Shahid Bhagat Singh College Of ... vs State Of Rajasthan
2023 Latest Caselaw 5737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12029/2021

Shahid Bhagat Singh College Of Nursing, Sikar Road, Nawa Shahar, District Nagaur Under Jagdamba Shiksha Samiti, Muhami, Ajmer Through The President Anil Kumar Gaur S/o Late Parsaram Gaur, Aged About 44 Years, R/o Nawa City, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Social Justice And Empowerment Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Director And Joint Government Secretary, Social Justice And Empowerment Department, G-3/1, Ambedkar Bhawan, Near Civil Line, Railway Crossing, Jaipur.

3. The Additional Director (Scholarship And Hostel), Social Justice And Empowerment Department, G-3/1, Ambedkar Bhawan, Near Civil Line, Railway Crossing, Jaipur.

4. The Registrar, University Of Health Sciences, Sector-18, Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vivek Firoda For Respondent(s) : Mr. Anil Kumar Gaur, AAG Mr. Salman Agha Mr. Gaurav Chaudhary for Mr. Muktesh Maheshwari

HON'BLE DR. JUSTICE NUPUR BHATI

Order

08/08/2023

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

(2 of 2) [CW-12029/2021]

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 petitioners' 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. NUPUR BHATI),J 132-Amit/-

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