Shri Khushal Das University vs The Rajasthan Nursing Council ...
2026 Latest Caselaw 491 Raj

Rajasthan High Court - Jodhpur

Shri Khushal Das University vs The Rajasthan Nursing Council ... on 14 January, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:2086]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 13346/2024

Shri Khushal Das University, Suratgarh Road, Near Toll Plaza,
Hanumangarh Jn., Hanumangarh Through Its Chairperson -
Dinesh Kumar Juneja, S/o Vakil Chand, Age - 40 Years, Resident
Of - 7 Stg, Suratgarh, Skd Campus, Near Toll Plaza, 32 Ssw,
Hanumangarh Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The    Rajasthan       Nursing     Council,       Jaipur   Through    Its
         Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur.
2.       Social Justice And Empowerment Department, Through
         Its   Director,    G-3/1,       Ambedkar           Bhawan,    Rajmahal
         Residency Area, Jaipur.
                                                                 ----Respondents
                                Connected With
                S.B. Civil Writ Petition No. 13350/2024
Shri Khushal Das University, Suratgarh Road, Near Toll Plaza,
Hanumangarh Jn. Hanumangarh, Through Its Chairperson -
Dinesh Kumar Juneja S/o Vakil Chand, Aged 40 Years, Resident
Of 7 Stg, Suratgarh, Skd Campus, Near Toll Plaza, 32 Ssw,
Hanumangarh, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The    Rajasthan       Nursing     Council,       Jaipur   Through    Its
         Registrar, B-39, Sardar Patel Marg, C-Scheme, Jaipur.
2.       Social Justice And Empowerment Department, Through
         Its   Director,    G-3/1,       Ambedkar           Bhawan,    Rajmahal
         Residency Area, Jaipur.
                                                                 ----Respondents


For Petitioner(s)           :    Ms. Shaambhavi Bhansali and
                                 Ms. Bhawna Tiwari
For Respondent(s)           :    Mr. Mahendra Vishnoi
                                 Ms. Nikita Mathur for
                                 Mr. Nitesh Mathur
                                 Mr. Ravi Shankar




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               HON'BLE DR. JUSTICE NUPUR BHATI

Order

14/01/2026

1. The present writ petitions have been filed with the following

prayers :

'i. 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 the Respondents may be directed to accept the scholarship forms in offline mode.

ii. The Respondents may further be directed to disburse the scholarship amount to the students after accepting the scholarship forms.

iii. Any other appropriate relief which this Hon'ble Court deems just and proper in the facts and circumstances of the case may kindly be passed in favour of the Petitioner. iv Costs of the writ petition be also awarded in favour of the Petitioner.'

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

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[2026:RJ-JD:2086] (3 of 3) [CW-13346/2024]

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 petitions 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.

5. In view of the submissions made above, the present writ

petitions are disposed of in the same terms as Radha Krsihna

Nursing Education Institute Bhilwara (supra).

6. Stay petitions also stand disposed of accordingly.

(DR.NUPUR BHATI),J 58-59/AnilKC/-

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