SURYA COLLEGE OF NURSING Vs. REGISTRAR, THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE

JUDGEMENT

(1.) THE petitioners are before this Court seeking for issue of mandamus to the respondent to approve the admissions of petitioner Nos. 2 to 5 for the academic year 2013 -14 for PB.B. Sc., (N) Course. The petitioners are also seeking that petitioner Nos. 2 to 5 be permitted to appear for the forthcoming examination of PB.B. Sc., (N) Course.

(2.) THE first petitioner is the Institution wherein petitioner Nos. 2 to 5 are stated to have secured admission for the PB.B. Sc., (N) 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 petitioner Nos. 2 to 5 could not be uploaded by the first petitioner due to certain technical difficulties. It is in that view, the petitioners are before this Court seeking for a direction that the admission of petitioner Nos. 2 to 5 be approved by the first respondent.

(3.) THOUGH that be the position, all that is necessary, to be ascertained by the first respondent 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 first respondent 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.