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Rajasthan High Court - Jodhpur
Nilendra Singh vs State Of Rajasthan (2026:Rj-Jd:16711) on 9 April, 2026
Author: Sudesh Bansal
Bench: Sudesh Bansal
[2026:RJ-JD:16711]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5261/2026
Nilendra Singh S/o Devendra Singh, Aged About 21 Years,
Resident Of City Kotwali Ke Piche, District Bikaner, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Medical And Health Department, Government Secretariat,
Jaipur, Rajasthan.
2. Rajasthan University Of Health Sciences (Ruhs), Through
Its Registrar, Kumbha Marg, Sector-18, Pratap Nagar,
Jaipur, Rajasthan.
3. Vice-Chancellor, Rajasthan University Of Health Sciences
(Ruhs), Kumbha Marg, Sector-18, Pratap Nagar, Jaipur,
Rajasthan.
4. Joint Secretary (Medical And Health Group-3), Medical
And Health Department, Government Of Rajasthan,
Secretariat, Jaipur, Rajasthan.
5. Indian Nursing Council (Inc), Through Its Secretary, 8Th
Floor, Nbcc Centre, Okhla Phase-I, New Delhi - 110020.
6. Rajasthan Nursing Council (Rnc), Through Its Registrar,
Jaipur, Rajasthan.
7. Rajiv Nursing School Society (Bikaner College Of B.sc.
Nursing), Through Its Chairman / Authorized Signatory,
Bikaner, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Manish Dadhich
For Respondent(s) : Mr. Narpat Singh Deora for
Mr. N.S. Rajpurohit
Mr. Mahendra Vishnoi
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
09/04/2026
1. In the instant writ petition, petitioner made following
prayer:-
"It is, therefore, most respectfully prayed that this
Hon'ble Court may graciously be pleased to:
a) Issue an appropriate writ, order or direction directing
the respondents to forthwith declare the result of the
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petitioner of B.Sc. Nursing Semester-IlI (Main Examination)
July-2025;
b) Issue an appropriate writ, order or direction directing
the respondents to permit the petitioner to fill and submit
the examination form for B.Sc. Nursing Semester-IV (Main
Examination) and to allow him to appear in the said
examination;
c) Issue an appropriate writ, order or direction directing
the respondents to permit the petitioner to continue his
academic progression and to allow him to apply for and
appear in B.Sc. Nursing Semester-V (Main Examination) as
and when scheduled;
d) In the alternative, direct the respondents to
transfer/migrate the petitioner to a nearby college duly
recognized and
approved by the Indian Nursing Council (INC) and/or
affiliated/recognized by the Rajasthan Nursing Council
(RNC), with protection of his academic year and continuity of
studies;
e) Declare that the petitioner shall not be made to suffer
on account of any alleged regulatory deficiency or dispute
between the respondents and the institution, the petitioner
having been admitted through a centralized counselling
process conducted by the competent authority;
f) Pass any other appropriate order or direction which this
Hon'ble Court may deem just and proper in the facts and
circumstances of the present case;
g) Award costs of the writ petition in favour of the
petitioner."
2. Counsel appearing for both parties, submit that the issue
involved in the present writ petition, is substantially similar to that
of involved in SB Civil Writ Petition No.5399/2026: Ravindra
Kumar Beniwal & Ors. Vs. State of Rajasthan & Ors., which
has been decided by the Coordinate Bench, vide order dated
19.03.2026. Hence, it has been prayed to decide the present writ
petition in terms of the order dated 19.03.2026.
3. For ready reference, final order dated 19.03.2026 is being
reproduced hereunder:-
"1. Learned counsel for the petitioners-students submits that in
pursuance of the interim order dated 25.01.2024 passed by this
Court in SB Civil Writ Petition No.19290/2023 : Rajiv Nursing
School Soceity Vs. State of Rajasthan & Ors.,admission has
been granted to the petitioners in B.Sc. (Nursing) Course.
2. Learned counsel also submits that the petitioners have already
appeared in exams upto Third Semester and undergone studies of
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Fourth Semester and requested for direction for completion of their
studies in B.Sc. (Nursing) Course.
3. Learned counsel for the respondent-State submits that NOC of
the respondent No.5-College has already been rejected and,
therefore, the petitioners cannot be allowed to continue their studies
in the respondent-Institute.
4. In this background, this Court vide order dated 17.02.2026
directed the learned counsel for the respondent-University toinform
the availability of vacant seat of B.Sc. Nursing Course so asto
transfer the petitioners in some other college.
5. Today, learned counsel representing the respondent-University
has provided the list of vacant seat position in B.Sc. Nursing-2023-
2024 Batch and submits that as much as 138 seatsare still lying
vacant.
6. Looking to the fact that petitioners have already undergone
the studies upto Third and Fourth Semesters and to safeguard their
future prospects, this Court deems it appropriate to dispose of the
writ petition, while granting liberty to the petitioners to file a
representation within a period of 10 days to the respondent-
University requesting to transfer them to any other college having
the vacant seats of B.Sc. Nursing-2023-2024 Batch.
7. In case, any representation is filed, the respondent-University
shall first declare the result of petitioners of Third Semester of B.Sc.
Nursing Course and also the respondent-University shall consider
and decide the request for transfer of petitioners to any other
college within a period of 15 days thereafter, while taking into
account the fact that petitioners have already completed Third
Semester and studies/classes of Fourth Semester.
8. Stay application and all pending application(s) are also
disposed of.
4. In view of the above, the instant writ petition is disposed of
in terms of the order dated 19.03.2026 (supra).
5. Stay application and pending application(s), if any, stand
disposed of.
(SUDESH BANSAL),J
Sachin Sharma/ 104
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