STAR COLLEGE OF NURSING Vs. INDIAN NURSING COUNCIL

JUDGEMENT

(1.) With consent, the matter is heard finally.

(2.) The petitioner is aggrieved by the non grant of recognition/renewal for the academic session 2018-2019 for GNM Course and direction has been sought to allow the students of the petitioner-Institution to participate in the examinations for the aforesaid courses scheduled in the month of January, 2020 for the academic session 2018-2019.

(3.) Case of the petitioner-Institution is that it is a Society registered under the M.P. Societies Registration Act, 1973 running Nursing Institute/College in the name and style of Star College of Nursing, Gwalior. Petitioner-Institution is having the recognition for last couple of years. The contention of learned counsel for the petitioner, in essence, is that online process of submitting fee could not be completed due to inoperability of the web-portal and other technical glitches. The fees was sent through demand draft. However, respondent no.2 returned the demand draft stating that only online fees was acceptable. It is further contended that reminders were sent and in anticipation of renewal/extension, petitioner-Institution gave admissions to the students for academic session 2018- 2019. It is submitted that because of non grant of recognition by the respondent/Authorities, future of bright students of the College is jeopardized. In identical cases, the Apex Court, as well as, this Court has granted interim relief by permitting the students to fill-up the examination forms and appear in the examinations. On these contentions, petitioner-Institute seeks directions to the respondents/Authorities to grant recognition/extension for the aforesaid Courses for academic session 2018-2019.