Arihant Educational And ... vs The State Of Rajasthan
2022 Latest Caselaw 7770 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7359/2022

Arihant Educational And Charitable Trust, Having Its Registered Office At Hotel Navrang, Civil Lines, Nayapura, Kota, Through Its Director Vipin Kumar Lodha S/o Hukam Chand Lodha, Age 56 Years, Resident Of Bajaj Khana, Kota City, Kota.

----Petitioner Versus

1. The 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, Pratap 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 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

(2 of 2) [CW-7359/2022]

has already directed the respondents to allow the

petitioner-institution to admit the students in Post Basic

B.Sc. Nursing Course provisionally.

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 27.7.2022.

Meanwhile, in case due fees is deposited, the

respondents shall permit the petitioner-institution to

provisionally participate in the future ongoing counseling

for Post Basic B.Sc. Nursing Course for the academic

session 2021-22 with intake capacity of 50 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

100-msrathore/-

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