D.K.Jain, C.J. - (1.) HAVING perused the affidavits filed by the Registrar, Punjab Nurses Registration Counsel (for short 'Nursing Council') and the Secretary of Petitioner's Institute and having heard learned Counsel for the parties, we dispose of the writ petition with the direction that the students admitted by the petitioner-Institute for the academic Session 2005-06 (First and Second Year) shall be permitted to continue with their studies and take the examination accordingly, subject to, of course, fulfilling the requisite conditions for the said purpose, subject to the following conditions:- A. The petitioner shall file an undertaking in this Court in the form of an affidavit stating that it shall not initiate any process for admission of students for the academic session 2006-07 till a new building where the Institute is proposed to be shifted, is complete and fit for occupation; B. the Institute shall comply with all the directions which may be issued by the Nursing Council from time to time in regard to the teaching faculty, clinical training to the students and facilities to the teachers and the students; C. the Nursing Council shall conduct periodical inspections of the Institute to ensure that except for running the Institute in a rental building, all the statutory bye-laws and guide-lines are scrupulously adhered to by the Institute. If any deficiency in the running of the Institute is noticed during the course of inspection, it will be open to the Nursing Council to apply for modification or vacation of this order.
(2.) THE requisite affidavit by the Institute shall be filed within two weeks. A copy of the order be given dasti on payment of usual costs.;