NEELAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In these writ applications, the petitioners have, sought for issuance of a writ of Mandamus directing the Superintendent Sri Krishna Medical College Hospital, Muzaffarpur, to forebear from giving effect to the letter bearing No. 1006 dated 14-7-1992 whereby and whereunder the admission of the petitioners to the General Nursing and Mid-wifery course, 1987 had been cancelled.

(2.) The fact of the matter lies in a very narrow compass. The Department of Health of the State of Bihar with a view to obtain the service of trained nurses and mid-wives conducts courses of training in nursing and mid-wifery in different Medical College. The duration of such training is 3 years. Thus training for nurses is 3 years and training of mid-wifery is six months thereafter.

(3.) An advertisement had been issued in a Local daily newspaper Aryabarta dated 9-987 inviting applications from eligible candidates. The requisite qualification for the admission was a certificate of 10+2 or Intermediate from any University or an Institution recognised by the State Government or the Central Government. The said advertisement is contained in Annexure-1 to the writ application. According to the petitioners, they are holders of certificate of 'Vidushi"from Prayag Mahila Vidyalaya Allahabad and 'Madhyama"from Hindi Vishwa Vidyalaya, Allahabad in the year 1987.