JASWANT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs:

(2.) For the sake of brevity, the factual matrix of the case is being taken from the above-numbered S.B. Civil Writ Petition No.7647/2023.

(3.) Mr. Vikas Balia, learned Senior Counsel assisted by Mr. Rajat Dave, Mr. Shreyansh Mardia and Mr. Hemant Balani, appearing on behalf of the petitioners, submitted that the respondent-INC conducted the physical inspection, and after being satisfied about the requisite compliance as per the Ss. 13 & 14 of the Indian Nursing Council Act, 1947, has granted recognition for running the Course in question.