Himachal Pradesh High Court
Kamakshi Institute Of Nursing vs State Of H.P. & Others on 4 October, 2018
Bench: Sanjay Karol, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.2339 of 2018 .
Decided on: 4.10.2018 Kamakshi Institute of Nursing ...Petitioner.
Versus State of H.P. & others ...Respondents. Coram The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice The Hon'ble Mr.Justice Ajay Mohan Goel, Judge Whether approved for reporting? For the petitioner: Mr.Hamender Singh Chandel, Advocate. For the respondents: Mr.Ashok Sharma, Advocate General, with Mr.J.K. Verma, Mr.Ranjan Sharma, Ms.Ritta Goswami and Mr.Nand Lal Thakur, r Additional Advocate Generals.
Sanjay Karol, Acting Chief Justice (Oral) Petitioner has prayed for the following reliefs:
"(i) That the petitioner may be held entitled to take admissions and run the course for Post Basic Bsc. (Nursing) for the session 2018-19.
(ii) That the delay in conveying the necessary approval caused by the respondent No.3 may be held illegal and without bearing for running of the course in question for the session 2018-19.
(iii) That the directions may be issued to the respondents to allow the petitioner to participate in the counselling for the course for the session 2018-
19".
2. Ms.Ritta Goswami, learned Additional Advocate General, has placed on record instructions dated 3 rd October, 2018, which read as under:
"To The Principal, Kamakshi Institute of Nursing, Vill. Bassa Wazira, P.O. Bhugnara, Tehsil Nurpur, Distt. Kangra, H.P. ::: Downloaded on - 05/10/2018 22:58:24 :::HCHP 2 Sub: Validity for academic session 2018- 19 for P.B.B.Sc. (N) course.
Sir/Madam, .
This is with reference to the inspection of your institution conducted by HPNRC on dated 26.07.2018. On the basis of inspection report submitted by the nursing inspectors, and vide clause No.14.2.5 of approved Bye-laws of HPNRC dated August 2018, your institution is permitted to run the batch of P.B.B.SC.(N) with intake of 25(Twenty-Five) students for the session 2018-19.
This permission is further subject to the condition that the standard for teaching training and infrastructure is maintained all the time as per the Indian Nurising Council norms and also subject to the final approval of Indian Nursing Council, New Delhi, and H.P. University, Summerhill, Shimla for degree course."
3. Evidently, the case of the writ petitioner already stands considered rather favourably by the respondents. As such, no other and further order is required to be passed, save and except that the respondents shall allow the counselling to be carried out, in accordance with law.
4. Ms. Ritta Goswami, learned Additional Advocate General, undertakes to communicate the order to the quarter concerned.
5. Accordingly, the petition stands disposed of alongwith pending application(s), if any.
( Sanjay Karol) Acting Chief Justice ( Ajay Mohan Goel ) Judge October 4, 2018 ( vt ) ::: Downloaded on - 05/10/2018 22:58:24 :::HCHP