Mehboob Subhani School Of Nursing vs State Of Karnataka & Others

S. Vishwajith Shetty, J

The petitioners have filed the instant writ petition with a prayer to direct respondent Nos.1 and 2 to consider the representation of the petitioner. The students of the petitioner/institution, who have taken their examinations pursuant to the interim order dated 13.01.2022, are seeking a direction to the respondents to announce their results.

Learned Counsel Sri.Shivakumar Kalloor appearing for respondent Nos.1 and 2 fairly submits that the result of all the petitioners/students, who have appeared for their examination of 1st year GNM Course, which was held in the month of January 2022, will be announced forthwith by the respondents and in the event if any of the students have failed in any subjects, they can be permitted to appear for the examination/supplementary examination that is scheduled to be held from 14th June 2022 onwards, provided they pay requisite examination fee to the respondents.

Having regard to the said submission made by the learned counsel for respondent Nos.1 and 2, this writ petition is disposed of, directing the respondent Nos.1 and 2 to forthwith announce the results of the students/petitioners in respect of their examination of 1st year GNM Course in which they had appeared in the month of January 2022 and in the event if any of the petitioners are required to appear for their supplementary examination, they shall be permitted to appear, subject to the condition that they pay the requisite examination fees.