JOSEPHS ACADEMY OF NURSING Vs. SECRETARY

JUDGEMENT

(1.) Petitioner has challenged order dtd. 16/6/2021 (Annexure-J) and Endorsement dtd. 23/5/2022 (Annexure- H) issued by the respondents rejecting the proposal of the petitioner-College for commencement of B.Sc. Nursing Course for the Academic Year 2020-21.

(2.) It is the case of the petitioner that the petitioner- College has approached the respondent-Government seeking affiliation and recognition for the commencement of B.Sc. Nursing course in their Institute for the Academic Year 2020- 21. Pursuant to the same, the respondent-University conducted inspection of petitioner-College and submitted report to the Academic Council of respondent-University. In furtherance of the same, the petitioner-College has paid inspection fees of Rs.6,25,000.00 as per Annexure-B to the writ petition. Thereafter, the Syndicate of the respondent-University, pursuant to the inspection of report in respect of petitioner- College as per Annexure-C, has recommended to permit the petitioner-College for commencement of the B.Sc. Nursing Course from the Academic Year 2020-21 vide Annexure-D. Further, it is grievance of the petitioner-College that respondent-University as per impugned letter dtd. 16/6/2021 (Annexure-J) rejected the proposal made by the petitioner- College without giving any reasons and consequently, respondent-Government had rejected the proposal to start fresh B.Sc. Nursing course for the Academic Year 2020-21. Feeling aggrieved by the same, the petitioner-College has filed the present writ petition.

(3.) I have heard Sri Shivarudra, learned counsel appearing for the petitioner; learned Additional Government Advocate for respondent-Government and Sri B. S. Sachin, learned counsel appearing for the respondent No.2.