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Agrani Society For Education And ... vs State Of Rajasthan
2022 Latest Caselaw 7999 Raj

Citation : 2022 Latest Caselaw 7999 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Agrani Society For Education And ... vs State Of Rajasthan on 26 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7509/2022

Agrani Society For Education And Development, (G.l. Saini Memorial Institute Of Nursing), 57 Gopal Nagar, Gopalpura Bypass, Jaipur, Rajasthan, Through Its President Dr. Pramod Pal S/o Yashpal Yash, Aged About 40 Years.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Govt. 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 Society, 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

The matter comes up for consideration of application

(01/22) seeking correction/modification in the order

dated 24.5.2022 passed by this Court in SBCWP

No.7509/2022.

For the reasons averred in the aforesaid application,

the same is allowed and it is directed that in the order

(2 of 2) [CW-7509/2022]

dated 24.5.2022 passed by this Court in SBCWP

No.7509/2022, Para 5 shall now be read as under :

"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."

Ordered accordingly.

(VIJAY BISHNOI),J

412-msrathore/-

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