Florence Nightingale School Of Nursing vs State Of Rajasthan (2025:Rj-Jd:53550)
2025 Latest Caselaw 16554 Raj

Rajasthan High Court - Jodhpur

Florence Nightingale School Of Nursing vs State Of Rajasthan (2025:Rj-Jd:53550) on 10 December, 2025

[2025:RJ-JD:53550]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 11419/2022

Florence      Nightingale       School        Of      Nursing,       Through     Its
Representative Shri Devender Kumar Chhabra S/o Shri Chiman
Lal Chhabra, Aged About 48 Years, R/o 14 K.s.p. Rawatsar Road
Shergarh, Distt. Hanumangarh, Rajasthan.
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Medical And
         Health      (Group-Iii)        Department,               Government     Of
         Rajasthan, Secretariat, Jaipur.
2.       Rajasthan Nursing Council, Through Its Registrar, B-39,
         Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
3.       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. Harshvardhan Thanvi for
                                 Mr. Ankur Mathur
For Respondent(s)           :    Ms. Kanchan Jodha for
                                 Mr. N.S. Rajpurohit, AAG
                                 Mr. Mahendra Vishnoi



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

10/12/2025

1. Learned counsel for both sides submit in unison that the

controversy involved in the present case is covered by the

judgment dated 20.10.2023 passed in S.B. Civil Writ Petition

No.15732/2022 (Mayurakshi College Of Nursing v. State of

Rajasthan & Ors.) and other connected matters. The aforesaid writ

petitions were disposed of in the following terms:-

(Uploaded on 11/12/2025 at 02:32:18 PM)

[2025:RJ-JD:53550] (2 of 2) [CW-11419/2022]

"13. Thus, in view of the above, the present writ petitions are disposed of with liberty to the petitioners-institutions that in case they desire to further continue with the aforementioned Courses in question in the next academic session with enhanced intake capacity, they shall apply for fresh NOC before the State Government/State Nursing Council, in that regard, within a period of 15 days from today, and the cases of the petitioners- institutions, with regard to such NOC, shall be considered and decided by the State Government/State Nursing Council, within a period of 45 days from the date of receipt of a certified copy of this judgment, strictly in accordance with law. Such decision taken by the State Government/State Nursing Council/INC shall be binding on all the institutions, for intake capacity/future running of the aforementioned Courses in question. Thus, it is directed that the fate of the institution(s) for the intake capacity/future running of the aforementioned Courses in question shall be as per the decision of the State Government, while keeping into consideration the stand of the INC and State Nursing Council.

14. It is needless to say that the respondent-INC will be free to exercise its powers, as per the order passed in the case of Indian Nursing Council Vs Kamaksha & Ors. (Supra). This Court thus, directs the respondents to regularize the students in the Courses in question i.e. B.Sc. (Nursing) Course, G.N.M. Course, Post Basic B.Sc. (Nursing) Course and M.Sc (Nursing) Course for the academic sessions 2020-21, 2021- 22 & 2022-23, who were admitted as per State Government's NOC and were allowed to participate in the counselling process by virtue of the interim orders passed by this Hon'ble Court in the respective writ petition(s). All pending applications also stand disposed of."

2. Considering the submissions made, the present writ petition

is also disposed of in light of the directions issued in the case of

Mayurakshi College Of Nursing (ibid).

(SANDEEP SHAH),J 111-devrajP/-

(Uploaded on 11/12/2025 at 02:32:18 PM)

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