mission Medical &

Education Society Vs. State of Rajasthan & Ors. (SBCWP

No.17202/2021) and submitted that in the identical writ

petition, this Court has already directed the respondents to allow

the petitioner-institution to admit the students in GNM Course

provisionally.

                                                                               (2 of 2)               [CW-7568/2022]



                                         Issue notice.

Mr. Manish Vyas, AAG is directed to accept notice for

respondent No.1.

Let notice be issued to the respondent Nos.2 to 4 only,

returnable on 27.07.2022.

Meanwhile, in case due fees is deposited, the respondents

shall permit the petitioner-institution to provisionally participate in

the future ongoing counseling for GNM Course for the academic

session 2021-22 with intake capacity of 60 seats.

Admission granted to the students in the above-referred

course pursuant to this interim order shall be provisional and

intimation to this effect and pendency of the writ petition shall be

reflected by the petitioner-institution on its website so also while

giving admission to the students.

(VIJAY BISHNOI),J 249-mohit/-

Powered by TCPDF (www.tcpdf.org)