Navjeevan Nursing College vs The State Of Rajasthan ...
2025 Latest Caselaw 15925 Raj

Citation : 2025 Latest Caselaw 15925 Raj
Judgement Date : 24 November, 2025

Rajasthan High Court - Jodhpur

Navjeevan Nursing College vs The State Of Rajasthan ... on 24 November, 2025

[2025:RJ-JD:50729]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6582/2025

Navjeevan Nursing College, Lalsot, District Dausa, Under The
Management Of Navjeevan Institute Of Prarmedical Sciences
Jaipur, B-24, Shankar Vihar, Sawai Getor, Malviya Nagar, Jaipur,
Through Its Secretary Bhagirath Meena S/o Ambalal Meena.
                                                                     ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through Its Secretary, Social
         Justice And Enpoerment Department, Govt. Of Rajasthan,
         Government Of Secretariat, Jaipur.
2.       Director, Social Justice And Enpowerment Department,
         Govt. Of Rajasthan, Ambedkar Bhawan, Near Civil Line
         Phatak, Jaipur.
3.       Registrar, Rajasthan University Of Health Science, Sector-
         18 Pratap Nagar Jaipur.
4.       State Nodal Officer, All India Survey On Higher Education,
         Shiksha Sankul Jln Marg Jaipur.
5.       Private Physiotherapy, Nursing And Pramedical Institution
         Society, Jodhpur, Through Its Secretary, Plot No. 273,
         Subhash Nagar, Pal Road, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Achala Ram
For Respondent(s)          :     None present



              HON'BLE MR. JUSTICE SANDEEP SHAH

Order

24/11/2025

1. The present writ petition has been filed with the following

prayers :-

'(i). By an appropriate writ, order or directions the impugned action of the respondents, whereby they are not making registration of the petitioner institute for scholarship, may kindly be quashed and set-aside and further respondents may kindly be directed for making registration of the

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petitioner institute for scholarship and further directions for accepting the online/offline application forms of the students of petitioner's institute and then accordingly granting scholarship to them, for the course of B.Sc. Nursing, according to their respective categories, with all consequential benefits.

(ii) Any other order(s) which this Hon'ble Court deems just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner.

(iii) Cost of the writ petition may also be awarded in favour of the petitioner.'

2. Learned counsel for the petitioner submits that an identical

petition being S.B. Civil Writ Petition No.11007/2022 (Radha

Krsihna Nursing Education Institute Bhilwara Vs. The

Rajasthan Nursing Council, Jaipur and Ors.) has been

disposed of by a Co-ordinate Bench of this Court vide order dated

04.09.2023, wherein it was observed as under:-

'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 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-

Institute 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 Institute shall be at liberty to approach this Court again.

5. All pending applications also stand disposed of.'

3. He further submits that the present petition may also be

decided in the same terms as in the said writ petition.

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4. Learned counsel for the respondents does not oppose the

above submissions made by the learned counsel for the petitioner.

5. In view of the submissions made above, the present writ

petition is disposed of in the same terms as Radha Krsihna

Nursing Education Institute Bhilwara (supra).

6. Stay petition also stands disposed of accordingly.