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

JUDGEMENT

(1.) SHRI N.K. Ramesh takes notice for respondent no. 1.

(2.) THE petitions seek to question the denial of approval of admissions to the Post Basic B.Sc. Nursing Course (PB B.Sc. (N) course. The background is as follows:

(3.) IT was certainly well within the discretion of the University to deny the approval of admissions 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 first petitioner - institution is liable to pay a penalty of Rs. 2,000/ - (Rupees Two Thousand only) for each student, whose admission was pending approval on account of non -submission of the papers by the institutions. On payment of such fee by the Institution, which shall exclusively bear the liability and shall not be passed on to the students by the institution, the first respondent University shall grant approval of admissions, on such payment of penalty, if everything is found to be in order.