NANDINI PRAKASH INGAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) All these Petitioners have suffered cancellation of their admissions to the 1st semester of the 1st Year (3 years course) by the Indian Nursing Council (hereinafter referred to as 'INC'), due to which their admissions to the Auxiliary Nurse Midwifery (ANM)/General Nursing and Midwifery (GNM), have been cancelled. The Respondent Nursing Colleges have also informed the INC as well as the students about the cancellation of their admissions. Yet, some of them have been allowed to sit in the classrooms as if they are legally admitted students.

(3.) Therefore, some of these Petitioners approached this Court seeking urgent orders as they were disallowed from appearing in the 1st semester of the 1st Year exam. The learned predecessor Bench passed an ad-interim order on 29/7/2025, allowing the Petitioners to appear for the 1st semester exam. All of them have, therefore, been permitted to appear for the 1st semester examination, which begins from 23/9/2025, and ends on 26/9/2025.