ST. JOHN'S COLLEGE OF NURSING OWNED BY S.K. EDUCATIONAL TRUST REP. BY ITS CORRESPONDENT, A. VIJAYAKUMAR Vs. SECRETARY, INDIAN NURSING COUNCIL

JUDGEMENT

(1.) THIS is the case of a Nursing Institution admitting students beyond the sanctioned intake by false representation and cheating and thereafter making efforts to regularise the illegal admissions. The writ petition in W.P. No. 18849 of 2013 is at the instance of a Nursing College and the prayer is to direct Dr. M.G.R. Medical University to permit fifty students of the First Year BSC (Nursing) Course to appear for the annual examination.

(2.) THE writ petition in W.P. No. 19477 of 2013 is at the instance of the students and the request is to direct the Indian Nursing Council and Dr. M.G.R. Medical University to permit first year B.Sc. (Nursing) students to appear for the first year B.Sc. (Nursing) Examination scheduled to be held on 1 August 2013 and the Second Year examination in 2014.

(3.) THE Expert Committee nominated by the Indian Nursing Council inspected the institution on 17 April 2012. Since the Expert Committee noted certain deficiencies, the Indian Nursing Council vide its order dated 12 June 2012 reduced the intake from 50 to 30. Though the petitioner requested the Indian Nursing Council to reconsider the issue, the council refused to restore the intake. The institution, not withstanding the reduction of intake from 50 to 30, admitted 50 students. The petitioner now wanted regularisation of illegal admission by permitting the excess students to write the public examination.