Raghukul Research And Technical ... vs State Of Rajasthan
2022 Latest Caselaw 7962 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5322/2022

Raghukul Research And Technical Institute, R/o Raghukul Model Town-A, Malviya Nagar, Jagatpura Road, District Jaipur, Rajasthan Through Its President Nagendra Singh S/o V.s. Shekhawat, Aged About 48 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 Private Nursing School And College Federation, Through Its President, 357 Laxmi Nagar, Paota B-Road, Jodhpur.

4. Rajasthan University of health & Science through its Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ankur Mathur For Respondent(s) : Mr. Manish Vyas, AAG Mr. Sangram Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 26/05/2022

This writ petition has been filed by the petitioner-institution

being aggrieved with the action of the State Government of not

issuing NOCs for establishing colleges to conduct B.Sc.(N) and

GNM Courses.

It is the case of the petitioner that regular inspections have

been done by a committee constituted by the RNC and in all the

cases, the RNC has recommended for issuing NOCs in favour of

the petitioner-institution, but the State Government despite

(2 of 2) [CW-5322/2022]

receiving the said recommendations has not passed orders of

issuing NOCs.

Learned counsel for the respondent-State is not in a position

to dispute the fact that the inspection committee of the RNC has

recommended for issuing NOCs in favour of the petitioner-

institution and is also not in a position to inform this court that as

to when the State Government is going to issue NOCs to the

petitioner-institution.

Taking into consideration the above facts and circumstances

of the case, this writ petition is disposed of with a direction to the

respondents to permit the petitioner-institution to participate in

the on-going counselling for B.Sc.(N) and GNM Courses for the

academic session 2021-22 with intake capacity as per the

recommendations made by the inspection committee of the RNC.

The petitioner-institution is directed to deposit due

fee/affiliation fee, if any, with the respondents within a period of

one week.

Stay petitions stand disposed of.

(VIJAY BISHNOI),J 479-mohit/-

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