Rajasthan High Court - Jodhpur
Shri Balaji Shikshan Sansthan vs State Of Rajasthan (2025:Rj-Jd:50713) on 24 November, 2025
[2025:RJ-JD:50713]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8845/2025
Shri Balaji Shikshan Sansthan, C/o 205 Subhash Nagar,
Bhilwara, Rajasthan, Through Its President Shree Pramod Tiwari
S/o Shri Gopal Lal Tiwari, Aged About 38 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Medical And Health Department, Government Of
Rajasthan, Government Secretariat, Jaipur (Rajasthan).
2. State Of Rajasthan, Through Its Secretary, Social Justice
And Empowerment Department, Secretariat, Jaipur,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Harshvardhan Thanvi
For Respondent(s) : Mr. Mahendra Vishnoi
Mr. Nitesh Mathur, A.G.C.
HON'BLE MR. JUSTICE SANDEEP SHAH
Order
24/11/2025
1. The present writ petition has been filed with the following
prayer:-
"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 respondents may kindly be directed to accept
the scholarship forms (online/offline) of the all
students of the petitioner institution for the academic
session 2024-25;
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 for
session 2024-25.
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[2025:RJ-JD:50713] (2 of 3) [CW-8845/2025]
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.
Vii. Costs of the writ petition be also awarded in favour
of the petitioner."
2. Learned counsel for the petitioner submits that petitioner is
confining its relief in Prayer No.3 only to the extent of acceptance
of scholarship forms for all the students of B.Sc. Nursing course
for the academic session 2024-25 only.
3. Learned counsel for both sides submit that the controversy in
hand stands covered by a Coordinate Bench judgment dated
04.11.2025, passed in S.B. Civil Writ Petition No. 21426/2024
(B.S. Shikshan Sansthan v. State of Rajasthan & Ors.), wherein
this Court has held as under:-
"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.
4. A Co-ordinate Bench of this Court in Radha Krishna
Nursing Education Institute Bhilwara (supra) held as
under:-
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[2025:RJ-JD:50713] (3 of 3) [CW-8845/2025]
"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.
4. In view of the submissions made, the present writ petition is
also disposed of in light of the judgment passed in Radha Krishna
Nursing Education Institute (supra), while confining the relief to
the students of the petitioner-institution, who have appeared in
the B.Sc. Nursing course for the academic session 2024-25.
(SANDEEP SHAH),J
180-devrajP/-
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