Rajasthan High Court - Jodhpur
Shree Ram College Of Nursing vs The State Of Rajasthan ... on 5 October, 2023
Bench: Vijay Bishnoi, Yogendra Kumar Purohit
[2023:RJ-JD:33040-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 551/2023
Nimt College Of Nursing, 1,4, Indra Gandhi Nagar, Bagrana, Post
Kanota, Agra Road, Jaipur, Through Its President Dr. R.d.
Sharma S/o Shri K.g. Sharma , Aged About 64 Years.
----Appellant
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health Department, Government Of Rajasthan Secretariat
Jaipur.
2. Rajasthan Nursing Council, Through Its Registrar, B-39,
Sardar Patel Marg, C-Scheme, Jaipur, (Rajasthan).
3. Rajasthan University Of Health And Science, Through Its
Registrar, Kumbha Marg, Partap Nagar, Jaipur, Rajasthan.
4. Private Physiotherapy, Nursing And Para Medical
Institutions Society, Through Its Secretary, 273, Subhash
Nagar, Pal Road, Jodhpur, Rajasthan.
----Respondents
WITH
D.B. Spl. Appl. Writ No. 552/2023
Shree Ram College Of Nursing, 45-48, Vivek Vihar, Post
Kanota, Jaipur, Rajasthan Through Its Director Dr. R.d. Sharma
Son Of K.g. Sharma Aged About 64 Years.
----Appellant
Versus
1. The State Of Rajasthan, Through The Secretary, Medical
And Health Department, Government Of Rajasthan,
Secretariat, Jaipur.
2. Rajasthan Nursing Council, Through Its Registrar, B-39,
Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
3. Rajasthan University Of Health And Science, Through Its
Registrar, Kumbha Marg, Pratap Nagar, Jaipur,
Rajasthan.
[2023:RJ-JD:33040-DB] (2 of 3) [SAW-551/2023]
4. Private Physiotherapy Nursing And Para Medical
Institutions Society, Through Its Secretary, 273,
Subhash Nagar, Pal Road, Jodhpur, Rajasthan.
----Respondents
For Appellant(s) : Mr. Ankur Mathur, Ms. Shrestha
Mathur
For Respondent(s) : Mr. Sandeep Shah, Sr. Advocate-cum-
AAG with Mr. Abhimanyu Singh
Rathore
Mr. Mohit Singhvi
Mr. Kalpatru Tripathi
Mr. Sangram Singh
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Judgment / Order
05/10/2023
Heard learned counsel for the parties at length.
During the course of arguments, Mr. Sandeep Shah, learned
AAG has submitted that the appellant-institutions are free to
approach the State Government to demonstrate that they have
already cured the deficiencies pointed out in the report of the
Screening Committee (Annexure/8) to the writ petitions or that
the deficiencies pointed out by the inspection committee are not
at all there or the INC regulations, on the basis of which, the
deficiencies have been pointed out are not at all applicable upon
the appellant-institutions.
At this stage, Mr. Ankur Mathur, learned counsel for the
appellant-institutions has submitted that the appellant-institutions
[2023:RJ-JD:33040-DB] (3 of 3) [SAW-551/2023]
are ready to represent before the State Government as observed
by this Court, however, prayed that the respondent-State may be
directed to take decision on the representations filed by the
appellant-institutions within stipulated time.
In view of the above, the appellant-institutions are at liberty
to move appropriate representations before the State Government
in terms of the observations made in this order up to 10 th October,
2023.
If any such representations are made on behalf of the
appellant-institutions, the State Government is directed to take
appropriate decision on the said representations in accordance
with law by 25th October, 2023.
With these observations, these Special Appeals are disposed
of. Stay petitions are also disposed of.
(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J
58 and 59 ms rathore
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