K.T.G. COLLEGE OF NURSING, RUN & MAINTAINED BY K.T.G. EDUCATION TRUST AND S. PREMALATHA Vs. REGISTRAR, RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES AND THE STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in these petitions have sought for a mandamus, directing the first respondent to approve the admission of the 2nd petitioner as per Annexure -A and issue Hall Ticket and permit her to take up the Examinations of 1st year M.Sc. (N) Psychiatric for the academic year 2013 -2014 beginning from 13th May 2014 and also direct the first respondent to conduct the lapsed Examinations.

(2.) I have heard learned Government Pleader appearing for Respondent No. 2 and gone through the grounds urged in the memorandum of writ petitions carefully.

(3.) AFTER perusal of the grounds urged in the memorandum of writ petitions and after hearing the learned Government Pleader appearing for second respondent, it emerges that, it is the case of first petitioner that, having all the statutory clearance from the Indian Nursing Council, the first petitioner has admitted the second petitioner and she is prosecuting her I year course and she is eligible to appear in the examination scheduled to commence from 13 -05 -2014 as her admission papers have been forwarded online through OASIS, as referred above and the same has been duly acknowledged by the first respondent, but the admission of the second petitioner has not been approved and therefore they are constrained to come up before this Court, as stated supra.