(1.) This writ petition is filed by the petitioner seeking a direction to the respondents to enroll her as a student of M.Sc. Nursing Sessions 2022-23 and to permit her to complete the course. The relevant facts in brief are that the petitioner, having completed her G.N.M. and Post Basic B.Sc. Nursing course, was eligible and entitled for admission in the M.Sc. Nursing course. Pursuant to a letter dtd. 28/4/2023 issued by the office of Chairman, Nursing Counseling Board 2022 whereby, the concerned institutes/colleges were given a liberty to fill in the remaining vacant seats at their level by 10/5/2023, the petitioner was granted admission in the M.Sc. Nursing course with the respondent No.3-Dhanwantri Institute of Medical Science (for brevity "the Institute") on 5/5/2023.
(2.) Alleging that while, other nine candidates pursuing M.Sc. Nursing course alongwith her were enrolled by the respondent No.2-Rajasthan University of Health Sciences (for brevity "the RUHS") and were permitted to write the examination, she was denied this benefit hence, the instant writ petition. Learned counsel for the petitioner submits that since, she was eligible for admission in M.Sc. Nursing course and was granted admission on 5/5/2023 by the Institute pursuant to the letter dtd. 28/4/2023 issued by the Nursing Counseling Board 2022 and is pursuing her regular studies, she is entitled for enrollment with the RUHS with a right to complete the course. He, therefore, prays that the writ petition be allowed and the respondent-RUHS be directed to do the needful.
(3.) Learned State Counsel submits that it is a formal party. Learned counsel for the RUHS, inviting attention of this Court towards the letter dtd. 14/12/2023 (Annexure-R/4) issued by the Institute to it, would submit that it has forwarded details of only nine candidates for enrollment excluding the petitioner and therefore, she could not be enrolled. He, however, did not dispute that the petitioner was eligible for admission in the M.Sc. Nursing course Sessions 2022-23 and she was admitted with the Institute well in time in accordance with the letter dtd. 28/4/2023 issued by the Nursing Counseling Board 2022. He prays for dismissal of the writ petition.