MAHARSHI DADHICH EDUCATION SOCIETY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. The case comes up on an application(01/22) for declaring result of students pursuing B.Sc. third year Nursing Course from the petitioner - Institute.

(2.) However, since the controversy involved in the present matters is short, therefore, with the consent of learned counsel for the parties, the matters are being heard finally and disposed of by this common order.

(3.) The present writ petitions were filed by the petitioner Institute against the order dtd. 16/10/2017 and other consequential orders vide which the petitioner Institute was banned for allotment of students for admission in the course of GNM/B.Sc. Nursing on the ground that in the Institution, certain deficiencies were found at the time of inspection.