PRIYA CHACKO Vs. REGISTRAR

JUDGEMENT

(1.) Petitioner had undergone B.Sc Nursing course during the academic years 2003-2008 in a college affiliated to the respondent University. On successful completion of the course, she joined for one year internship from July 2008. However, she continued the internship only till March, 2009, apparently for the reason that at that stage she got employment. Although the University issued provisional certificate, the University refused to issue the final course certificate.

(2.) At this stage, the petitioner approached this Court and pursuant to the directions, the Academic Council of the University considered the question as to whether the petitioner can be exempted from completing the remaining part of the internship. The Academic Council considered the matter and by Ext.P4, petitioner was informed that the Academic Council, in the meeting held on 21-11-2009, resolved not to grant relaxation in the internship period. It is on receipt of Ext.P4, this writ petition is filed.

(3.) Ext.R1(a) produced along with the counter affidavit filed by the University is the revised Regulations for B.Sc Nursing from 2002 admission onwards. A perusal of Ext.R1(a) shows that one year internship after successful completion of the course is mandatory. Admittedly, the petitioner did not undergo the one year mandatory internship. If that be so, the University cannot be faulted, if the University did not issue the final course certificate. In that view of the matter, the decision of the Academic Council, as reflected in Ext.P4, also cannot be faulted.