SURYA COLLEGE OF NURSING Vs. REGISTRAR, RGUHS

JUDGEMENT

(1.) The petitioner is seeking the following reliefs:

(2.) Learned counsel for the petitioner submits that as per Annexure-C to the writ petition, the petitioner has submitted an application seeking permission to start the fresh course in M.Sc Nursing for the academic year 2021-22. The said application was submitted on 22/01/2021. Learned counsel further submits that the petitioner has provided all the infrastructural facilities and it is ready for inspection. He, therefore prays that an appropriate direction may be issued to the respondent to make inspection and thereafter take a decision to grant permission to the petitioner to commence fresh course of M.Sc Nursing for the academic year 2021-22. He also submits that on account of delay in taking decision by the respondent, last date fixed by it for admission of Students i.e. 30/03/2022 is also going to expire soon.

(3.) Learned counsel for the respondent Sri Hareesh Ganapathy, who has taken notice in the matter submits that he has already informed the respondent-University about this case and also furnished a copy of this writ petition to them.