Ananta Charitable Educational ... vs The Union Of India
2022 Latest Caselaw 11775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6068/2022

Geetanjali Medical College & Hospital

----Petitioner Versus The Union Of India & Ors.

----Respondent Connected With

1. S.B. Civil Writ Petition No. 6089/2022

2. S.B. Civil Writ Petition No. 6069/2022

3. S.B. Civil Writ Petition No. 6119/2022

4. S.B. Civil Writ Petition No. 6126/2022

5. S.B. Civil Writ Petition No. 6145/2022

6. S.B. Civil Writ Petition No. 6176/2022

7. S.B. Civil Writ Petition No. 6180/2022

8. S.B. Civil Writ Petition No. 6183/2022

9. S.B. Civil Writ Petition No. 6203/2022

10. S.B. Civil Writ Petition No. 6349/2022

11. S.B. Civil Writ Petition No. 6613/2022

12. S.B. Civil Writ Petition No. 6665/2022

13. S.B. Civil Writ Petition No. 7676/2022

14. S.B. Civil Writ Petition No. 7717/2022

15. S.B. Civil Writ Petition No. 9364/2022

16. S.B. Civil Writ Petition No. 9625/2022

For Petitioner(s) : Mr. Sachin Acharya, Sr. Adv. With Mr. Hemant Dutt Mr. Vikas Balia, Sr. Advocate assisted by Mr. Akhilesh Rajpurohit Dr. Nupur Bhati Mr. Hardik Gautam Mr. Harshit Vyas Mr. Devesh A. Purohit Mr. Shashank Saurav Mr. Dilip Choudhary Mr. Milap Chopra Mr. Abhishek Mehta Mr. Bharti Jangid Mr. Sunil Joshi Mr. Govind Suthar

(2 of 3) [CW-6089/2022]

For Respondent(s) : Mr. Virendra Lodha, Sr. Adv. (through VC) With Mr. Rachit Sharma Mr. R.S. Saluja Mr. Kailash Choudhary for Mr. Manish Vyas, AAG Mr. Uttam Singh Rajpurohit for Mr. Mukesh Rajpurohit, ASG Mr. Mahendra Bishnoi Mr. Deepesh Beniwal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/09/2022

Learned counsel Mr. R.S. Saluja appearing for the

respondent- NMC has submitted that after fresh inspection of the

petitioner-institutions, the NMC has principally decided to allow

the petitioner-institutions to admit students in UG as well as PG

courses for the academic session 2022-23. Mr. Saluja has further

submitted that appropriate order in this respect will be passed by

the NMC within a period of two days from today.

Learned counsel for the petitioner-institutions as well as

counsel for the students have raised a grievance that though the

admissions of the students admitted in various courses for the

academic session 2021-22 has been protected by this Court by

way of interim direction, but the Rajasthan University of Health &

Sciences, Jaipur is not enrolling those students, who have been

admitted in various courses in the academic session 2021-22.

Mr. Virendra Lodha, Sr. Advocate assisted by Mr. Rachit

Sharma has submitted that since the NMC has ordered for

cancellation of the admissions of the students admitted for the

academic session 2021-22, the RUHS cannot enroll the students

against the mandate of the NMC.

(3 of 3) [CW-6089/2022]

Having heard learned counsel for the parties and taking into

consideration the fact that the admissions of the students, who

have been admitted for the academic session 2021-22 have

already been protected by this Court and some of the institutions,

who are universities have already enrolled some of the students, it

would be appropriate to direct the RUHS to enroll the remaining

students provisionally and their enrolment shall be subject to the

final decision of these writ petitions.

List these matters on 14.11.2022.

(VIJAY BISHNOI),J

203-219 mohit/-

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