Rajasthan High Court - Jodhpur
Mai Khadija Institute Of Nursing ... vs State Of Rajasthan And Ors on 18 December, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR.
..
S.B. CIVIL SECOND STAY PETITION NO. 18798/2018.
IN S.B. Civil Writ Petition No. 14099/2017. Mai Khadija B.Sc. Nursing College (for B.Sc. Nursing Course), Units of Marwar Muslim Educational & Welfare Society, Muslim School Campus, Pal Link Rod, Kamla Nehru Nagar, Jodhpur through the General Secretary - Nisar Ahmad Khilji S/o Abdul Rashid aged about 64, By Caste - Muslim.
----Petitioner Versus
1. State Of Rajasthan Through the Secretary, Medical and Health Department Of Rajasthan, Secretariat Jaipur.
2. Rajasthan Nursing Council, through its Registrar, Kumbha Marg, Sector-18, Pratap Nagar, Tonk Road, Jaipur.
3. Indian Nursing Council through its Secretary, Combined Councils Building, Kotla Road, Temple Lane, New Delhi.
4. Rajasthan University of Health Sciences, Sector-18, Pratap Nagar, Jaipur.
----Respondents For Petitioner(s) : Dr. A.A. Bhansali. For Respondent(s) : Mr. Abhinav Jain.
HON'BLE MR. JUSTICE INDERJEET SINGH Order 18/12/2018 Heard learned counsel for the parties.
(2 of 3) [CW-14099/2017] This Court on 14.11.2017 passed the following order in the main writ petition which reads as under:-
"The petitioner-Institute is aggrieved by the order dated 07/10/2017, whereby the students capacity has been reduced to 40 seats instead of 50 seats in B.Sc. Nursing Course.
Since the year 2011, the petitioner-Institute was allowed the capacity uptil 50 seats. The respondent- authorities asked them to produce the record with respect to the deficiency detected by the Inspection Committee. Today, learned counsel for the respondent placed on record the letter dated 10/11/2017 stated to have been issued by them to the petitioner-Institute pointing out their deficiencies with a further liberty that the petitioner-Institute may submit their compliance report after rectifying the said deficiencies along with the enhancement proposal. The last date for consideration is stated to be 30/11/2017. The letter is allegedly issued on 10/11/2017, whereas admittedly counselling is to commence from today i.e. 14/11/2017 and the last date for removing the deficiencies and considering the proposal is stated to be 30/11/2017.
Accordingly, the petitioner-Institute is allowed provisionally to admit students upto the capacity of 50 seats. Meanwhile, they shall also submit the compliance report to the respondent authorities on or before 30/11/2017 which the respondent-authorities shall consider within one week of the receipt of the said compliance report and reply shall be filed by the respondent authorities after considering the said compliance report by 13/12/2017.
Put up on 13/12/2017, as prayed."
(3 of 3) [CW-14099/2017] Learned counsel appearing on behalf of the respondents seeks two weeks' time to file reply.
Time prayed for is allowed.
In that view of the matter, the respondents are directed to allow the petitioner-Institute provisionally to admit the students upto the capacity of 50 seats.
List the matter on 8th January, 2019.
(INDERJEET SINGH),J S/101-Mohan/-
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