SWAMI VIVEKANAND INSTITUTE OF NURSING AND PARAMEDICAL SCIENCES Vs. UNION TERRITORY OF JAMMU AND KASHMIR

JUDGEMENT

(1.) In the instant petition, the petitioner has prayed for the following reliefs:-

(2.) The petitioner institute claims to be set up with a sole objective of providing quality education in the field of Paramedical Sciences and Nursing. The petitioner institute is granted NOC from the concerned authorities, which on perusal is renewal of provisional NOC/permission in favour of the institute, valid for a period of one year, for imparting the following paramedical training courses with intake capacity noted against each, made vide order No. 279/SPMC/Jammu of 2016 dated 28.11.2016:-

(3.) The provisional NOC/permission was valid for one year, i.e., 2016-17, however, the petitioner could not satisfy the Court about renewal of provisional NOC/Permission by the competent authority beyond one year in 2016. The petitioner institute admitted the candidates with Matric qualification as Lateral Entry in GNM against 20% reservation for the vacant seats beyond the reservation.