B PADMAPRIYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioners have filed the above writ petition for a writ of mandamus directing the third respondent to make admissions to the B.Sc., (Nursing) course for the year 1993-94 in accordance with the Regulation formulated and brought into effect from the academic year 1992-93 by the third respondent. The petitioners are students who have all completed their plus two (H.S.C.) course of study and are aspiring for admission into the B.Sc., (Nursing) professional course.

(2.) The petitioners claim that students who have studied Science Group (viz., Physics, Chemistry and Biology) in the plus two course are eligible for undergoing the B.Sc., (Nursing) course, that the eligibility criteria for admission into the course has been prescribed by the Tamil Nadu Dr. M.G.R. Medical University, hereinafter referred to as 'the Medical University', that till the academic year 1993-94 Entrance Examination was being conducted by the Government for all other Professional Courses except B.Sc., (Nursing) and that admissions to the said course was being made on the basis of the marks obtained in the plus two course in Science subjects and the performance of the candidates in the viva voce Interview. It is also stated that the M.A. Chidambaram College of Nursing was started in the year 1992 with a sanctioned strength of 25 seats of which 2/3 are earmarked as 'Management Quota' and 1 / 3 are reserved for 'Government Quota'. The said college was stated not to charge any capitation fee and stood affiliated to the Medical University apart from the recognition obtained from the Tamil Nadu Nurses and Midwives Council, Madras.

(3.) The petitioners further claim that the Medical University had issued the guidelines and instructions to all the Institutions imparting education in B.Sc. (Nursing) Course prescribing the following eligibility criteria:-