KUMAR TRIBHUBAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred, in sum and substance, with the following prayers and for the sake of convenience, the prayer clause is being taken from the case being S.B. Civil Writ Petition No.5423/2022.

(2.) On being directed, Dr. Mohit Singhvi, learned counsel for RUHS and Mr. Naresh Singh associate to Mr. Rakesh Arora for Rajasthan Board appeared and assisted this Court.

(3.) The petitioners are those students, who qualified their Secondary and Senior Secondary from the Bihar School Examination Board (BSEB) Patna, Bihar, in pursuance of which, they were eligible to pursue General Nursing and Midwifery (GNM) Course in Rajasthan.