Rajasthan High Court - Jodhpur
Rajasthan University Of Health And ... vs State Of Rajasthan ... on 3 October, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2025:RJ-JD:43600-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1328/2025
Rajasthan University Of Health And Sciences, Jaipur, Having Its
Office At Sector-18 Kumbha Marg, Pratap Nagar, Jaipur,
Rajasthan, Through Shri Harphool Pankaj S/o Bhairun Ram,
Aged About 57 Years, Registrar, Ruhs, Jaipur (Rajasthan)-
302033.
----Appellant
Versus
1. State Of Rajasthan, Through Its Secretary, Medical And
Health, Department, Government Of Rajasthan,
Secretariat, Jaipur (Rajasthan).
2. Rajasthan Nursing Council, Through Its Registrar, B-39,
Sardar Patel Marg, C Scheme, Jaipur.
3. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its President, 357, Laxmi Nagar,
Paota B Road, Jodhpur (Raj.) 342001.
4. Sardar Bhagat Singh Shikshan Sansthan, (Sardar Bhagat
Singh Nursing College) 28 Jrk, Kanhewala, Goluwala,
Tehsil Pilibanga, District Hanumangarh, Rajasthan,
Through Its President Vijay Singh S/o Shri Ranjeet Singh
Aged About 50 Years, R/o Goluwala Nivadhan, 24 Jrk,
Hanumangarh, District Hanumangarh (Raj.).
----Respondents
For Appellant(s) : Mr. Vinay Kothari
For Respondent(s) : Ms. Kanchan Jodha on behalf of
Mr. N.S. Rajpurohit, AAG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE BIPIN GUPTA
Order
03/10/2025
1. Defects as pointed out by the Registry are overruled.
2. Learned counsel Mr. Vinay Kothari, appearing for Rajasthan
University of Health Sciences (RUHS) and learned counsel Ms.
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Kanchan Jodha on behalf of Mr. N.S. Rajpurohit, AAG appearing for
the State fairly submits that the controversy involved in the
present case has already been settled by this Court vide judgment
dated 19.09.2025 in a bunch of appeals led by D.B. Spl. Appl.
Writ No. 1079/2025 (Rajasthan University of Health
Sciences, Jaipur Vs. Global Vision Society & Ors.).
3. The order dated 19.09.2025 is reproduced as under :
"1. These batch of D.B. Special Appeal Writ Nos.
945/2025, 1169/2025, 1261/2025, 1320/2025,
1321/2025, 1082/2025, 1171/2025, 1262/2025,
1316/2025, 1079/2025, 1094/2025, 1160/2025,
1276/2025, 1318/2025, 1080/2025, 1096/2025,
1181/2025, 1322/2025, 1319/2025, 1081/2025,
1097/2025, 1098/2025 and 1180/2025 arise out of
various interim orders of different dates passed by the
learned Single Judge in different writ petitions, wherein
interim directions were issued permitting the respondent-
institutions to participate in the counseling for admissions
in B.Sc. Nursing/GNM courses for the academic session
2025-26.
2. The common grievance raised by the appellant-
Rajasthan University of Health Sciences (RUHS) is that
such directions of the learned Single Judge, issued prior
to the finalization of the process of grant/refusal of No
Objection Certificates (NOCs) by the State Government,
may result in creation of conflicting rights and
unnecessary complications in the admission process.
Thus, at an earlier stage, considering the joint request
made by RUHS as well as the learned Additional Advocate
General representing state, this Court vide multiple orders
had stayed the counseling for certain B.Sc. Nursing
courses for the academic session 2025-26, in order to
avoid discrepancies in the admission process and to
ensure that only duly recognized institutions with valid
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NOCs are permitted to admit students. The State was also
directed to expeditiously finalize the NOC process.
3. Learned AAG, upon instructions, now submits before
this Court that in respect of the institutions concerned,
the issue of NOCs has been considered and finalized by
the State Government. A list of 52 institutions has been
furnished, and it is stated that NOCs have been duly
issued in favor of the eligible institutions, while in certain
cases NOCs have been refused.
4. In view of the above, all the appeals are disposed of by
modifying the impugned interim orders of the learned
Single Judge to the following effect:
(i) RUHS shall permit only those institutions, which
have been granted valid NOCs by the State
Government, to participate in the counseling for
admission to B.Sc. Nursing/ GNM courses for the
academic session 2025-26.
(ii) Upon allocation of students in counseling, RUHS
shall enroll them provisionally, subject to fulfillment
of all statutory requirements.
(iii) In cases where the NOC has been refused by
the State Government, the concerned institutions
shall be at liberty to challenge such refusal in
accordance with law.
(iv) Counseling shall proceed in accordance with the
revised position after NOCs have been duly dealt
with.
5. It is made clear that this consolidated order shall cover
and apply to all the above-noted appeals, namely D.B.
Special Appeal Writ Nos. 945/2025, 1169/2025,
1171/2025, 1160/2025, 1276/2025, 1318/2025,
1080/2025, 1181/2025, 1322/2025, 1319/2025,
1081/2025, 1261/2025, 1320/2025, 1321/2025,
1082/2025, 1262/2025, 1316/2025, 1079/2025,
1094/2025, 1096/2025, 1097/2025, 1098/2025
and 1180/2025, along with the connected writ petitions,
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irrespective of the date or wording of the original interim
orders impugned therein.
5. All pending applications also stand disposed of."
4. This Court is of the opinion that the controversy involved
in the present case is squarely covered by the judgment passed
in Global Vision Society (supra). Therefore, the present
appeal is also disposed of in the same terms.
5. Pending applications, if any, also stand disposed of.
(BIPIN GUPTA),J (DR.PUSHPENDRA SINGH BHATI),J
39-AnilKC/-
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