Rajasthan High Court - Jodhpur
Shri Maharashi Dadhich Shiksha Samiti vs State Of Rajasthan (2025:Rj-Jd:45401) on 15 October, 2025
[2025:RJ-JD:45401]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16656/2025
Shri Maharashi Dadhich Shiksha Samiti, (Smd College Of
Nursing), Behind Semcor Factory, Naya Nohra, Baran Road, Kota,
Rajasthan Through Its Representative Prateek Dadhich S/o Shri
R.k. Dadhich, Aged About 33 Years, R/o 785 Dadabadi,
Dadabari, Kota, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health (Group-Iii) Department, Government Of
Rajasthan, Secretariat, Jaipur.
2. Additional Director, Medical And Health (Group-Iii)
Department, Government Of Rajasthan, Jaipur.
3. Rajasthan Nursing Council, Through Its Registrar B-39,
Sardar Patel Marg, C-Scheme Jaipur, Rajasthan.
4. Rajasthan University Of Health And Science, Through Its
Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.
5. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its Chairman, 357, Laxmi Nagar,
Paota B Road, Jodhpur, Rajasthan-342001.
6. Private Physiotherapy, Nursing And Para Medical
Institutions Society, Branch Office Jodhpur Through Its
Secretary, Plot No. 273, Subhash Nagar Pal Road,
Jodhpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Ankur Mathur
For Respondent(s) : Ms. Kanchan Jodha for
Mr. N.S. Rajpurohit, AAG
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
15/10/2025
1. Learned counsel for the petitioner submits that an
application was submitted by the petitioner-Institution seeking
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grant of No Objection Certificate (NOC) for conducting the B.Sc.
Nursing Course. Upon inspection carried out by the Rajasthan
Nursing Council (RNC), certain deficiencies were pointed out and
vide order dated 30.05.2023 (Annexure-15), the application for
grant of NOC to the petitioner-Institution was rejected.
2. Being aggrieved by the said rejection, the petitioner-
Institution preferred S.B. Civil Writ Petition No.19310/2024
[Shri Maharashi Dadhich Shiksha Samiti vs. State of
Rajasthan and Ors.] before a Co-ordinate Bench of this Court.
The said writ petition came to be decided on 27.01.2025 with a
direction to the respondent authorities to reconsider the case of
the petitioner-Institution for grant of NOC on the basis of the
latest certified copies of maps/blueprints, while also taking into
consideration the judgment of the Division Bench of this Court in
D.B. Special Appeal (Writ) No.11/2023 [State of Rajasthan
and Ors. vs. Private Physiotherapy].
3. Learned counsel for the petitioner submits that though the
Co-ordinate Bench had directed the respondent authorities to take
a decision within a period of four weeks, no action has been taken
by the State till date in compliance with the said order.
4. It is further submitted that the respondent authorities may
now be directed to decide the petitioner's representation and grant
of NOC within a time-bound period.
5. Learned counsel appearing for the respondents assures this
Court that the order dated 27.01.2025 passed by the Co-ordinate
Bench shall be duly complied with.
6. Considering the submissions made and having regard to the
totality of facts and circumstances of the case, this Court deems it
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appropriate to dispose of the present writ petition with a
direction to the respondent authorities to decide the case of the
petitioner regarding grant of NOC and to ensure compliance of the
order dated 27.01.2025 passed in S.B. Civil Writ Petition
No.19310/2024 within a period of 15 days from the date of receipt
of a certified copy of this order.
(SUNIL BENIWAL),J
27-Ashutosh/-
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