Raghukul College Of Education ... vs State Of Rajasthan
2022 Latest Caselaw 7763 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7400/2022

Raghukul College Of Education (GNM), Village- Pipla Bai Ka Bad, Post Office- Badapadampura, Tehsil - Chaksu, Dist. - Jaipur (Raj.) - Running By Society Of Raghukul Research And Technical Institute, Village - Pipla Bai Ka Bad, Post Office - Badapadampura, Tehsil- Chaksu, Dist.- Jaipur (Raj.) Through Its Secretary Of Shri Manvendra Singh S/o Shri V.s. Shekhawat Aged About 43 Years, Caste - Rajput, Resident Of Raghukul Model Town-A, Jagatpura Road, Malviya Nagar, Dist. - Jaipur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Member Medical And Health Department, Govt. Of Rajasthan, Secretariat, Jaipur.

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

3. Rajasthan University Of Health And Science, Through Its Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.

4. Private Physiotherapy, Nursing And Paramedical Institute Society, Branch Office- Jodhpur, Through Its Secretary, Plot No. 273, Subhash Nagar, Pal Road, Jodhpur, Rajasthan.

                                                                       ----Respondents


For Petitioner(s)                 :     Mr. O.P.Sharma



                 HON'BLE MR. JUSTICE VIJAY BISHNOI

                                  Judgment / Order

24/05/2022

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

(2 of 2) [CW-7400/2022]

GNM course 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 before the respondent No.2, within a

period of three weeks from today.

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

it is expected that the respondent No.2 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.

Writ petition and stay petition stand disposed of.

(VIJAY BISHNOI),J

112-AjaySingh/-

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