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Udaipur Health And Education ... vs State Of Rajasthan
2022 Latest Caselaw 13251 Raj

Citation : 2022 Latest Caselaw 13251 Raj
Judgement Date : 10 November, 2022

Rajasthan High Court - Jodhpur
Udaipur Health And Education ... vs State Of Rajasthan on 10 November, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16874/2022

Udaipur Health And Education Society, Udaipur Through Its Treasurer Shri Ankit Chordiya S/o Shri Bhopal Singh, Aged About 28 Years, R/o Raiwalon Ki Gali, Bengu, District Chittorgarh At Present Magnus Hospital, 24 Roopnagar, Bhuwana, Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary Medical And Health Department Government Of Rajasthan, Secretariat, Jaipur.

2. Joint Secretary, Department Of Medical And Health (Group-3), Government Of Rajasthan, Jaipur.

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

4. Rajasthan Private Nursing School And College Federation, 357 Laxmi Nagar Paota B Road, Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Manish Vyas, AAG Mr. Sangram Singh

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

10/11/2022

Heard learned counsel for the parties.

Learned counsel for the parties submit that the controversy

involved in the present writ petition is squarely covered by a

judgment of this Court in a batch of writ petitions led by S.B. Civil

Writ Petition No.3962/2022 "Mahatma Gandhi B.Sc.

Nursing College Vs. State of Rajasthan & Ors.".

(2 of 2) [CW-16874/2022]

In view of the submission made above, the present writ

petition is disposed of in the same terms. The order dated

14.10.2022 (Annex.4) passed by the respondent No.2 is quashed

and set aside.

(VINIT KUMAR MATHUR),J 472-/Vivek/-

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