Saraswati College Of Nursing vs The Rajasthan Nursing Council, ...
2023 Latest Caselaw 7643 Raj

[2023:RJ-JD:31343] (1 of 2) [CW-519/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 519/2022

Saraswati College Of Nursing, Agra Bye Pass Road, Dausa (Raj) Through Its Principal, Hemendra Mittal, Age 39 Years, R/o Infront Of Circuit House, Karauli, Rajasthan.

----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, Though 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 with Mr. Salman Agha.

Mr. Sangram Singh.

Dr. Mohit Singhvi.

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

22/09/2023

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

[2023:RJ-JD:31343] (2 of 2) [CW-519/2022]

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 219-Zeeshan

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