Vijay Kumar Ravindra Mannur & Others vs State Of Karnataka Health And Family Welfare Department, Department Of Medical Education, M.S.Building, Dr Ambedkar Veedhi, Bengaluru - 560001. Represented By Its Chief Secretary & Others

Ashok S.Kinagi, J

The petitioners filed this writ of Mandamus seeking direction to the respondents to consider the requests of the petitioners and consider the application of the petitioners under the in-service candidates category and if eligible, allot the seats under the in-service candidates category vide Annexures- E, E1, E2 dated 16.12.2023.

Brief facts leading rise to filing of this petition are as under:

The respondent No.2 has issued an information Bulletin for the academic year 2023-24 for admissions to the Post Basic B.Sc., Nursing course. The petitioners being the in-service candidates category, at the time of uploading the applications, no option was provided for in-service candidates. During extended period, the 'edit option' which was provided in the website did not save the applications that were edited to the category of in-service candidates. The petitioners have made representation to the respondent No.3 to make corrections in their applications and permit them to make option entry in the in-service candidates category. The respondent No.3 has not considered their applications nor permitted them to make an option of entering under in-service candidates category. Hence, this writ petition.

Heard learned counsel for petitioners and learned counsel for respondents.

Learned counsel for the petitioners submits that the petitioners have submitted the applications as being the in-service candidates category. She submits that at the time of uploading the applications, no option was provided for the in-service candidates. The petitioners made a representation to the respondent No.3 to permit the petitioners to carryout the corrections in the applications, but the respondent No.3 has not considered the representation. Further, submits that the petitioners have obtained No Objection Certificate from the Gadag Institute of Medical Sciences, Gadag. Hence, she submits in the facts and circumstances of the case, direction be issued to the respondent No.3 to permit the petitioners to carryout corrections in the applications. Hence, on these grounds, she prays to allow the writ petition.

Per contra, learned counsel for the respondents supports the action of the respondents. Hence, prayed to dismiss the writ petition.

Perused the records and considered the submissions made by learned counsel for the parties.

The petitioners submitted an application for the course Basic B.Sc., Nursing course as an in-service candidates category, at the time of uploading the applications, no option was provided for the in-service candidates. During the extended period, 'edit option' which was provided on the website did not save the application that were edited to the category of in-service candidates, since the petitioners are working in a Government hospital. The petitioners are intending to pursue higher studies in B.Sc Nursing course as in-service candidates category. The petitioners submitted the applications for the course of basic B.Sc Nursing as a in-service candidates category. The petitioners have obtained No objection certificate from the Gadag Institute of Medical Sciences, Gadag, which is a mandatory requirement for obtaining the list under in-service candidates category. The petitioners while uploading applications could not enter under in-service candidates category. Later on the petitioners submitted an application to the respondent No.3 to permit the petitioners to make a corrections at the time of document verification. The respondent No.3 has not considered the representation submitted by the petitioners. If the representation submitted by the petitioner is not considered the petitioners will be loosing one year. Hence, considering the facts and circumstances, in order to protect the interest of the petitioners it is just and necessary to issue direction to the respondent No.3 to consider the case of the petitioners in the light of Annexure-F to F2.

Accordingly, I proceed to pass the following:

ORDER

The writ petition is allowed.

Respondent No.3 is directed to consider the representation of the petitioners vide Annexures-E, E1 and E2 and in the light of Annexures-F, F1 and F2, within a period of two days from today.