Rajasthan High Court - Jodhpur
Rajasthan College Of B.Sc Nursing vs State Of Rajasthan on 25 October, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14793/2021 Rajasthan College Of B.sc Nursing, Ganeshpura Road, Somnath Nagar, Dausa, Through Its Director Dr. Ram Sagar Nagar S/o Mangilal Nagar, Aged About 51 Years.
----Petitioner Versus
1. State Of Rajasthan, Through Its Principal Secretary, Medical And Health Department, Government Of Rajasthan, Government 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. Private Physiotherapy, Nursing 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) :
JUSTICE DINESH MEHTA
Order
25/10/2021
1. Learned counsel for the petitioner submits that in identical writ petition being SB Civil Writ Petition No.961/2021, the Coordinate Bench of this Court has granted interim order, while issuing notices.
2. In view of the above, issue notice. Issue notice of stay application also.
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3. Connect with SB Civil Writ Petitions No.961/2021,
No.3285/2021 & No.6095/2021.
4. Meanwhile, if the counselling is still in progress, the petitioner - Institution may be provisionally included for allotment of students for admission to GNM Course for upcoming academic year 2021-22 as per the annual intake capacity of 50 seats sanctioned by the State/Rajasthan Nursing Council. However, it is made clear that inclusion of petitioner - Institution for allotment of students and admission accorded in pursuance thereto, shall not create any right of equity in favour of petitioner - Institution or the students admitted to the course pursuant to this interim order. The admission accorded shall remain subject to the decision of the writ petition.
5. It is also directed that the fee for the students enhanced seat shall be accepted by the respondent - University provisionally.
(DINESH MEHTA),J 71-skm/-
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