MAYURAKSHI COLLEGE OF NURSING Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No. 14787/2021, while treating the same as a lead case; rival submissions of the parties and the observations of the Court, in the present order, would also be based, particularly, on the factual matrix of the lead case.

(2.) As the pleaded facts would reveal, the State Government established the various nursing training institutions. Furthermore, with a view to effectively meet the ever increasing demand of trained nursing personnel in the medical field, a provision was made, in accordance with the Indian Nursing Council Act, 1947 (hereinafter referred to as 'Act of 1947'), to permit establishment of private Nursing Training Institutions, subject to fulfillment of certain criteria.

(3.) Learned counsel for the petitioners-institutions submitted that the State Government did not cancel and withdraw the seats enhancement order(s), rather the concerned authorities were ordered to sanction the seats, as claimed herein, to the petitioners-institutions for the Courses in question.