Rajasthan High Court - Jodhpur
Adarsh Nursing College vs State Of Rajasthan (2025:Rj-Jd:44673) on 10 October, 2025
[2025:RJ-JD:44673]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18247/2024
Adarsh Nursing College, (G.n.m.) Through Padmasana Education
Society, Bagidora, Banswara Through Its Secretary Shri Farid
Khan S/o Shri Shahmardan Khan, Aged About 51 Years, R/o
Bansala, Bagidora, Banswara, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Medical And
Health (Group-Iii) Department, Government Of
Rajasthan, Government 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, Pratap Nagar, Jaipur, Rajasthan.
4. Private Physiotherapy, Nursing And Para Medical
Institution Society, Office Jodhpur Through Its Secretary
Plot No. 273, Subhas Nagar, Pal Road, Jodhpur,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kartik Singh Lodha
For Respondent(s) : Ms. Akshiti Singhvi
Ms. Kanchan Jodha for
Mr. N.S. Rajpurohit, AAG
Mr. Mahendra Bishnoi
Mr. Ayush Goyal
Mr. Abhinav Jain
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
10/10/2025
1. The present writ petition has been filed with the following
prayers:
"(i) The Respondent may kindly be directed to
process the pending application for grant of
NOC in a Time Bound manner for conducting
G.N.M Nursing Course from the academic
session 2024-2025 onwards;
(ii) Any other appropriate writ or order or
direction which is favorable to the petitioner
institute in the facts and circumstances of the
case any may kindly be granted to the
petitioner."
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[2025:RJ-JD:44673] (2 of 3) [CW-18247/2024]
2. Learned counsel for the petitioner submits that the
controversy raised in the present writ petition is no longer res
integra in view of the judgment delivered by this Court in the
bunch of writ petitions led by S.B. Civil Writ Petition No.
19974/2024 (Amritadevi Paryavaran Evam Shaikshik
Sansthan vs. The State of Rajasthan and Others), wherein
the co-ordinate Bench of this Court disposed of the petitions on
11.02.2025 with certain directions, which are as under:
"10. In these circumstances, the present writ
petitions are disposed of with a direction to the
respondents to decide the case of the petitioners-
Institutions for grant of "No Objection Certificate"
within a period of eight weeks from the date of
receipt of the certified copy of this order, strictly in
accordance with law.
11. The interim order passed by this Court
shall continue till the cases of the petitioners-
Institutions for grant of "No Objection Certificate"
are decided. It is further ordered that if the "No
Objection Certificate" is granted to the petitioners-
Institutions, then all the benefits accruing
therefrom shall be made available to the
petitioners-Institutions in accordance with law.
12. It is made clear that if the State
Government passes an order adverse to the
interest of the petitioners-Institutions, it shall
record reasons for doing so after taking the entire
material placed before it including the inspection
reports.
13. It is also directed that till the State
Government decides the cases of the petitioners-
Institutions for grant of "No Objection Certificate",
the benefits (enrollment, appearing in examination
and declaration of results) accruing to the students
in pursuance of the interim order passed by this
court shall be continued.
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[2025:RJ-JD:44673] (3 of 3) [CW-18247/2024]
14. It is further ordered that the students
admitted by the present Institutions under the
garb of the interim order shall remain subject to
the outcome of the decision on the "No Objection
Certificate" to be granted by the State
Government. If the State does not grant the "No
Objection Certificate" to the Institutions, the
Institutions will be responsible for admitting the
students in the Institutions and the outcome of
such decision.
15. The present order will be applicable to the
students who have been admitted as per the
guidelines issued by the State
Government/Nursing Council for counseling.
16. The affiliation/recognition of the
Universities/Colleges will be governed by the
norms and guidelines of the RUHS, RNC and INC
and further the competent authorities of these
departments will be under an obligation to consider
the delay in grant of NOCs to such Institutions
while considering their respective cases."
3. Learned counsel for the petitioner submits that the instant
writ petition may also be disposed of in the same terms as in the
case of Amritadevi Paryavaran Evam Shaikshik Sansthan(supra).
4. Learned counsel for the respondents does not refute the
submission of learned counsel for the petitioner.
5. In view of the above, the instant writ petition is disposed of
in the same terms as in the case of Amritadevi Paryavaran Evam
Shaikshik Sansthan (supra).
6. Pending application(s), if any, stand(s) disposed of.
(SUNIL BENIWAL),J
75-Ashutosh/-
(Uploaded on 13/10/2025 at 03:17:23 PM)
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