Chattisgarh High Court
Atul Shukla vs State Of Chhattisgarh 50 Wpc/876/2016 ... on 31 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1567 of 2018
1. Atul Shukla S/o Ravindra Shukla Aged About 21 Years R/o Sakri,
Bilaspur Chhattisgarh.
2. Radha Kumari D/o Shri Chatiram, Aged About 34 Years R/o Sakri,
Bilaspur Chhattisgarh
3. Roma Sandey D/o Premchand Sandey, Aged About 20 Years R/o
Sakri, Bilaspur Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Health And Family Welfare, Mahanadi Bhawan, New Mantralaya,
Naya Raipur (Chhattisgarh)
2. Pt. Deendayal Upadhyay Memorial Health Sciences And Ayush
University Of Chhattisgarh, A State University Established Under
The Ayush And Health Sciences University Of Chhattisgarh Act,
2008, Through Its Registrar, G.E. Road, Raipur Chhattisgarh.
3. C.G. School Of Nursing, Through Principal, Mungeli Naka Chowk,
Turkadih Bypass, Sakri, Tahsil Kota, District Bilaspur
Chhattisgarh.
4. Director, Medical Education Old Nurses Hostel, Raipur
Chhattisgarh
---- Respondent
For Petitioners Mr. Varun Sharma, Advocate For Respondent /State Mr. Anand Dadariya, Dy. GA For Respondent No.2/ University Mr. NK Vyas, Advocate For Respondent No.3 Mr. Anup Majumdar, Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 31/10/2018 2
1. Heard.
2. The prayer for declaration of result of B.Sc. (Nursing) Course has been rendered infructuous, however, the other prayer for issuance of Enrollment Number still survives.
3. The writ petition is disposed of with direction to respondent-
University to consider the petitioners' prayer for issuance of Enrollment Number in accordance with law.
Sd/-
(Prashant Kumar Mishra) Judge Shyna