NIGHTINGALE SCHOOL OF NURSING Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned counsel for the Respondent.

(2.) This Writ Petition is filed to issue a Writ of Mandamus to declare the action of Respondents No.2 in declining admissions into General Nursing and Mid-Wifery three years course for the academic year 2022-23 to the petitioner is arbitrary, illegal and against the principles of Natural Justice, consequently direct respondent No.2 to permit admission into General Nursing and MidWifery course by extending the time stipulated in notifications vide Rc.No.34792/N1/2022, dtd. 1/10/2022 and 16/11/2022 in the online portal of Respondent No.2 to complete the process of registration for admissions for the academic year 2022-23 and complete the process admission into the petitioners institute i.e., Nightingale School of Nursing by a reasonable time.

(3.) The case of the Petitioners, in brief, is as follows: