GKF NURSING INSTITUTE Vs. STATE OF ODISHA

JUDGEMENT

(1.) Since all these writ petitions filed under Article 226 of the Constitution of India involve common issues and the grievances of the petitioners are almost identical, they have been heard together and are being disposed of by the present common judgment and order.

(2.) The petitioners are the nursing institutions, governed by Indian Nursing Council Act, 1947 (hereinafter referred to as 'the Act'). In exercise of the powers conferred by sub-sec. (1) of Sec. 16 of the Act, the Indian Nursing Council (INC) has framed Indian Nursing Council (Revised Regulations and Curriculum for B.Sc. (Nursing) Program), Regulations, 2020 with effect from 5/7/2021.

(3.) These institutions were granted no objection certificate (NOC) for opening of new ANM, GNM, B.Sc.(N), P.B.B.Sc.(N) and M.Sc.(N) nursing course for the academic session 2023-24 in September 2023 by the Odisha Nurses and Midwives Registration Council (ONMRC). Later, provisional recognitions were granted in their favour in the month of October, 2023. It is the case of the petitioners that they were granted affiliation in November 2023 by the University.