LAWS(DLH)-2022-10-143

SUCHETA Vs. ALL INDIA INSTITUTE OF MEDICAL SCIENCE

Decided On October 06, 2022
SUCHETA Appellant
V/S
All India Institute Of Medical Science Respondents

JUDGEMENT

(1.) Petitioner, a nurse employed as Nursing Tutor (Faculty Cadre) at College of Nursing of Respondent - All India Institute of Medical Sciences, New Delhi [hereinafter "AIIMS"] has impugned the Memorandum dtd. 12/9/2022 whereby she has been denied admission to M.Sc. (Psychiatry Nursing) under the category of "In-service candidate", on the ground of ineligibility. BRIEF FACTS Admission in M.Sc. Nursing course for 2021 session

(2.) Petitioner is employed with AIIMS as a Nurse since 2004. She completed her B.Sc. (Hons.) Nursing course from AIIMS itself and enrolled as a Nurse with the Delhi Nursing Council and then as "Tutor in Nursing" with AIIMS.

(3.) She applied for admission to M.Sc. (Paediatric Nursing) course under the "In-service" category for 2021 session, appeared in the entrance examination and obtained Rank 201. When she was not allotted the seat and instead, another candidate who obtained a lower Rank of 232 was selected, she made a representation to the Dean (Examination), AIIMS, vide letter dtd. 21/8/2021.