Public Rose Shiksha Samiti (D P M College ... vs State Of Rajasthan
2026 Latest Caselaw 3699 Raj

Rajasthan High Court - Jodhpur

Public Rose Shiksha Samiti (D P M College ... vs State Of Rajasthan on 12 March, 2026

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 19996/2024

Public Rose Shiksha Samiti (D P M College Of Nursing), Halena
Road,   Sarsena,     Weir,      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 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.      Rajasthan     Private        Nursing        Schools       And      Colleges
        Federation, Through Its President, 357, Laxmi Nagar,
        Paota B Road, Jodhpur, Rajasthan - 342001.
                                                                 ----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 petitioner submits that the issue

involved in the present writ petition 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.

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(2 of 3) [CW-19996/2024]

2. Learned counsel for the respondents are not in a position to

dispute the aforesaid submissions of learned counsel for the

petitioner.

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;

(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

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(3 of 3) [CW-19996/2024]

& 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 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 petition is disposed of, mutatis mutandis

accordingly.

5. Stay application and all pending application(s) are also

disposed of accordingly.

(SANJEET PUROHIT),J 164-A.Arora/-

(Uploaded on 12/03/2026 at 07:29:37 PM)

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