LAWS(KER)-2025-5-256

PARVATHY. D. Vs. S. N. TRUSTS MEDICAL MISSION

Decided On May 13, 2025
Parvathy. D. Appellant
V/S
S. N. Trusts Medical Mission Respondents

JUDGEMENT

(1.) The petitioner, who is an applicant for B.Sc Nursing Course conducted by the 1st respondent-Institution, is before this Court seeking to direct respondents 1 to 3 to give admission to the petitioner for the Course B.Sc Nursing for the year 2024-2025 under NRI quota.

(2.) The petitioner applied for admission to the 1st respondent-Institution for the B.Sc Nursing Course 2024- 2025 pursuant to Ext.P1 Notification dtd. 11/6/2024. The 1st respondent offered an NRI seat to the petitioner. The petitioner submitted Ext.P2 application. However, the petitioner was informed that they are unable to give admission for the reason that she does not have 50% marks in English.

(3.) The petitioner states that as per Ext.P5 Indian Nursing Council (Revised Regulations and Curriculum for B.Sc (Nursing) Program) Regulations, 2020, the candidates must have obtained a minimum of 45% marks in Physics, Chemistry and Biology taken together and passed in English individually. As per Ext.P6 Course Regulations issued by the 5th respondent-Kerala University of Health Sciences, the eligibility for admission to B.Sc Nursing Course is as stipulated by the Apex Council.