Rajasthan High Court - Jodhpur
B.S. Shikshan Sansthan vs State Of Rajasthan (2025:Rj-Jd:47397) on 4 November, 2025
[2025:RJ-JD:47397]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 21426/2024
B.s. Shikshan Sansthan, (B.lal Institute Of Nursing And
Technology, Data, Tehsil- Sanchore, District Jalore, Rajasthan,
Through Its President Dr. Babulal Bishnoi, S/o Dhanna Ram
Bishnoi, Aged About 50 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Social Justice
And Empowerment Department Secretariat, Jaipur,
Rajasthan.
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. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its President, 357, Laxmi Nagar,
Paota B Road, Jodhpur, Rajasthan - 342001
----Respondents
For Petitioner(s) : Ms. Varsha Paliwal for
Mr. Ankur Mathur
For Respondent(s) : Mr. Digvijay Singh through V.C.
for Mr. Ayush Goyal
MR. Nitesh Mathur
Mr. Sangram Singh
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
04/11/2025
1. The present writ petition has been filed with the following
prayer:-
"i. the writ petition filled by the petitioner may kindly be
allowed;
ii. The record of the case may kindly be called for;
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[2025:RJ-JD:47397] (2 of 3) [CW-21426/2024]
iii. The respondent may kindly be directed to accept the
scholarship forms (online/offline) of the all students of the
petitioner institution;
iv. The respondent-State through Department of Social
Justice and Empowerment may be directed to open the
portal for submission of scholarship forms of the eligible
students studying in petitioner institution.
v. The respondent-State through Department of Social
Justice and Empowerment may be directed to sanction and
grant the scholarship in favour of eligible students with all
consequential benefits.
vi. Any other appropriate relief which this Hon'ble Court
deems just and proper in the facts and circumstances of
the case may kindly be passed in favour of the petitioner."
2. Learned counsel for the petitioner at the outset submits that
the controversy raised in the present writ petition is identical to
the controversy which was earlier considered while deciding the
S.B. Civil Writ Petition No.11007/2022 (Radha Krishna Nursing
Education Institute Bhilwara Vs. State of Rajasthan & Ors.)
wherein a Co-ordinate Bench of this Court vide its order dated
04.09.2023 disposed of the said writ petition in light of the
judgment passed by a Co-ordinate Bench of this Court at Jaipur on
21.10.2022 while deciding S.B. Civil Writ Petition
No.11841/2022 (Ganpati keshyo Rai College of Nursing
V/s The State of Rajasthan & Ors.). It is stated that the
present writ petition be disposed of in the same terms as Radha
Krishna Nursing Education Institute Bhilwara (supra).
3. The submission made by the counsel for the petitioner is not
objected by the counsel appearing for the respondent.
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4. A Co-ordinate Bench of this Court in Radha Krishna
Nursing Education Institute Bhilwara (supra) held as under:-
"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-Institute shall be at liberty to approach this
Court again."
5. In view of the submission made above, the present writ
petition is disposed of in light of judgment passed in Radha
Krishna Nursing Education Institute (supra).
6. Pending application(s), if any, stand(s) disposed of.
(SUNIL BENIWAL),J
128-AbhishekK/-
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