LAWS(TLNG)-2019-11-28

BIJILI SCHOOL OF NURSING Vs. STATE OF TELANGANA

Decided On November 13, 2019
Bijili School Of Nursing Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Since the cause in all these writ petitions is common, they are being disposed of by this common order.

(2.) In this batch of writ petitions, the action of the respondent authorities in excluding the names of the petitioner nursing schools from the list of eligible schools for admitting students into General Nursing and Midwifery (for short 'GNM') training course for the year 2019-20 through web counseling, is under challenge.

(3.) The common case of the petitioners is that the names of petitioner nursing schools were originally included in the list that was released in pursuance of notification for admission into first year GNM training course issued on 22.07.2019. It is stated that the said notification has been withdrawn after the two days of issuance. However, upon the reissue of notification in Rc.No.30082/N1/2019, dated 11.09.2019, the petitioner nursing school names have been excluded for the year 2019-20, into which students can seek admission into the first year of three year GNM training course. It is stated that no proceedings have been issued by the respondent authorities between July 2019 and September 2019 either putting them on notice or giving any justification for omission of names from the list of schools which are permitted for intake of students.