Private College Nurse ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 7410 MP

                                                           1                                  WP-13406-2021
                               The High Court Of Madhya Pradesh
                                        WP No. 13406 of 2021
                       (PRIVATE COLLEGE NURSE ASSOCIATION THROUGH ITS SECRETARY SHRI RAM VEER SINGH
                                     JADON Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                 Gwalior, Dated : 15-11-2021
                              Shri Sankalp Sharma, learned counsel for the petitioner.

                              Shri Vivek Khedkar, learned counsel for the respondent No.2.

The petitioner, a Society registered under the Madhya Pradesh Societies Registrikaran Adhiniyam, 1973, functions under the name and style "Private Nursing College Association". The society has approached this Court with a grievance that the registration process by Madhya Pradesh Nurses Registration Council is inordinately

delayed, which not only affects the admission of the students but also completion of course. Learned counsel refers to the provisions of Madhya Pradesh Nursing Educational Institution Recognition Rules, 2018 and the judgment rendered by the Hon'ble Supreme Court in the case of Maa Vaishno Devi Mahila Mahavidyalaya Vs. State of U.P. and others (2013) 2 SCC 617 to contend that the Council is statutorily bound to initiate and complete the process of recognition in a time bound period to avoid delay in recognition.

Shri Khedkar, learned counsel for the respondent No.2 referring to his counter affidavit submits that the rules have come in October 2018 and due to procedural requirement and other connected formalities, for effective

implementation of the rules delay has been caused in the past. Nevertheless, all out efforts are being made to streamline the process of registration of nursing colleges. Learned counsel also submits that within fifteen days the recognition for the academic session 2021-22 shall begin and in shortest possible time, the same shall be completed also.

In view of the aforesaid unequivocal and unambiguous statement made at bar by the learned counsel for the respondent No.2, no further indulgence is warranted. Writ Petition is disposed of accordingly.

                       (ROHIT ARYA)                                     (DEEPAK KUMAR AGARWAL)
                          JUDGE                                                      JUDGE
                SP


SANJEEV KUMAR PHANSE
2021.11.16 16:16:28 +05'30'