SOMANI SCHOOL OF NURSING Vs. INDIA NURSING COUNCIL

JUDGEMENT

(1.) Heard. This petition has been filed by the petitioner being aggrieved by the fact that the respondents/authorities were not opening the portal and permitting the 26 students of the petitioner/institution from appearing in the 2 nd year examination of the General Nursing and Midwifery course (hereinafter referred to as "the GNM course").

(2.) Learned counsel for the petitioner submits that in the previous year also the respondents/authorities had not permitted the petitioner/institution to undertake admissions and permit the students to pursue the GNM course in the institution on account of which the petitioner/institution had filed WP No.14499/2015. It is submitted that by an interim order as well as final order dated 02.06.2016, the admissions granted by the petitioner/institution to the students for the academic session 2014-15 was allowed with a direction to the respondents/authorities to regularize the admissions and examination undertaken by the students and declare the result. It is submitted that in spite of the order passed in WP No.14499/2015, the authorities have again prevented the 26 students of the petitioner/institution from participating in the 2nd year examination of the GNM course, hence this petition.

(3.) Learned counsel for the petitioner, at the outset, states that the petitioner/institution has granted admission to the students in the GNM course for the academic session 2014-15 alone, and that they have not granted any admission to students thereafter in the succeeding sessions, and, in fact submits that the petitioner/institution is no longer interested in continuing the college, and proposes to close down the same after the first and last batch, namely, the batch of 2014-15 passes out.