Prashi College (B.Sc. Nursing) vs State Of Rajasthan
2026 Latest Caselaw 1646 Raj

Rajasthan High Court - Jodhpur

Prashi College (B.Sc. Nursing) vs State Of Rajasthan on 4 February, 2026

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 24125/2025

Prashi College (B.Sc. Nursing), Through Parmar Institute Of
Professional Studies Samiti, Through Its President Prashant
Singh Parmar S/o Shri Nihal Singh, Aged About 47 Years, R/o
Village Kanchanpur, P.o. Kanchanpur, Dist. Dholpur, 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.     Office Of The Secretary, Common Counselling Board,
       2025, Rajasthan University Of Health Sciences, Jaipur.
5.     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. K. S. Lodha with
                                Mr. Kunal Jaiman
For Respondent(s)         :     None present



          HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

04/02/2026

1. Learned counsel for the petitioner makes a limited prayer that

the petitioner Institution has preferred an application before the

respondents for the purpose of grant of NOC for B.Sc. Nursing

Course for the academic session 2025-26. He submits that till

date, the respondents have not processed the application filed by

(Uploaded on 06/02/2026 at 10:37:08 AM)

(2 of 2) [CW-24125/2025]

the petitioner on 01.05.2025 (Annex.2). He submits that the

respondents may be directed to decide the said applications in a

time bound manner, as the next round of counseling would be

conducted in a short time and the petitioner Institution would be

deprived of running the aforesaid course.

2. Thus, in view of the limited submissions made, this Court

deems it appropriate to direct the respondents to decide the

application dated 01.05.2025 filed by the petitioner - Institution

(Annex.2) for the purpose of grant of NOC for the B.Sc. Nursing

Course, strictly in accordance with law after taking into

consideration all the requisites required to be fulfilled by the

petitioner - Institution within a period of '30 days' from the date of

receipt of the said order.

3. Accordingly, the writ petition is disposed of. Stay application as

well as any other pending application, if any, also stand disposed

of.

4. It is made clear that this order does not indicate the application

of the petitioner be decided in a particular manner. The

respondents are required to examine the documents and decide

strictly in accordance with law.

(SANJEET PUROHIT),J 152-A.Arora/-

(Uploaded on 06/02/2026 at 10:37:08 AM)

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