Madhya Pradesh High Court
Smt.Girija Jha vs The Mahakoshal Nurses Registration ... on 15 July, 2014
W.P.No.6753/2012 1
Smt. Girija Jha
Vs.
Mahakoshal Nurses Registration Council and another
15/07/2014
Shri Ajay Bhargava, Advocate for the petitioner.
Shri Shashank Indapurkar, Advocate for
respondent No.1.
Shri Saurabh Jain, Advocate for respondent No.2. Heard.
The grievance of the petitioner in this petition that a direction be issued against the respondents to the effect that the name of the petitioner be registered in the register of M.Sc. Nursing by the respondent Council.
It is an admitted fact that the petitioner passed B.Sc. Nursing through distance learning from M.P. Bhoj (Open) University. She obtained M.Sc. Nursing course from Jiwaji University.
Respondent No.2 - Indian Nursing Council in its reply pleaded that M.P. Bhoj (Open) University was not recognized by the Indian Nursing council to award qualification of B.Sc. Nursing through distance learning, hence, the qualification of the petitioner i.e. B.Sc. Nursing was not proper and she did not have had the qualification for admission in M.Sc Nursing course. The relevant pleadings are as under:-
"That MP Bhoj (Open) University has not been recognised by the answering respondent i.e. Indian Nursing Council to W.P.No.6753/2012 2 award the qualification of PB B.Sc.(Nursing) through distance learning and therefore any qualification awarded by the said MP Bhoj (Open) University is not a valid and recognised qualification. Accordingly the qualification of PB B.Sc. (Nursing) awarded by MP Bhoj (Open) University to the petitioner completed through the mode of distance learning would not be valid qualification for admission to M.Sc.
(Nursing) course and hence the qualification of M.Sc. (Nursing) obtaining by the petitioner is also not a proper and valid qualification to be entered and registered by the Mahakoshal Nurses Registration Council."
From the aforesaid facts of the case, it is clear that the petitioner obtained B.Sc. Nursing from M.P. Bhoj (Open) University through distance learning. It was recognised by the Indian Nursing Council. In such circumstances, the name of the petitioner could not be entered and registered by Mahakoshal Nurses Registration Council on account of invalid qualification.
Consequently, we do not find any merit in this petition. It is hereby dismissed.
No order as to costs.
(S.K. Gangele) (B.D.Rathi)
Judge Judge
SP