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Madras High Court

Madras South West Rotary Projects vs The State Of Tamil Nadu on 21 March, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

    2023:MHC:1426

                                                                           W.P.No.34000 of 2012

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 21.03.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                              W.P.No.34000 of 2012
                                                      and
                                               M.P.No.1 of 2012

                     Madras South West Rotary Projects
                     Charitable Trust,
                     No.9, Vellala Street,
                     Kodambakkam, Chennai 600 024.
                     Rep. by its Trustee Dr.Hisamuddin Papa            ... Petitioner

                                                        Vs.

                     1.The State of Tamil Nadu, rep by its
                       Secretary to Government,
                       Health and Family Welfare Department,
                       Fort St. George, Chennai – 600 009.

                     2.The Registrar,
                       Tamil Nadu Nurses and Midwives Council,
                       Jayaprakash Narayanan Maaligai,
                       140, Santhome High Road, Mylapore,
                       Chennai 600 004.

                     3.The Director of Medical Education / Chairman,
                       Board of Examiners for GNM
                       Kilpauk, Chennai 600 010.




                     Page 1 of 5

https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.34000 of 2012

                     4.Vijaya Medical and Educational Trust,
                       175, N.S.K.Salai, Vadapalani,
                       Chennai 600 026, rep. by its
                       Managing Trustee V.Venugopal Reddy                        ... Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                     issuance of a Writ of Certiorari, calling for the records relating to the order of
                     the 1st respondent in G.O. (4D) No.6, Health and Family Welfare Department
                     dated 20.09.2011 and to quash the same.

                                       For Petitioner         : Mr.S.Abu Backer Sidhic
                                                                For Mr.V.S.Siva Sundaram

                                       For R1 & R3            : Mr.P.Sanjay Gandhi
                                                                Government Advocate

                                       For R2 & R4            : No Appearance



                                                         ORDER

The Government order issued in G.O.(4D) No.6, Health and Family Welfare Department dated 20.09.2011 granting permission to Vijaya Medical Educational Trust, Vadapalani to start a new school of nursing in the name and style as Vijaya School of Nursing at 175, NSK Salai, Vadapalani, Chennai-26 to conduct DGNM Course with an annual intake of 20 students from the academic year 2011-2012 is under challenge in the present writ petition.

Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.34000 of 2012

2. The petitioner states that they are running the Nursing School under the name and style of “Rotary School of Nursing”. The 1st respondent granted permission in G.O.Ms.No.102, Health and Family Welfare Department dated 15.02.1995 to train nurses to diploma courses with intake of 20 candidates a year and allow them to appear for Government examinations being conducted by the director of medical Education. While so, even without submitting an application, the 4th respondent secured the impugned order for running a school of nursing in the name and style of Vijaya Nursing.

3. The learned counsel for the petitioner states that the order impugned granting permission in favour of he 4th respondent is in violation of the provisions of the Statute and is granted on extraneous considerations. However, the permission to the 4th respondent was granted from the academic year 2011-2012 in order dated 20.09.2011 and almost 12 years lapsed.

4. On account of efflux of time, this Court is of an opinion that the permission granted in the year 2011 cannot be now interfered with, by this Court, in the present writ petition. However, if any irregularity or illegality has been committed during subsequent years for the continuance of the Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.34000 of 2012 nursing course by the 4th respondent, then the petitioner is at liberty to approach the competent authority. However, the grievance of the petitioner in this regard cannot be dealt with by this Court. Thus, the petitioner may approach the competent authorities, if any grievances exits in this regard.

5. With this liberty, this Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.

21.03.2023 Jeni Index : Yes Speaking order Neutral Citation : Yes To

1.The Secretary to Government, The State of Tamil Nadu, Health and Family Welfare Department, Fort St. George, Chennai – 600 009.

2.The Registrar, Tamil Nadu Nurses and Midwives Council, Jayaprakash Narayanan Maaligai, 140, Santhome High Road, Mylapore, Chennai 600 004.

3.The Director of Medical Education / Chairman, Board of Examiners for GNM Kilpauk, Chennai 600 010.

Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.No.34000 of 2012 S.M.SUBRAMANIAM, J.

Jeni W.P.No.34000 of 2012 21.03.2023 Page 5 of 5 https://www.mhc.tn.gov.in/judis