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Judgment
The petitioner, in this Writ Petition, has prayed for the following reliefs:-
“(1)to direct the Respondent 1 to 4 to decide the representation of the Petitioner as has been placed by her on 16-10-2026: ANNEX-P/8.
(2)to direct the Respondent 1 to 4 to separate list of approval/recognition of the Institutions clearly spelling out their status/intake granted by the Indian Nursing Council and the Chhattisgarh Nurses Registration Council separately to enable the Petitioner to opt the right college of her choice in the counselling.
(3)to direct the Respondent 1 to 4 to clarify the position of the validity of the degree under notice dated 04-10-2024 issued by Chhattisgarh Nurses Registration Council: ANNEX-P/6.
(4)any other relief, which the Hon'ble Court considers proper, may kindly be awarded.”
Learned counsel for the petitioner submits that the petitioner has submitted a representation dated 16.10.2026 before respondents No. 1 to 4; however, the same has not yet been decided. He further submits that if respondent No. 3 is directed to consider and decide the said representation, the purpose of filing the present writ petition would be served.
Learned State counsel has no objection to the prayer made by learned counsel for the petitioner.
Having considered the submissions made by learned counsel for the parties, respondent No. 3 is directed to consider and decide the petitioner's representation dated 16.10.2026, in accordance with law, on or before 08.11.2026.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid observations and directions, the present petition stands disposed of.