Maa Ashapura Gurukul Sikshan ... vs State Of Rajasthan ...
2023 Latest Caselaw 1036 Raj

[2023/RJJD/002230]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1486/2023

Maa Ashapura Gurukul Sikshan Sansthan, Udaipur (Gurukul Nursing College), Plot No. 711, Dabok Mawali, Udaipur, Rajasthan Through Its Secretary Shri Hukmi Chandra Garg S/o Shri Prabhu Lal Garg, Aged About 40 Years.

----Petitioner Versus

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

2. Additional Director, Medical And Health (Group-III) Department, Government Of Rajasthan, Jaipur.

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

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. Zafar Khan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

25/01/2023

This writ petition has been filed by the petitioner-Institution

raising a grievance that the respondents are not inspecting its

college for granting permission to establish Nursing College for

GNM course and are also not passing appropriate orders for

granting permission to establish the said college.

Be that as it may, this writ petition is disposed of with liberty

to the petitioner-Institution to file an application seeking

[2023/RJJD/002230] (2 of 2) [CW-1486/2023]

permission for establishing Nursing College for conducting the

aforementioned course within a period of three weeks from today.

In case such application is filed by the petitioner-Institution,

it is expected that the respondent No.3 shall consider and decide

the same and pass appropriate order preferably within a period of

three months from the date of submission of the application after

conducting necessary inspection, subject to the condition that the

petitioner-Institution has completed all the other requisite

formalities.

Ordered accordingly.

Writ petition and stay petition stand disposed of.

(VINIT KUMAR MATHUR),J 28-Shahenshah/-

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