BARSHARANI SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) We have heard learned counsel appearing for the petitioners in all the writ applications at length.

(2.) As far as the facts are concerned they are identical and we sum up: advertisement was for centralized counselling and admission to BSc. Nursing, issued by the Directorate of Medical Education & Training, Odisha-opposite party no.2 on 18/5/2024; the last date of the admission was 30/11/2024.

(3.) Socially and Educationally Backward Classes (SEBC) candidates approached this Court seeking relaxation in the qualifying mark obtained in the common entrance examination, counselling being done by the Nursing Counseling and Admission Committee (O.P.No.2). A coordinate Bench by judgment dtd. 26/11/2024 in W.P. (C) No.25371 of 2024 allowed the applications. It is noticeable from the said judgment that the last date for admission to the course B.Sc. Nursing and the last date of application seeking admission were not extended. As directed in the said judgment dtd. 26/11/2024, the opposite party no.2 made advertisement in the official website and the admission closed by the last date as prescribed by judicial pronouncements and also in the advertisement. The last date was earlier extended from 31/10/2024 to 30/11/2024.