SATYAM EDUCATIONAL SOCIETY Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is an Educational Society, registered with the Registrar of Societies under the Himachal Pradesh Societies Registration Act, 2006 and is running its Nursing Institution for ANM, GNM and B.Sc. Nursing and Post Basic B.Sc. Nursing courses since the year 2014 at Village Lanjot, P.O. Basnoor, Tehsil Shahpur, District Kangra, H.P.

(2.) It is submitted that respondent No.2, Registrar, Himachal Pradesh Nursing Registration Council, after visiting the petitioner-Society, conducted inspection of the said Institution and accordingly submitted its inspection report dated 09.08.2019 (Annexure P-2) for commencing aforesaid courses for the academic session 2019-2020. On the basis of inspection report, the petitioner-Society has been allotted 40 seats of ANM, 40 seats of GNM, 50 seats of B.Sc. Nursing and 15 seats of Post Basic B.Sc. Nursing course for the academic session 2019-20.

(3.) It is further submitted that apart from above, respondent No.4, Indian Nursing Council, also visited the institution of the petitioner-Society and got conducted its inspection on 24.07.2019 and 25.07.2019, respectively. After noticing some short falls/deficiencies in the petitioner's institution, respondent No.4 had given 30 days time to the petitioner-Society, vide its letter dated 16.09.2019 (Annexures P-3 and P-4), to remove the deficiencies/short falls so noticed by it during inspection. However, surprisingly, respondent No.2, vide its letter dated 19.09.2019 (Annexure P-5) itself, communicated the petitioner-Society that the seats for aforesaid courses in the petitioner's institute are ordered to be reduced, i.e. seats of ANM reduced from 40 to 20, seats of GNM reduced from 40 to 20, seats of B.Sc. Nursing reduced from 50 to 40. It is further submitted that the seats in questions were ordered to be reduced by respondent No.2 on the recommendation of respondent No.4 after withdrawing its earlier communication dated 04.09.2019.