In a recent ruling, the Karnataka High Court has directed Mother Mary College of Nursing in Kalaburagi to provide financial compensation to ten students who lost a year of their education due to the college's alleged misconduct. The court has ordered the college to pay Rs 1 crore in total, with each affected student receiving Rs 10 lakhs.
Justice Suraj Govindaraj, presiding over the case, emphasized the importance of compensating the students, acknowledging that it may not fully alleviate their suffering. The court further instructed the Rajiv Gandhi University of Health Sciences (RGUHS) to take action against the college, including filing a criminal complaint and initiating administrative measures.
The court's decision was based on evidence that the college fabricated the register of admission. It was discovered that the college had not admitted the students before the deadline of April 7, 2022. To create the illusion of timely admission, the college pasted a sheet of paper with the names of the students onto the admission register. They falsely claimed that the students had been admitted on time but their details could not be uploaded due to technical issues.
Expressing strong criticism of the college's actions, the court stated, "The college played with the lives of the students and their parents who had aspirations for their wards to study BSc Nursing at the college. Due to the serious misconduct and negligence on the part of the college, the data was not uploaded since the admission was conducted after the deadline, without possibly informing the students, and fees were collected from them to insert their names in the admission register. This has resulted in a situation where, due to the RGUHS's refusal, they would be unable to take the examinations for this year."
In response to the college's plea, the court dismissed it and upheld its decision to hold the college accountable for the losses suffered by the students. The compensation is intended to address the financial and emotional hardships experienced by the students and their families.
The ruling also highlights the court's concern about the college's actions and the potential consequences for the future of the institution. By directing the RGUHS to pursue legal and administrative measures against the college, the court aims to ensure that appropriate action is taken to prevent similar incidents in the future.
The case has brought attention to the need for transparency and adherence to admission deadlines in educational institutions. It serves as a reminder that institutions must prioritize the well-being and academic progress of their students and avoid any actions that could compromise their educational journey.
Source: Link
Picture Source :
