Rajasthan High Court - Jodhpur
Rungta Nursing College vs State Of Rajasthan (2025:Rj-Jd:48908) on 13 November, 2025
Author: Nupur Bhati
Bench: Nupur Bhati
[2025:RJ-JD:48908]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7068/2023
Indira Education Institute Of Nursing, Through Its Director Dr.
Ram Sagar Nagar S/o Shri Mangilal Ji Nagar, Aged About 53
Years, R/o Opp. Railway Station, Umarda, Udaipur, 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
Connected With
S.B. Civil Writ Petition No. 4264/2022
Rungta Nursing College, Village Ghata, Post Benada, Agra Road,
Jaipur, Rajasthan, Through Its Administrator Shri Vijay Sharma
S/o Shri Vishnu Kumar Sharma, Aged About 45 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Social Justice And
Empowerment Department, Secretariat, Jaipur,
Rajasthan.
2. Rajasthan Nursing Council, Through Its Registrar, C-
Scheme, B-39, Sardar Patel Marg, Ashok Nagar, Jaipur,
Rajasthan.
3. Rajasthan University Of Health Sciences, Through Its
Registrar, Sector 18, Kumbha Marg, Pratap Nagar, Jaipur,
Rajasthan.
4. Private Physiotherapy, Nursing And Para Medical
Institutions Society Through Its President Having Office
Address At Plot No. 273, Subhash Nagar, Pal Road,
Jodhpur.
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[2025:RJ-JD:48908] (2 of 3) [CW-7068/2023]
----Respondents
For Petitioner(s) : Mr. Harshvardhan Thanvi for
Mr. Ankur Mathur
For Respondent(s) : Mr. Nitesh Mathur and
Mr. Sangram Singh
HON'BLE DR. JUSTICE NUPUR BHATI
Order
13/11/2025
1. The present writ petitions have been filed with the following
prayer(s):-
SBCWP No.7068/2023:-
"i. the writ petition filed by the petitioner may kindly be
allowed;
ii. The record of the case may kindly be called for;
iii. The respondent may kindly be directed accept the
scholarship forms (online/offline) to of the all 100 students of
the petitioner institution;
iv. The respondent-State through Department of Social
Justice and Empowerment may be directed to of open the
portal for submission scholarship forms of the eligible
students studying in petitioner institution. respondent-State
through Department of
v. The Social Justice and Empowerment may be directed
to sanction and grant the scholarship in favour of eligible
students with all consequential benefits."
SBCWP No.4264/2022:
"(a) 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.
(b) 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."
2. Learned counsel for the petitioners at the outset submits that
the controversy raised in these writ petitions 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
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[2025:RJ-JD:48908] (3 of 3) [CW-7068/2023]
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 petitions be disposed of in the same terms as Radha
Krishna Nursing Education Institute Bhilwara (supra).
3. The submission made by the counsel for the petitioners is
not objected by the counsel appearing for the respondents.
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
petitions are disposed of in light of judgment passed in Radha
Krishna Nursing Education Institute (supra).
6. Pending application(s), if any, stand(s) disposed of.
(DR. NUPUR BHATI),J
116 & 117-/Devesh/-
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