LAWS(MANIP)-2018-9-1

SANANGAMBA AKHAM Vs. STATE OF MANIPUR

Decided On September 25, 2018
Sanangamba Akham Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. HS Paonam, learned Sr. Counsel assisted by Mr. S. Gunabanta, learned counsel for the petitioner as well as Ms. Ch. Sundari, learned GA for the State Respondents.

(2.) The only issue raised in this petition is regarding denial of admission of the petitioner by the authorities for undergoing B.Sc. Nursing course only on the ground that the petitioner is a male and rest of the students are female and there is no provision for hostel for male students.

(3.) A Notification was issued on 4.5.2018 by Medical Directorate, Government of Manipur inviting applications from eligible candidates for selection for nomination to various courses including B.Sc. Nursing for the academic session 2018. Other conditions are also laid down in the said Notification. As regards eligibility qualifications for B.Sc. Nursing, the conditions required are mentioned in the said Notification as given below: