KAPIL KUMAR LABANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Balia, learned Senior Counsel submitted that admittedly, all the petitioners involved in the present writ petition were admitted to B.Sc. nursing course in the Institute-respondent No.4 (Tirupati College of Nursing) in the year 2017-2018, whereas, the affiliation/recognition granted to the said institute (Tirupati College of Nursing) came to be rejected by the Rajasthan Nursing Council (hereinafter referred to as 'RNC') much later-by office order dtd. 13/1/2022.

(2.) Learned Senior Counsel submitted that so far as the petitioners' admissions are concerned, the same were given when a valid permission and affiliation in favour of the respondent-institute was in vogue. He further submitted that by the time the order dtd. 13/1/2022 came to be passed, all the students had completed their course.

(3.) While submitting that the prayer of the petitioners is only for issuing direction to RNC to provide them registration, Mr. Balia contended that the petitioners' rights of getting registration with RNC cannot be denied simply because the Institute in which they have undertaken the course has been deaffiliated on 13/1/2022.