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Rajasthan High Court - Jodhpur
Ravindra Kumar Beniwal vs The State Of Rajasthan ... on 19 March, 2026
[2026:RJ-JD:13169]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5399/2026
1. Ravindra Kumar Beniwal S/o Shri Ram Kumar, Aged About
19 Years, Resident Of Godoo, Bikaner, Dist. Bikaner.
2. Irfan S/o Shri Jafar Ali, Aged About 20 Years, Resident Of
Behind Lal Quarter, Amarsinghpura, Bikaner, District
Bikaner.
3. Mohammed Nisar S/o Shri Mohammed Gaffar, Aged About
26 Years, Resident Of Near Gaffar Kha Purani Masjid,
Panjab Giran, Bikaner, District Bikaner.
4. Himanshu Tiwari S/o Shri Dinesh Tiwari, Aged About 20
Years, Resident Of Rathkhana Ramdev Ji Mandir, Bikaner,
Presently Resident Of Lalita Mukiya, Tehsil Weir, District
Bharatpur.
5. Maya Meghwal S/o Shri Kishan Lal Meghwal, Aged About
21 Years, Resident Of Meghwalo Ka Mohalla, Gadsisar,
Bikaner, District Bikaner.
6. Santosh Kumar S/o Shri Vishana Ram, Aged About 20
Years, Resident Of Deu. Deu, Nagaur, District Nagaur.
7. Premsukh Siyag S/o Shri Kishanram, Aged About 21
Years, Resident Of Nakhagaon, Bikaner, District Bikaner.
8. Meghraj Meghwal S/o Shri Tulchha Ram, Aged About 21
Years, Resident Of Near Ambedkar Bhawan, Pemasar,
Udasar, Bikaner, District Bikaner.
9. Kusumlata D/o Shri Om Prakash Thakur, Aged About 22
Years, Resident Of 3 Chh 2 Housing Board, Pawanpuri,
Bikaner, District Bikaner.
10. Arun Kumar Kumawat S/o Shri Ruparam, Aged About 22
Years, Resident Of In-Front Of Mahila Iti, Patel Nagar,
Bikaner, District Bikaner.
11. Ramchandra Suthar S/o Shri Babulal Suthar, Aged About
21 Years, Resident Of Mainsar, Bikaner, District Bikaner.
12. Manoj Kumar Saran S/o Shri Bhagirath Saran, Aged
About 20 Years, Resident Of Ward No.11, Utamamdasar,
Bikaner, District Bikaner.
13. Imran Khan S/o Shri Rauf Khan, Aged About 20 Years,
Resident Of Kali Magari, Didaniya, Lawan, Jaisalmer,
District Jaisalmer.
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14. Sachin Gurjar S/o Shri Devi Singh, Aged About 19 Years,
Resident Of Katara Ajit, Karauli, District Karauli.
----Petitioners
Versus
1. The State Of Rajasthan, Through Its Principal Secretary,
Medical And Health Department, Govt. Secretariat, Jaipur,
Rajasthan.
2. Rajasthan University Of Health Science, Jaipur, Through
Its Registrar, Sctor-18 Pratap Nagar Jaipur.
3. Rajasthan Nursing Council, Through Its Registrar, B-39
Sardar Patel Marg, C-Scheme, Jaipur, Rajasthan.
4. Controller Of Examination, Rajasthan University Of Health
Science, Jaipur, Sector-18 Kumbha Marg, Tonk Road,
Jaipur.
5. Bikana College Of B.sc. Nursing, Bikaner, Through Its
Director, Y-151-152, Sudarshan Nagar, Pallav Garden,
Bikaner, District Bikaner.
----Respondents
For Petitioner(s) : Mr. Achla Ram
For Respondent(s) : Mr. Mahendra Bishnoi
Mr. N. S. Rajpurohit, AAG
Mr. Sangram Singh
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
19/03/2026
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.
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[2026:RJ-JD:13169] (3 of 4) [CW-5399/2026]
2. Learned counsel also submits that the petitioners have
already appeared in exams upto Third Semester and undergone
studies of 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 to
inform the availability of vacant seat of B.Sc. Nursing Course so as
to 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 seats
are 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
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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.
(SANJEET PUROHIT),J
116-A.Arora/-
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