SALONI YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, who aspire to pursue B.Sc. (Nursing) in various colleges being run by the respondents, have approached this Court assailing the notification dtd. 22/4/2022 published by the respondents on its web-portal informing the prospective candidates that only candidates who clear the NEET UG-2022 exam will be eligible for admission to the B.Sc. (Nursing) course in MNS for the academic session 2022-23.

(2.) Learned counsel for the petitioners submits that for the last many years, admission to B.Sc (Nursing) in the institutes run by the respondents was based on a computer based entrance examination being conducted by the respondents. In the said examination, the candidates were tested in General English, General Intelligence and Science with 50 marks being allotted for each of these three subjects. However, at the fag end of the academic session, the respondents have suddenly issued a notification making the requirement of a candidate qualifying the NEET-UG exam as a pre-requisite for admission to B.Sc (Nursing) without appreciating the fact that the pattern of NEET-UG exam is entirely different from the computer based examination earlier held by the respondents. In the NEET-UG examination, the students are tested in detail, on different science subjects without any weightage being given to General English and General Intelligence. He, therefore, contends that this last-minute change in the exam pattern has caused grave prejudice to the candidates as a majority of candidates have been preparing for General English and General Intelligence subjects for the last few months in order to appear in the entrance examination as they were under a bonafide belief that the entrance examination for B.Sc (Nursing) would be conducted on the same pattern as was being followed for the last many years.

(3.) He further submits that even otherwise, the last date for applying for NEET-UG, 2022 is 6/5/2022 and therefore there is very little time for the candidates to apply and appear in the said exam. He, therefore, prays that the impugned notification be quashed and the respondent be directed to conduct the exam on the pattern being followed by them for the last many years.