Shivam School vs State Of Jharkhand

Sanjay Kumar Dwivedi, J

It has been disclosed in the petition that Shivam Trust established Shivam School of Nursing in the District of Deoghar in the year, 2017. The Secretary of the petitioner-college applied for recognition and registration before the Jharkhand Nurses Registration Council as also Indian Nursing Council. The Jharkhand Nurses Registration Council granted recognition to the petitioner-college for the sessions 2017-18 vide letter dated 29.10.2018 in the course of ANM which was subsequently extended vide letter dated 13.08.2020 and letter dated 26.10.2021. It has also been disclosed in the petition that Jharkhand Nurses Registration Council also granted recognition for the course of GNM to the petitioner-college vide letter dated 03.09.2019 for the batch 2019-20 and extended vide letter dated 13.08.2020 and letter dated 23.09.2021 respectively.

By letter dated 13.05.2022, it has been disclosed that the examination will start w.e.f 20.05.2022 and Admit Card will be distributed from 17.05.2022. It has been stated that for the same examination Admit Card was issued earlier however by subsequent notification it has been ordered that the previous Admit Card will not be given effect to.

When the matter was taken up, Mr. Sachin Kumar, learned counsel for the State at the outset submits that now the decision has been taken by the competent authority that students of the college in question will be allowed to appear in the examination subject to condition that management will file affidavit to the effect that if any irregularity is found in the institution then recognition will be cancelled.

Mr. Rupesh Singh, learned counsel for the petitioner submits that the submission of the learned counsel for the State is not on record. This stand has been taken up after filing of this petition and he will challenge the same by filing appropriate petition.

In view of the above facts and considering the submission of learned counsel for parties, respondent-State and respondent nos. 2 to 4 shall file counter-affidavit within four weeks in main petition as well as in interlocutory application.

Since, it has been decided that the competent authority will allow the students to appear in the examination, in view of that decision Admit Card shall be issued in favour of the students who are required to appear in the said examination by the competent authority by tomorrow and they shall be allowed to sit in the examination, subject to the result of the writ petition.

Let this matter appear on 16.06.2022 at the top of ten cases before the Bench having roster.