Rajasthan High Court - Jodhpur
Rajasthan University Of Health And ... vs The State Of Rajasthan ... on 29 October, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2025:RJ-JD:46690-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1443/2025
Rajasthan University Of Health And Sciences, Jaipur, Having Its
Office At Sector 18, kumbha Marg, Partap Nagar, Jaipur,
Rajasthan. Through Shri Harphool Pankaj S/o Bhairun Ram,
Aged About 57 Years, Registrar Ruhs, Jaipur (Rajasthan)
302033.
----Appellant
Versus
1. The State Of Rajasthan, Through Its Secretary, Medical
and Health Department Government of Rajasthan,
Secretariat, Jaipur.
2. Rajasthan Nursing Council, Through Its Registrar, B-
39,sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
3. Rajasthan Private Nursing Council, School College
Federation, Through Its Secretary 357, Laxmi Nagar,
Paota B- Road, Jodhpur
4. Private Physiotherapy, Nursing And Para Medical
Institutions Society, Jodhpur, Through Its Secretary Plot
No. 273, Subhash Nagar, Pal Road, Jodhpur, Rajasthan.
5. Savitri Bai Fule College Of Nursing, Under Management Of
Savitri Bai Fule Memorial Sansthan, Bagwara Near
Daulatpura Toll Plaza. Express Highway Jaipur, Rajasthan
Through Its Deputy Secretary Shri Subhaash Chand Saini
S/o Shri Arjun Lal Saini, Aged About 44 Years, R/o 373,
Dhani Daruwala, Kishorpura, Jhunjhunu.
----Respondents
For Appellant(s) : Mr. Vinay Kothari
For Respondent(s) : Mr. N.S. Rajpurohit, AAG with
Ms. Aditi Sharma
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE ANUROOP SINGHI
Order
29/10/2025
1. Learned counsel Mr. Vinay Kothari, appearing for Rajasthan
University of Health Sciences (RUHS) and Mr. N.S. Rajpurohit, AAG
appearing for the State fairly submit that the controversy involved
in the present case has already been settled by this Court vide
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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.).
2. The judgment 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 NOCs are permitted
to admit students. The State was also directed to
expeditiously finalize the NOC process.
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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, irrespective of the date or wording of
the original interim orders impugned therein.
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5. All pending applications also stand disposed of."
3. 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.
4. Pending applications, if any, also stand disposed of.
(ANUROOP SINGHI),J (DR. PUSHPENDRA SINGH BHATI),J
9-Suraj/-
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