SUBHRA GIRI Vs. REGISTRAR KARNATAKA STATE NURSING COUNCIL

JUDGEMENT

(1.) Petitioner No.2 is an Institution offering the Diploma Course of General Nursing and Midwifery (GNM). Petitioner No.1 was admitted to the said course by petitioner No.2 for the academic year 2019-2020. As her admission was not approved by respondent No.1, the instant writ petition has been filed.

(2.) Learned counsel for respondent No.1, upon instructions, submits that the petitioner No.2 has not submitted the required particulars of petitioner No.1 to the respondent No.1 and hence, the said admission has not been approved. She further submits that, if details of petitioner No.1 showing that she was admitted to petitioner No.2 - Institution within the cut-off date and her admission is within the sanctioned intake and that she is qualified to be admitted to the course of GNM are produced, the same shall be considered in accordance with law and the admission of petitioner No.1 shall be approved.

(3.) Learned counsel for petitioners submits that they will produce the necessary particulars forthwith. His submission is placed on record.