Ambika Vikas Sansthan vs State Of Rajasthan
2022 Latest Caselaw 7950 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7807/2022

Ambika Vikas Sansthan, (Ambika School Of Nursing), B-22, Saraswati Nagar, Bassni, Jodhpur Rajasthan Through Its Secretary Deepak Shrivastav S/o Shri S.P. Shrivastav, Aged About 65 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. Rajasthan University Of Health And Science, Through Its Registrar, Kumbha Marg, Partap Nagar, Jaipur, Rajasthan.

4. 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

26/05/2022

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

(2 of 2) [CW-7807/2022]

the petitioner-institution to admit the students in B.Sc.(N) 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 27.07.2022.

Meanwhile, in case due fees is deposited, the respondents

shall permit the petitioner-institution to provisionally participate in

the future ongoing counseling for B.Sc.(N) 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

443-AjaySingh/-

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