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[Cites 1, Cited by 6]

Chattisgarh High Court

Divya Maladhare vs State Of Chhattisgarh 27 Wpc/2900/2018 ... on 22 October, 2018

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                              1

                                                             NAFR

    HIGH COURT OF CHHATTISGARH, BILASPUR

                    WPC No. 2897 of 2018

1. Chandni Minj D/o Visvanath Minj Aged About 24 Years R/o Smt.
   Subha Devi Memorial Govt. Nursing College, Kabirdham,
   District- Kabirdham, Chhattisgarh

2. Hema Yadav D/o Parmeshwar Aged About 21 Years R/o Smt.
   Sudha Devi Memorial Govt. Nursing College, Kabirdham,
   District- Kabirdham, Chhattisgarh.

3. Sagarbati Dhurwey D/o Hamilal Dhurwey Aged About 32 Years
   R/o Smt. Sudha Devi Memorial Govt. Nursing College,
   Kabirdham, District- Kabirdham, Chhattisgarh.

                                                    ---- Petitioner

                           Versus

1. State Of Chhattisgarh Through The Secretary, Department Of
   Health And Family Welfare, Mahanadi Bhawan, Mantralaya, Naya
   Raipur, Chhattisgarh

2. Pt. Dindayal Upadhyay Memorial Health Science And Ayush
   University Of Chhatisgarh, A State University Established Under
   The Ayush And Health Sciences University Of C.G. Act. 2008,
   Through Its Registrar, G.E. Road, Raipur, Chhattisgrah.

3. Govt. College Of Nursing Through Its Principal Smt. Sudha Devi
   Memorial Govt. Nursing College, Kabirdham, District-
   Kabirdham, Chhattisgarh.

4. Director Medical    Education    Old   Nurses   Hostel,   Raipur,
   Chhattisgarh

                                                   ---- Respondent
WPC No. 2899 of 2018

1. Divya Maladhare D/o Chandramani Maladhare Aged About 20 Years

2. Anjali Sahu D/o Narsing Sahu Aged About 20 Years

3. Hempushpa D/o Nand Kumar Sahu Aged About 20 Years

4. Kajol Verma D/o Nathuram Verma Aged About 20 Years

5. Kusum Kuldeep D/o Puran Singh Kuldeep Aged About 24 Years 2

6. Laxmi Sahu D/o Sahas Ram Sahu Aged About 21 Years

7. Nandini D/o Ganesh Ram Aged About 21 Years

8. Nikhil Sonwani S/o Sharwan Sonwani Aged About 20 Years

9. Nisha Kujur D/o Eelijuus Kujur Aged About 21 Years

10. Priyanka Bhagat D/o Santosh Bhagat Aged About 24 Years

11. Ritu Nagesh D/o Mr. Prabhulal Nagesh Aged About 21 Years

12. Shweta Kujur D/o Simplisius Kujur Aged About 20 Years

13. Sneha Sahu D/o Gauri Shankar Sahu Aged About 19 Years

14. Sushma Kanouje D/o Khubi Ram Aged About 21 Years

15. Swati Kesharwani D/o Shanti Kesharwani Aged About 20 Years

16. Tulsi D/o Bhagirathi Aged About 22 Years

17. Varidhi Bala Thakur D/o Trilochan Singh Aged About 20 Years

18. Ankit Choudhari S/o B R Choudhari Aged About 19 Years

19. Bilasi Xaxa D/o Rajesh Xaxa Aged About 20 Years

20. Mamta Kumari Ajgalley D/o Thakur Ram Ajgalley Aged About 20 Years All R/o Pratibha Institute Of Nursing Daldal Seoni Marg, Vidhan Sabha Road, Mowa, District Raipur Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Health And Family Welfare, Mahanadi Bhawan, Mantralaya, Naya Raipur Chhattisgarh

2. Pt. Dindayal Upadhyay Memorial Health Science And Ayush University Of Chhattisgarh A State University Established Under The Ayush And Health Sciences University Of C.G. Act, 2008, Through Its Registrar, G E Road, Raipur Chhattisgarh.

3. Columbia College Of Nursing Through Its Principal, Pratibha Institute Of Nursing Daldal Seoni Marg, Vidhan Sabha Road, Mowa, District Raipur Chhattisgarh.

4. Director Medical Education Old Nurses Hostel, Raipur Chhattisgarh.

3

---- Respondent WPC No. 2900 of 2018

1. Smt. Premlata Kashyap W/o Shri Shyam Kishore Kashyap Aged About 32 Years R/o Govt. College Of Nursing, District Hospital, Ambikapur, District Surguja Chhattisgarh.

2. Sakshi Kashyap D/o Munna Kashyap Aged About 21 Years R/o Govt. College Of Nursing, District Hospital, Ambikapur, District Surguja Chhattisgarh.

3. Muskan Gendre D/o Arun Kumar Aged About 20 Years R/o Govt. College Of Nursing, District Hospital, Ambikapur, District Surguja Chhattisgarh.

4. Amita Rajwade D/o Siyambar Ram Aged About 20 Years R/o Govt. College Of Nursing, District Hospital Ambikapur, District Surugja Chhattisgarh.

5. Meena Kushwaha D/o Brijendra Lal Kushwaha, Aged About 19 Years R/o Govt. College Of Nursing, District Hospital, Ambikapur, District Surguja Chhattisgarh.

6. Soniya Bhuarya D/o Shri Belchand Aged About 26 Years R/o Govt. College Of Nursing, District Hospital, Ambikapur, District Surguja Chhattisgarh.

---- Petitioner Versus

1. State Of Chhattisgarh Through The Secretary, Department Of Health And Family Welfare, Mahanadi Bhawan, Mantralaya, Naya Raipur Chhattisgarh

2. Pt. Dindayal Upadhyay Memorial Health Science 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. Govt. College Of Nursing, Through Its Principal, Govt. College Of Nursing, Ambikapur, District Surguja Chhattisgarh

4. Director Medical Education Old Nurses Hostel, Raipur Chhattisgarh

---- Respondent 4 For Petitioners Mr. Pushpendra Singh Baghel, Advocate For Respondent/State Mr. Shashank Thakur, Government Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 22/10/2018

1. Heard.

2. The petitioners have prayed for a direction to the respondents to declare the result of B.Sc. (Nursing) First Year Examination as also to extend the date of B.Sc. (Nursing) Second Year Examination, which is scheduled to be held on 28.11.2018.

3. Admittedly, pursuant to the order passed by this Court in batch of writ petitions, one such petition being WPC No.1992 of 2018 (Vandana Rai and others Vs. State of Chhattisgarh and others), the petitioners' result of B.Sc. (Nursing) First Year Examination has already been declared, therefore, the first part of the relief claimed in the writ petition has been rendered infructuous.

4. In respect of the second part of the relief seeking to extend the date of B.Sc. (Nursing) Second Year Examination, it is the settled law that writ Court do not disturb the Academic Calendar of Educational Institutions.

5. Even without the result of B.Sc. (Nursing) First Year Examination being declared, the petitioners were allowed to attend the Classes of B.Sc. (Nursing) Second Year, therefore, it is not a case where the petitioners were not allowed to study the Second 5 Year Nursing Course.

6. It is also not the petitioners' case that the B.Sc. (Nursing) Second Year Examination is to held within a week or so after declaration of result of B.Sc. (Nursing) First Year Examination.

7. No case for interference in these writ petitions is made out.

8. The writ petitions are accordingly dismissed.

Sd/-

(Prashant Kumar Mishra) Judge Shyna