Orissa High Court
Gkf Nursing Institute vs State Of Odisha And Others .... Opposite ... on 14 October, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.39868 of 2023
GKF Nursing Institute .... Petitioner
None
-versus-
State of Odisha and others .... Opposite Parties
Mr. Saswat Das, AGA for Opposite Party No.1
Mr. R.C. Mohanty, Advocate for DMET-
Opposite Party Nos.2 to 4
Mr. P.K. Parhi, DSGI along with Mr. D.R.
Bhokta, CGC for Opposite Party No.5
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 14.10.2025
1. This Interlocutory Application has been filed by the
opposite party nos.2 to 4 seeking appropriate order to allow the
Institutions, whose cases are not considered due to non-
compliance of the deficiencies as per order dated 6 th August,
2025, for renewal of NOCs for the Academic Session 2025-26 in
view of Notification No.10 of 2025, dated 17th September, 2025.
2. By way of this application, the Director of Medical
Education and Training seeks leave of this Court in the light of
this Court's judgment dated 14th May, 2024 passed in W.P.(C)
No.39868 of 2023 and batch and order dated 28 th June, 2024
passed in I.A. No.7799 of 2024 arising out of said writ petition.
3. The necessity of filing this application arose because
some of the nursing colleges were not in a position to meet the
requisite prescriptions by the Indian Nursing Council within the
cut-off date as per the timeline given in Notification dated
22.10.2019. It is impressed upon that 30.09.2025 was fixed by
the Indian Nursing Council as the last date for admission into
ANM/GNM/Basic B.Sc./Post B.Sc./M.Sc./Post Basic Diploma
Nursing Course for academic session: 2025-26. But due to delay
in receipt of NOC of the institutions the admission process could
not be completed within the said stipulated period. To cater to the
need of the situation, the Director of Medical Education and
Training-cum-Chairman, SNMC issued Letter dated 12.09.2025
to Secretary, Indian Nursing Council suggesting for extension of
time for admission of candidates into said courses.
4. Learned counsel appearing for opposite party nos.2 to 4-
DMET drew attention of this Court to the Notification No.10 of
2025, dated 17th September, 2025, which reads as under:
"In continuation to earlier notification no.1 of 2025 & 2
of 2025, Indian Nursing Council has extended the last
date of admission to nursing programs i.e. ANM, GNM,
B.Sc. (N), PBB.Sc.(N), M.Sc.(N), Ph.D(N), Post Basic
Diploma and Nurse Practitioner programs from 30th
September, 2025 to 31st October, 2025."
Please note that NO further extension will be granted.
This issues with approval from the competent
authority."
5. In W.P.(C) No.39868 of 2023 and a batch of cases vide
Judgment dated 14.05.2024, inter alia, the following were the
directions:
"26. However, while rejecting the reliefs sought for in
the present batch of writ petitions, we deem it just and
proper to issue following directions in the interest of
justice and to avoid recurrence of such situation, as has
arisen in the present batch of cases in future, because of
non-adherence to the calendar prescribed by the Health
and Family Welfare Department, Government of
Odisha:
(i) All concerned shall, without any exception, adhere
to date/time schedule prescribed by the
Government of Odisha in the Health and Family
Welfare Department vide Letter No.26601 dated
22.10.2019; for issuance of NOC and grant of
recognition.
(ii) There shall be no departure, in any case, from the
said time schedule without the leave of this Court.
Any departure from time schedule shall be viewed
seriously by this Court.
(iii) Unless otherwise provided by the INC, no
admissions shall be given by any nursing
institution in the courses without merit-based CEE.
(iv) No admission shall be given to any student in a
nursing institution after the cut-off date for
admission, as may be prescribed by the INC.
27. While parting with the present judgment, we deem
it apposite to notice, which is apparent from the records,
that admissions have been allowed in B.Sc (N) courses
even after the expiry of cut-off date. We express our
serious concern over this happening. For the present,
however, we are not expressing any opinion, in the
present proceeding, about the consequences of such
admissions, if that have been given breaching the INC
guidelines."
6. By the aforesaid order it was directed to all concerned to
adhere to the dates/schedule as prescribed by the Government of
Odisha in the Health and Welfare Department vide letter
No.26601 dated 22.10.2019. It has also been directed that there
shall not be any departure from the same schedule without the
leave of this Court.
7. The present petition is filed seeking extension of time in
view of Notification dated 17.09.2025 issued by the Indian
Nursing Council extending the last date of admission to nursing
programs as referred to above from 30th September, 2025 to 31st
October, 2025 for the academic session: 2025-26.
8. Considered the submissions made by Sri Rajani Chandra
Mohanty, learned counsel for the DMET, Odisha and in view of
the fact that the extension of last date for admission for academic
session: 2025-26 having been allowed vide Notification dated
17th September, 2025 by the Indian Nursing Council, this Court
allows this interlocutory application in the interest of justice.
8.1. Accordingly, granting the prayer made in interlocutory
application this Court directs the DMET to consider renewal of
NOC for the academic session: 2025-26 within a period of seven
days hence with respect to those institutions whose cases have
yet not been considered due to non-compliance of the
deficiencies as per order dated 06.08.2025. It is, however,
observed that the DMET shall be under obligation to put the
necessary information on its website so that all institutions
interested in renewal of NOCs may act accordingly.
9. Accordingly, the I.A. stands disposed of.
(Harish Tandon)
Chief Justice
(M.S. Raman)
Judge
MRS/Laxmikant
Signed by: LAXMIKANT MOHAPATRA
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 16-Oct-2025 10:34:43
