T SIVAKAMI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner challenges the order dated 14.2.2006 by which the petitioner is barred from continuing her course in Nursing course as she had completed 25 years. THE petitioner was born on 4.7.1978. At the time of admission the writ petitioner was aged about 27 years. She was admitted in the sixth respondent college for the Nursing course during the academic year 2005-2006 and the admission was granted in June, 2005 and she joined the said course on 15.6.2005 by paying fees. She had undergone the course for eight months.

(2.) WHEN things stand so, by the impugned order she was informed that she was aged more than 25 years at the time of admission and she would not be allowed to undergo the Nursing course. Challenging the same, the writ petition has been filed.

(3.) AS stated above, Nursing Council is a statutory body and it is the only council which is competent to prescribe the qualification to get admission into the course. When the eligibility speaks about the age limit, it is binding on all the authorities, including the second respondent.