SEBA ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are nursing graduates who had completed their graduate course in the 5th respondent College, affiliated to the 3rd respondent University. The Petitioners were all candidates who were alloted to the 5th respondent College after having turned out successful in an entrance examination conducted by the 2nd respondent. The 2nd respondent, by its prospectus, had also declared the 5th respondent College as a Self Financing College affiliated to the 3rd respondent University. The petitioners along with other students joined in the 2006 - 2010 B.Sc Nursing course in the 5th respondent College. However, at the time of the first year examinations, the petitioners were not issued with hall tickets on the ground that the 5th respondent College did not have continuous affiliation with the 3rd respondent University.

(2.) THE 5th respondent College, hence, was before this Court and by Ext. P1, directions were issued to the University to consider the continuous affiliation of the College in view of the proceedings issued by the Kerala Nurses and Midwives Council which was produced along with the Writ Petition. In fact, this court directed that the examinations in which students had already appeared should be considered as regular, and that if the students were not able to appear for any part of the examinations, they shall be permitted to sit in the very next examinations scheduled.

(3.) THE grievance of the petitioners is that though pre -internship they were granted provisional certificates with qualification of their having passed in the first class in the B.Sc. Nursing Graduate examinations; post -internship when they applied for provisional certificate, they were down graded to the second class by Ext. P12 and P13.