Shri Krishna College Of Nursing vs The Rajasthan Nursing Council, ...
2023 Latest Caselaw 5693 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 4175/2022
Shri Krishna College Of Nursing, Sekhpura, Kotputli, Near
Eklovya College, Jaipur, Rajasthan Through Its Representative
Shri Raju Lal Choudhary S/o Shri Lala Ram Choudhary, Aged
About 29 Years, Resident Of Deshwalo Ki Dhani, Devaliya,
Thikariya, Jaipur.
                                                                    ----Petitioner
                                    Versus
1.     The Rajasthan Nursing Council, Jaipur, Through Its
       Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur.
2.     The Rajasthan University Of Health Science, Through Its
       Registrar, Kumbha Marg, Sector-18, Pratap Nagar, Tonk
       Road, Jaipur.
3.     Social Justice And Empowerment Department, Through
       Its   Director,     G-3/1,        Ambedkar           Bhawan,      Rajmahal
       Residency Area, Jaipur.
4.     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. Shreyansh Mardia
For Respondent(s)          :    Mr. A.K. Gaur, AAG
                                Ms. Vandana Bhansali, AGC.
                                Dr. Mohit Singhvi
                                Mr. Sangram Singh



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

07/08/2023

1.   Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the decision of a coordinate Bench of this Court at Jaipur Bench in

a bunch of writ petitions led by S.B. Civil Writ Petition


                     (Downloaded on 12/11/2023 at 04:00:13 AM)
                                                                           (2 of 2)                        [CW-4175/2022]



                                   No.11841/2022 (Ganpati Keshyo Rai College of Nursing

                                   V/s The State of Rajasthan & Ors.) and other connected

                                   matters decided on 21.10.2022.

                                   2.   Learned counsel for the respondents submit that they will

                                   check   the    eligibility   of    the     petitioner's       while   keeping   into

                                   consideration the aforementioned judgment.

                                   3.   For the self same reasons, the present writ petition is

                                   disposed of in terms of the order passed by the Jaipur Bench of

                                   this Court in the case of Ganpati Keshyo Rai College of Nursing

                                   (Supra). However, the eligibility of the admission of the students

                                   shall be reckoned keeping in view the last date of admission fixed

                                   by the respondents and also orders passed by this Court, if

                                   applicable.

                                   4.   It is made clear that if any grievance remains, the petitioner

                                   shall be at liberty to approach this Court again.

                                   5.   All pending applications also stand disposed of.



                                                                  (DR. PUSHPENDRA SINGH BHATI), J.

372-Zeeshan

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