VINAYAKA MISSION S COLLEGE OF NURSING AND PARA MEDICAL SCIENCES Vs. TAMIL NADU NURSES AND MIDWIVES COUNCIL

JUDGEMENT

(1.) W. A. NO. 620 of 2006 has been directed against the order made in W. P. No. 15877 of 2003. The prayer in the writ petition is to issue a writ of certiorarified mandamus calling for the records comprised in the proceedings of the first respondent University dated 18. 2. 2003, proceeding dated 11. 4. 2003 and proceeding dated 10. 6. 2003 and quash the same and consequently direct the first respondent to consider the grant of affiliation for the B. Sc (Nursing) Course offered by the petitioner for the academic years 2002-2003 and 2003-2004 in the light of the permission granted by the Government of Pondicherry, the recognition granted by the Indian Nursing council and the Tamil Nadu Nurses and Midwives Council etc. , to enable the students to continue their course and undertake all examinations until completion of the course.

(2.) W. A. NO. 619 of 2006 has been filed against the order in W. P. No. 5080 of 2006, wherein the prayer is to issue a writ of certiorari calling for the records of the first respondent comprised in proceedings dated 7. 2. 2006 and quash the same.

(3.) BOTH the above writ petitions along with some other connected writ petitions were disposed of by the learned single Judge by the common order dated 3. 4. 2006, which is under challenge in the present writ appeals.