NAVYA SCHOOL OF NURSING Vs. REGISTRAR

JUDGEMENT

(1.) Petitioner no.1 is an institution and petitioner nos.2 to 41 are its students. Petitioner no.1-institution is offering the course of General Nursing and Midwifery (GNM) and is duly recognized by the authorities. Upon admissions of the students, petitioner no.1-institution is required to upload the details of the admitted students on the portal of respondent no.1 till the academic year 2019-20 and from 2020-21 on the portal of respondent no.4. However, it is contended on behalf of the petitioners that due to technical glitch they could not upload the details of petitioner nos.2 to 41, and hence, their admissions have not been approved by the authorities. Hence, the instant writ petition.

(2.) It is contended on behalf of the petitioners that the admissions of petitioner nos.2 to 41 were made before the cut off date, are within the sanctioned intake of petitioner no.1-institution and petitioner nos.2 to 41 satisfy all the necessary eligibility criteria to be admitted to GNM course.

(3.) The advocates for the respondents-authorities submit if the petitioner-institution was to establish the above facts, they have no objection to approve the admissions.