Mother Teresa College Of Nursing vs. Indian Nursing Council
Held
The Court held that the petitioners should not suffer due to technical failures of the respondent's online portal. The failure to upload applications was solely attributable to the portal's operational issues.
Facts
Petitioner nursing institutions sought to upgrade their GNM programs to B.Sc. Nursing programs. They fulfilled all criteria but faced issues uploading applications due to technical glitches on the Indian Nursing Council's online portal.
Key Issues
Whether the petitioners should be denied upgradation due to technical glitches in the online portal, and if the respondent authorities are obligated to facilitate application submission despite such issues.
Sections Cited
Indian Nursing Council Act, 1947
AI-generated summary — verify with the full judgment below
1
CGHC010107782026
2026:CGHC:30858
AFR
HIGH COURT OF CHHATTISGARH AT BILASPUR WPC No. 1405 of 2026 x Reserved on 18 .0 6 .2026
Pronounced on 21.07.2026
Bilasa Institute Of Nursing (Under The Aegis Of Shri Rawatpura Sarkar Lok Kalyan Trust), Beside LCIT, Chichirda Road, Bilaspur (CG) 495220, Through Its Nursing Director
--- Petitioner(s) versus 1 - Indian Nursing Council Indian Nursing Council, 8th Floor, NBCC Centre, Plot No. 2, Community Centre Okhla Phase-1, New Delhi- 110020, Through Its Secretary 2 – Commissioner, Medical Education, North Block, Sector-19, Swasthya Bhawan, Nava Raipur, Atal Nagar, Raipur (CG) 3 – Director, Medical Education, North Block, Sector-19, Swasthya Bhawan, 2nd Floor, Nava Raipur, Atal Nagar, Raipur (CG) 4 - Chhattisgarh Nurses Registration Council (CGNRC) Old Nurses Hostel, Raipur Chhattisgarh, 492001, Through Its Registrar SHYNA AJAY 19:41:57
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Chhattisgarh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.