NIRMALJIT KAUR,J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved therein is identical.
(2.) The present writ petitions have been filed by the petitioner institutions seeking permission to allow the students to take admission in G.N.M. Program in their institutions on the basis of recognition granted by the Rajasthan Nursing Council. The petitioner-institutions were forced to file the present writ petitions as no permission was granted by the Indian Nursing Council.
(3.) An objection was raised that a Nursing Institution in the country has been clearly spelled out by the issuance of Regulation under the provisions of Indian Nursing Council Act. As per the Regulations, any person desirous of opening a Nursing Institution in the country has to first apply to the State Government for issuance of an Essentiality Certificate and thereafter, apply to the Indian Nursing Counsel for approval/recognition. Further, the approval of all these organizations is must.;