VINEET SARAN,J. - (1.) Leave granted.
(2.) Heard learned counsel for the appellant as well as Shri Rahul Kaushik, learned counsel for the respondent no. 1, Madhya Pradesh Nurses Registration Council.
(3.) Appellant institution is a society which runs an institution by the name of Dayal Nursing College, Gwalior. It is claimed by the appellant institution that it is running the B.Sc (Nursing) course since 2006, and also certain other courses like ANM, GNM and Post Basic B.Sc (Nursing) courses since 2008, 2010 and 2018 respectively. Since the appellant institution was not granted recognition for running the B.Sc (Nursing) course for the academic session 2018-19 and also recognition for starting of M.Sc (Nursing) course, the appellant filed a Writ Petition No. 25716 of 2018, which was disposed of on 13.11.2018 (along with a bunch of similar petitions). Relying on a judgment of the Supreme Court in some other earlier case, the Division Bench of the Madhya Pradesh High Court at Jabalpur disposed of the writ petition (along with other writ petitions) with the direction that the State Nurses Registration Council (for short 'SNRC') shall hold an inspection as soon as possible and decide the issue of recognition latest by 20th November, 2018, and in case the SNRC did not recognise the appellant institution, considering that the last date of admission was then declared to be 30th November, 2018, the appellant institution would be allowed to hold classes for B.Sc (Nursing), as well as GNM (Diploma Course) for the academic session 2018-19. Challenging the said order, this appeal has been filed with the prayer to "direct the Indian Nursing Council/State Nursing Council to grant recognition to the petitioner institution for its courses for the academic session 2018-19". The copy of the writ petition filed before the Madhya Pradesh High Court has not been filed and thus we are unable to know as to what prayers were made before the Madhya Pradesh High Court [i.e. whether it was for grant of recognition for B.Sc (Nursing) course or M.Sc (Nursing) course, or both]. We are also unable to know as to what were the grounds taken by the appellant institution before the High Court in support of its prayers.;