MP HC Directs Nursing Regulator To Consider Moving Students From Unsuitable Colleges Within 30 Days Of Certified-Copy Submission, Subject To Final Shifting Module

The petitioners, nursing students, submitted that their colleges had been classified as “Unsuitable” following a CBI inquiry and/or subsequent proceedings. They said this classification prevented them from submitting examination forms through the portal, while they had not yet been shifted to suitable colleges, creating a risk of delay in completing their courses.

They sought, among other reliefs, individual verification of their academic records, a mechanism to process examination forms, and shifting to suitable institutions. Respondent No. 4 stated that a shifting module had been prepared pursuant to the Court’s directions in the related proceedings.

The petition was brought under Article 226 of the Constitution.

The petition invoked the High Court’s writ jurisdiction under Article 226 of the Constitution.

The Court directed that the petitioners’ shifting cases be considered in accordance with the norms discussed in its earlier proceedings and made any order in this petition subject to the final shifting module under consideration in W.P. No. 1080/2022.

The order does not identify any specific statutory provision or precedent as the basis for the directions.

Given the petitioners’ claimed inability to complete examination formalities and the pending shifting process, the Court directed respondent No. 4 to consider their cases for transfer to Suitable Colleges under the norms developed in earlier proceedings.

Because the comprehensive shifting module was still under consideration in the lead case, the Court made its direction subject to that module, rather than ordering unconditional shifting or granting the other requested forms of relief.

The required action was to be completed within 30 days of submission of a certified copy of the order, with intimation to the petitioners.