[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Shri Birbal Memorial Education Samiti ... vs State Of Rajasthan on 12 March, 2026
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 20534/2024
Public Rose Shiksha Samiti (D P M College Of Nursing), Sarsena,
Bharatpur, Rajasthan, Through Its Secretary Shri Santosh Kumar
S/o Shri Dwarika Prasad, Aged About 37 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Social Justice
And Empowerment Department, Secretariat, Jaipur,
Rajasthan.
2. Rajasthan Nursing Council, Through Its Secretary, Social
Justice And Empowerment Secretariat, Jaipur, Rajasthan.
3. Rajasthan University Of Health And Science, Through Its
Registrar, Kumbha Marg, Pratap Nagar, Jaipur, Rajasthan.
4. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its President, 357, Laxmi Nagar,
Paota B Road, Jodhpur, Rajasthan - 342001.
----Respondents
Connected With
S.B. Civil Writ Petition No. 1223/2025
Shri Birbal Memorial Education Samiti (Siddhant Institute Of
Nursing), Behind Bombay Hospital, Sitapura, Jaipur, Rajasthan,
Through Its Representative Manish Kumar Sharma S/o
Rameshwar Prasad Sharma, Aged About 40, R/o 123 Brahman
Mohalla Kalsara, Bharatpur.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Medical And
Health (Group-Iii) Department, Government Of
Rajasthan, Secretariat, Jaipur.
2. State Of Rajasthan, Through Its Secretary, Social Justice
And Empowerment Department, Secretariat, Jaipur,
Rajasthan.
3. Rajasthan Nursing Council, Through Its Registrar, B-39,
Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
4. Rajasthan Private Nursing Schools And Colleges
Federation, Through Its Chairman, 357, Laxmi Nagar,
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Paota B Road, Jodhpur, Rajasthan.
5. Private Physiotherapy, Nursintg 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. Ankur Mathur
For Respondent(s) : Mr. Ravi Shankar for
Mr. Nitesh Mathur
Mr. Mahendra Bishnoi
Mr. Sangram Singh
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
12/03/2026
1. Learned counsel for the petitioners submits that the issue
involved in the present writ petitions is squarely covered by the
judgment passed by Coordinate Bench of this Court in the case of
MLD College of Nursing Education Vs. State of Rajasthan &
Ors. : SB Civil Writ Petition No.2953/2025, decided on
10.10.2025.
2. Learned counsel for the respondents are not in a position to
dispute the aforesaid submissions of learned counsel for the
petitioners.
3. The judgment so passed by the Coordinate Bench of this
Court is quoted below :
"1. The present writ petition has been filed with the
following prayer:-
"(I) The respondent may kindly be directed to accept
the scholarship forms (online/offline) of the students
of the petitioner institution for academic session
2024-25 for B.Sc Course;
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(ii) The respondent RNC may kindly be directed to
recognize the petitioner institution for undertaking
B.Sc. Nursing course;
(iii) The respondent Authorities may further be
directed to upload the name of the petitioner
institution on its official website in the list of eligible
institution for undertaking GNM Nursing Course for
academic session 2024-2025 onwards;
(iv) Cost of litigation and damages may also be
allowed in favour of the petitioner.
(v) Any other appropriate writ or order or direction
which is favorable to the petitioner in the facts and
circumstances of the case may kindly be granted to
the petitioner"
2. Learned counsel for the petitioner at the outset
submits that the controversy raised in the present writ
petition is identical to the controversy which was earlier
considered while deciding the S.B. Civil Writ Petition
No.11007/2022 (Radha Krishna Nursing Education
Institute Bhilwara Vs. State of Rajasthan & Ors.)
wherein a Co-ordinate Bench of this Court vide its order
dated 04.09.2023 disposed of the said writ petition in
light of the judgment passed by a Co-ordinate Bench of
this Court at Jaipur on 21.10.2022 while deciding S.B.
Civil Writ Petition No.11841/2022 (Ganpati keshyo
Rai College of Nursing V/s The State of Rajasthan
& Ors.). It is stated that the present writ petition be
disposed of in the same terms as Radha Krishna
Nursing Education Institute Bhilwara (supra).
3. The submission made by the counsel for the petitioner
is not objected by the counsel appearing for the
respondent.
4. A Co-ordinate Bench of this Court in Radha Krishna
Nursing Education Institute Bhilwara (supra) held as
under:-
"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
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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. In view of the submission made above, the present
writ petition is disposed of in light of judgment passed
in Radha Krishna Nursing Education Institute
(supra).
6. Pending application(s), if any, stand(s) disposed of."
4. The present writ petitions are disposed of, mutatis mutandis
accordingly.
5. Stay application and all pending application(s) are also
disposed of accordingly.
(SANJEET PUROHIT),J
165 & 166-A.Arora/-
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