BALAJI SHIKSHAN SANSTHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the Deputy Secretary, Medical Department, Government of Rajasthan issued an order dtd. 12/5/2002, wherein the guidelines were framed for establishment of Nursing Training Schools in the private sector. Prior to establishing such School(s), the institution(s) was required to obtain the No Objection Certificate (NOC) from the State Government. In consonance with such requirement, an application along with fees was submitted by the petitioner-Institution for obtaining the NOC from the State Government for establishment of a new B.SC Nursing College, after duly completing the formalities.

(3.) Learned counsel for the petitioner-Institution submitted that the counseling for the Academic Session 2022-23 was going on, but on count of the impugned action on the part of the respondents, despite having complied with all the requisite requirements, including its own 100 bedded hospital, the petitioner was not issued the requisite NOC by the respondents for running the Course in question, and the consequential participation in the counseling process.