BANSAL NURSING CHAR. TRUST Vs. STATE

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. 1804/2021, 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.) The prayer clauses read as under:-

(3.) As the pleaded facts would reveal, the petitioner is an unaided self-financed educational society having its college, namely, Bansal College of Nursing, at Hanumangarh. The petitioner-institution filed an application for issuance of No Objection Certificate (NOC) for opening new B.Sc Nursing College, and the same was duly issued by the State Government on 30/1/2007, to run the B.Sc. Nursing Course with intake capacity of 50 seats.