GAYATHRI DEVI COLLEGE OF NURSING Vs. THE REGISTRAR

JUDGEMENT

(1.) THE petitioners are before this Court seeking for issue of mandamus to the respondent to approve the admissions of the petitioners 2 to 17 for the academic year 2013 -2014 for B.Sc. (N) Course vide Annexure -D. The petitioners are also seeking that the petitioners 2 to 17 be permitted to appear for the forthcoming examination of B.Sc. (N) Course. The first petitioner is the Institution wherein the petitioners 2 to 17 are stated to have secured admission for the B.Sc. (N) Course. The pleading would indicate that according to the petitioners, the admission had been made well -within the date prior to which the admission was to be made as per the notification dated 13 -8 -2013. The petitioners would however contend that the details pertaining to the petitioners 2 to 17 could not be uploaded by the first petitioner due to certain technical difficulties. It is in that view, the petitioners are before this Court seeking for a direction that the admission of the petitioners 2 to 17 be approved by the first respondent.

(2.) INSOFAR as the issue relating to the admission in cases where the particulars had not been furnished by the respective Colleges, within time had been considered by this Court in several cases and more particularly, in W.P. Nos. 38003 to 38009 of 2014, dated 6 -8 -2014 wherein a direction had been issued to the first respondent to approve the admission, subject to the College concerned paying penalty of Rs. 2,000/ - in respect of each student and the student meeting the eligible criteria. A similar consideration, no doubt, requires to be made in the instant case also. However, the learned Counsel appearing for the first respondent would point out that in the instant case, though the first petitioner -college contends that the names of the student which has been indicated in the petition had not been uploaded, in respect of the other students, such uploading has already been made and therefore, this aspect of the matter requires to be kept in view.

(3.) ON the said documents being produced by the College, the first respondent shall accept, verify the same and approve the admission, subject of course, to payment of Rs. 2,000/ - in respect of each student. If on the other hand, there is any legal impediment, the same shall be specified and appropriate endorsement be issued to the Institution/student. Since it is submitted that a Committee for the said purpose has been formed by the first respondent, the particulars be placed before the Committee and appropriate decision be taken in an expeditious manner before the commencement of the examination in respect of the said course.