VIDYAKIRAN COLLEGE OF NURSING Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE

JUDGEMENT

(1.) SRI N.K. Ramesh, learned counsel to accept notice for respondent No. 1. Learned Government Advocate to accept notice for respondent No. 2. They are permitted to file their vakalath/memo of appearance within four weeks.

(2.) THE first petitioner is the Institution wherein the petitioners No. 2 to 8 are stated to have secured admission for the PB.B. Sc. Nursing Course. The pleading would indicate that according to the petitioners, the admission had been made well within the date prior to which the admission was to be made as per the relevant Notification. The petitioners would however contend that the details pertaining to the petitioners No. 2 to 8 could not be uploaded by the petitioner -College due to certain technical difficulties. It is in that view, the petitioners are before this Court seeking for a direction that the admission of petitioners No. 2 to 8 be approved by the respondent -University.

(3.) THOUGH that be the position, all that is necessary to be ascertained by the respondent -University is as to whether the admission of the students concerned in these petitions was made prior to the last date provided under the Notification. Hence, on that aspect, the College concerned would have to produce material before the respondent -University to indicate that the students concerned had been admitted prior to the last date stipulated and all the formalities had been completed by the College concerned. The other eligibility criteria of the students shall also be established.