HOSMAT HOSPITAL COLLEGE OF NURSING Vs. REGISTRAR, RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES AND STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions seek to question the denial of approval of admissions to the BSc (N) course. The background is as follows:

(2.) IT was certainly well within the discretion of the University to deny the approval of admission as there is clearly a default on the part of the institutions. This, however, should not result in the career of the students being jeopardized. The need for adherence to the time schedules and to fall in line with measures to maintain discipline imposed by the University cannot be over looked and be permitted to be followed only in the breach. This has to be brought home to the respective institutions. Therefore, the institution ought to be appropriately penalized, as a reminder to prevent the institutions from repeating such indiscretion and laxity on their part. Accordingly, the petitioner institution is liable to pay a penalty of Rs. 2,000/ - (Rupees Two Thousand only) for every student whose admission was pending approval on account of non -submission of the papers by the institutions. On payment of such fee, which shall not be passed on to the students by the institution, which shall exclusively bear the liability. The respondent University shall grant approval of admissions on such payment of penalty if everything is found to be in order. With this observation the petitions stand allowed.