POOJA Vs. GURU TEG BAHADUR HOSPITAL

JUDGEMENT

(1.) The petitioner has prayed for an appropriate writ or direction to the respondent to admit the petitioner in the general category to the 3 1/2 year diploma course, 2006 in General Nursing and Midwifery (DGNM) Course, 2006.

(2.) Brief facts to appreciate the controversies are that the petitioner appeared in the entrance test for admission to D.G.N.M, 2006 which was held on 11.6.2006 and scored 14th rank and 44th position in the inter ranking in the merit list of General category.

(3.) Respondent is a statutory body run by the Government of NCT of Delhi and recognized by the Indian Nursing Council which is a national body and which imparts and prepares guidelines and rules for the nursing courses throughout India. The respondent under the guidance of this national body is responsible for conducting examination in this regard and respondent is also recognized by Delhi Nursing Council. Respondent is stated to be a teaching hospital attached to the University College of Medical Science, Delhi University.