Bilasa Institute Of Nursing vs. Indian Nursing Council
Held
The Court held that the petitioners should not suffer due to technical glitches in the respondent's online portal. The failure to submit applications was attributable to the respondent's operational failure, not the petitioners'.
Facts
Several nursing institutions sought to upgrade their GNM programs to B.Sc. Nursing programs. They fulfilled all substantive criteria but faced technical issues with the Indian Nursing Council's online portal, preventing them from submitting their applications.
Key Issues
Whether petitioners should be denied upgradation due to technical issues with the online portal, and if the respondent authorities are obligated to provide a functional digital interface for application submission.
Sections Cited
Indian Nursing Council Act, 1947, Indian Nursing Council (Guidelines/Norms for Upgradation of the General Nursing and Midwifery (GNM) Course to B.Sc. (Nursing) Course on Voluntary Basis) Regulations, 2020
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
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