Ramayan Shikshan Sansthan (Pink City ... vs State Of Rajasthan (2025:Rj-Jd:9226)
2025 Latest Caselaw 7285 Raj

Rajasthan High Court - Jodhpur

Ramayan Shikshan Sansthan (Pink City ... vs State Of Rajasthan (2025:Rj-Jd:9226) on 14 February, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:9226]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2921/2025

Ramayan Shikshan Sansthan (Pink City College Of Nursing), 59-
60, Green Colony, Moti Nagar, Queens Road, Jaipur Through Its
President Shri Shyam Sunder Ramawat S/o Shri Raja Ram
Ramawat, Aged About 57 Years.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical       And        Health     Department,            Government    Of
         Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2.       Joint       Secretary       (Group-3),          Medical       And    Health
         Department,         Government          Of     Rajasthan,      Government
         Secretariat, Jaipur (Rajasthan).
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.
5.       Rajasthan        Private       Nursing         Schools       And    College
         Federation, Through Its Chairman, 357, Laxmi Nagar,
         Paota B Road, Jodhpur, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)             :     Mr. Ankur Mathur
                                    Mr. Harshvardhan Thanvi
For Respondent(s)             :     Ms. Ruchi Parihar for
                                    Mr. N.S. Rajpurohit, AAG



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/02/2025

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered by this Court in S.B. Civil Writ Petition

[2025:RJ-JD:9226] (2 of 2) [CW-2921/2025]

No.18945/2024 (Annpurna Medical Training (College of

Nursing), Sikar Vs. State of Rajasthan and Ors.) and other

connected matter decided on 11.02.2025 in the following terms:-

"8. In view of the discussions made above, the present writ petitions are disposed of with a direction to the State Government to reconsider the cases of the petitioner- Institutions for grant of No Objection Certificate afresh in view of the Inspection Report, the recommendation of the Scrutiny Committee and the law laid down by the Division Bench of this Court in judgment dated 01.03.2024 in the case of Private Physiotherapy, Nursing and Paramedical Institution Society (supra), by passing a speaking order. Needful shall be done by the State Government within a period of eight weeks from the date of receipt of the certified copy of this order, strictly in accordance with law.

9. Stay petition and other pending applications, if any, shall stand disposed of accordingly."

Accordingly, the present writ petition is disposed of in terms

of the judgment rendered in the case of Annpurna Medical

Training (supra) and consequently, the order impugned dated

29.08.2022 is quashed and set aside.

(VINIT KUMAR MATHUR),J

78-Payal/-

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