DIPTI ROY Vs. REGISTRAR KARNATAKA STATE NURSING COUNCIL

JUDGEMENT

(1.) Petitioner No.51 is an Institution offering the Course of General Nursing and Midwifery (GNM). Petitioner Nos.1 to 50 are the students admitted by Petitioner No.51- SRS School of Nursing for the academic year 2020-21 for the course of GNM. The Institution did not upload the details of petitioner Nos.1 to 50 as required by Karnataka Nursing and Para Medical Sciences Education (Regulation) Authority-respondent No.4 within stipulated time for reasons beyond control of petitioner No.51. Hence, respondent No.4 did not approve the admission of petitioner Nos.1 to 50. Hence, the instant writ petition.

(2.) The case of the petitioners is that the students have been admitted within the time prescribed and their admission are within the permitted intake of petitioner No.51-Instutution and all the students are eligible to be admitted for the Course of GNM for the Academic Year - 2020- 21.

(3.) Learned counsel for respondent No.4- Karnataka Nursing and Para Medical Sciences Education (Regulation) Authority submits that they did not have the details of the students and if the institution submit the details of petitioners and prove that they were admitted before the cut-of- date and their admissions are within the permitted intake of the institution and they are eligible for admission to the Course of GNM for the academic year 2020-21, their admission would be approved.