AI Structured Summary
Not yet generated for this judgment
Judgment
In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
It is submitted by learned counsel for the petitioner that in similar nature writ petition being SBCWP No.961/2021, notices have been issued and
interim order has been granted by the Court.
In view of the submissions made, issue notice.
Issue notice of stay application also, returnable within four weeks.
List alongwith SBCWP No.961/2021.
In the meanwhile, if the counselling is still in progress, the petitioner - institution may be provisionally included for allotment of students for admission to
BSC Course for upcoming academic year 2020-21 as per the annual intake capacity of 50 seats sanctioned by the State/Rajasthan Nursing Council.
However, it is made clear that inclusion of petitioner - institution for allotment of students and admission accorded in pursuance thereto, shall not
create any right of equity in favour of petitioner - institution or the students admitted to the course pursuant to this interim order.
The admission accorded shall remain subject to the decision of the writ petition.
List on 15.03.2021 alongwith SBCWP No. 2641/2021.