Rajasthan High Court - Jodhpur
Ambika Vikas Sansthan (Ambika School Of ... vs The Rajasthan Nursing Council ... on 29 October, 2025
[2025:RJ-JD:46696]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1216/2025
Ambika Vikas Sansthan (Ambika School Of Nursing), Having Its
Registered Office At B-22,23 Saraswati Nagar, Jodhpur,
Rajasthan, Through Its Secretary Deepak Shrivastav, S/o S P
Shrivastav, Age - 67 Years, Resident Of - B- 22/23, Saraswati
Nagar Basin 1St Phase, Jodhpur, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Nursing Council, Jaipur Through Its
Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur.
2. The Rajasthan University Of Helath Science, Through Its
Registrar, Kumbha Marg, Sector-18, Pratap Nagar, Tonk
Road, Jaipur.
3. Social Justice And Empowerment Department, Through
Its Director, G-3/1, Ambedkar Bhawan, Rajmahal
Residency Area, Jaipur.
4. 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. Pushkar Taimini
For Respondent(s) : Mr. Nitesh Mathur
Mr. Ayush Goyal
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
29/10/2025
1. The present writ petition has been filed with the following
prayers :-
'1. By an appropriate writ, order or direction,
the respondents may be directed to activate and
verify the name/weblink of the petitioner institute
on the scholarship portal in order for students to
avail the scholarship benefits or in the alternative
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the respondents may be directed to accept the
scholarship forms in offline mode.
and;
2. the respondents may further be directed to
disburse the scholarship amount to the students
after accepting the scholarship forms. '
2. Learned counsel for the petitioner submits that an identical
petition being S.B. Civil Writ Petition No.11007/2022 (Radha
Krsihna Nursing Education Institute Bhilwara Vs. The
Rajasthan Nursing Council, Jaipur and Ors.) has been
disposed of by a Co-ordinate Bench of this Court vide order dated
04.09.2023, wherein it was observed as under :-
'1. Learned counsel for the parties are in agreement
that the controversy involved in the present case is
squarely covered by the decision of a coordinate
Bench of this Court at Jaipur Bench in a bunch of writ
petitions led by S.B. Civil Writ Petition
No.11841/2022 (Ganpati Keshyo Rai College of
Nursing V/s The State of Rajasthan & Ors.) and other
connected matters decided on 21.10.2022.
2. Learned counsel for the respondents submit that
they will check the eligibility of the petitioner-
Institute while keeping into consideration the
aforementioned judgment.
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. All pending applications also stand disposed of.'
3. He further submits that the present petition may also be
decided in the same terms as in the said writ petition.
4. Learned counsel for the respondents does not oppose the
above submissions made by the learned counsel for the petitioner.
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5. In view of the submissions made above, the present writ
petition is disposed of in the same terms as Radha Krsihna
Nursing Education Institute Bhilwara (supra).
6. Stay petition also stands disposed of accordingly.
(SUNIL BENIWAL),J
51-ajayS/-
(Uploaded on 29/10/2025 at 06:06:53 PM)
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