M. K. COLLEGE OF NURSING Vs. REGISTRAR RGUHS

JUDGEMENT

(1.) Smt.Farha Fathima, learned Standing counsel accepts notice for respondent.

(2.) The petitioner is seeking for the following reliefs:-

(3.) The learned counsel for the petitioner submits that as per Annexure 'B' to the writ petition, the petitioner has submitted an application seeking affiliation for the academic year 2021-22 to start a fresh course in B.Sc., Nursing. The said application was submitted on 8/10/2021. The learned counsel further submits that the petitioner has provided infrastructure facility and it is ready for inspection. The petitioner has made one more representation on 21/1/2022 requesting the respondent to expedite the process of consideration on account of the last date of admission falling on 7/4/2022. He, therefore, prays that an appropriate direction may be issued to the respondent to make inspection and thereafter take a decision to grant affiliation/permission to the petitioner to commence fresh course of B.Sc., Nursing for the academic year 2021-2022. He submits that on account of delay in taking decision by the respondent, the last date for admission falling on 7/4/2022 has also expired very recently.