LAWS(CAL)-2018-1-5

SONALI NANDI Vs. THE WEST BENGAL NURSING COUNCIL

Decided On January 12, 2018
Sonali Nandi Appellant
V/S
The West Bengal Nursing Council Respondents

JUDGEMENT

(1.) The petitioner successfully completed the B.Sc. Nursing Course conducted by the West Bengal University of Health Sciences. She then applied for registration as a nurse with the West Bengal Nursing Council (in short 'Council'). By a communication dated December 05, 2016, the Council rejected such application on the ground that she did not have the requisite qualification for being admitted to the said course. Being aggrieved, the petitioner approached this Court by filing WP No.1113(W) of 2017. By a judgment and order dated March 22, 2017, the learned Single Judge dismissed the writ application. Being aggrieved, the writ petitioner/appellant is before us by way of the present appeal. Submission of the Appellant:-

(2.) The petitioner passed the Higher Secondary Examination conducted by the West Bengal Council of Higher Secondary Education in the year 2011. She wanted to become a nurse. JENPARH is an entrance test conducted by the West Bengal Joint Entrance Examination Board for enrolment on, inter alia, the B.Sc. (Nursing) Course. The petitioner participated in JENPARH -2012 and was successful. She got herself admitted to the College of Nursing Asia Heart Foundation which is affiliated to the West Bengal University of Health Sciences. She also got herself registered with the said university in the year 201

(3.) After having completed the first three years of the B.Sc. Nursing Course successfully, the petitioner received a communication dated 26th April, 2016 from the Asia Heart Foundation which read as follows:-