Bright Education Welfare Trust ... vs The State Of West Bengal & Ors
2022 Latest Caselaw 8625 Cal

33   22.12.2022                       WPA 26646 OF 2022
AB   Ct. no.22                               --------------


                               Bright Education Welfare Trust (BEWT)
                                                  Vs.
                                   The State of West Bengal & Ors.


                        Mr. Pintu Karar
                        Mr. Akashdeep Mukherjee
                        Ms. Sayani Manna.
                                                              .... For the Petitioner

                        Ms. Chaitali Bhattacharya
                        Mr. Kartik Chandra Kapas
                                                        ...For the State
                        Mr. Nilotpal Chatterjee
                                                         ...For the Respondent/

Indian Nursing Council

Two affidavits of service filed in Court today, are

taken on record.

The facts involved in this writ petition are not

disputed by the parties appearing before this Court. The

petitioner is a nursing institution for General Nursing and

Midwifery (GNM) course. The petitioner in the instant

case restricts its prayers to the GNM course only.

The petitioner has obtained the 'Essentiality

Certificate' from the Director of Health Services, West

Bengal, Annexure -P1 to the writ petition, dated October

11, 2022 and the 'Provisional Permission for Nursing

Training Institution' from the West Bengal Nursing

Council dated November 29, 2022, Annexure-P2 to the

writ petition.

The parties appearing before this Court have

confirmed that the issues involved in this writ petition is

already covered by a Judgment and Order dated August

26, 2022 passed by a coordinate Bench in WPA 19046

of 2022 along with a cluster of other writ petitions. The

parties have further confirmed that the said Judgment

and Order dated August 26, 2022 bind them.

In view of the above, this writ petition WPA 26646

of 2022 stands disposed of in the light of the said

Judgment and Order dated August 26, 2022 mentioned

above including the directions made therein.

This order shall not preclude the Indian Nursing

Council to take steps in accordance with law.

Photostat certified copy of this order, if applied for,

be furnished expeditiously.

(Aniruddha Roy, J.)