SUHIT JAN KALYAN SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Bhavit Sharma, learned counsel for the respondent at the outset submits that identical writ petition being SBCWP No. 15139/2018 (Radha Kirshna Nursing Education Institution, Bhilwara v. State of Rajasthan and Ors.) has been disposed of by this Court, vide its order dtd. 30/5/2019 and prays that present writ petitions be disposed of in the same terms.

(2.) Mr. Mathur, learned counsel for the petitioner is not in a position to controvert the aforesaid position.

(3.) In view of the aforesaid, both the writ petitions are disposed of in terms of order dtd. 30/5/2019. For the sake of convenience and clarity, the operative portion of the order is being reproduced hereinunder, which shall also govern the present cases also: