JUG MAHADEV EDUCATION SOCIETY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Grievance of the petitioner in the instant case is that this Court on 14.11.2019 while disposing of Writ Petition (C) No. 4094 of 2019 had directed the Chhattisgarh Nurses Registration Council to take a prompt decision on the claim of the petitioner so far as the intake capacity for B.Sc. Nursing course for the session 2019-20.

(2.) Learned counsel for the petitioner submits that pursuant to the directives given by this Court on 14.11.2019, the petitioner appeared before the Council on 15.11.2019 as directed and thereafter the respondents have also inspected the colleges which were earlier declared as the colleges with zero intake. That, after the inspection having been conducted there has been no further decision taken by the respondents so far as the petitioner-establishment is concerned. However, according to the counsel for the petitioner, meanwhile, the respondents have taken a decision in the cases of sixteen other identically placed Nursing Colleges wherein the situations were if not similar, worse than the the petitioner- establishment and in all those cases, the respondents have granted permission with the intake capacity as reflected in the order order dated 25.11.2019. However, according to the counsel for the petitioner, no order as such has been passed so far as the petitioner-establishment is concerned, neither is there any order passed rejecting the claim of the petitioner. Further contention of the counsel for the petitioner is that the last date for the online registration for the course has been extended by the State Government from 30.11.2019 till 5.12.2019 and therefore unless the respondents take a decision, the petitioner would find it difficult to admit the students for the said course.

(3.) Learned counsel for the State submits that since he is appearing on advance notice, he is not in a position to make any submission as to whether the order dated 14.11.2019 had been complied with or not, and whether on the basis of the directives given by this Court on 14.11.2019 any decision so far as the petitioner-establishment is concerned has been taken or not.