- (1.) This writ petition has been filed by the petitioners claiming the following reliefs:- "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with costs and the respondents may kindly be directed to provide the registration form to the petitioners for the purpose of registration as ANM and GNM and issue the registration certificate in favour of the petitioners in accordance with law. Any other appropriate relief which this Hon'ble Court may be deemed just and proper may also be given."
(2.) The facts of the case in a nutshell are that the petitioners took admission in the General Nursing and Midwifery (hereinafter to be referred as 'the GNM') and Auxiliary Nursing and Midwifery (hereinafter to be referred as 'the ANM') courses in the respondent No.3-Singhania University, Jhunjhunu (hereinafter to be referred as 'the respondent No.3-University') and successfully completed the said courses in the year 2014. After that the petitioners underwent requisite training of six months in the different hospitals and obtained certificates in this regard and approached respondent No.2-Rajasthan Nursing Council, Jaipur (hereinafter to be referred as 'the respondent No.2-RNC') under the Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964 (hereinafter to be referred as 'the Act of 1964') for registration but as per the petitioners, the respondent No.2-RNC refused to provide registration form to them without any reason. The petitioners served a legal notice to the respondent No.2-RNC, however, despite that nothing has been done by the respondent No.2-RNC. Hence, this writ petition.
(3.) Replies to the writ petition have been filed on behalf of the respondent No.1-State of Rajasthan and respondent No.2-RNC, wherein it is stated that since the respondent No.3-University is not recognized by the Indian Nursing Council, New Delhi (hereinafter to be referred as 'the INC'), the respondent No.2-RNC cannot register the petitioners as per the instructions issued by the INC.;