Shri Rawatpura Sarkar Institute Of Nursing vs. Indian Nursing Council
Held
The Court held that the petitioners should not suffer due to technical failures of the online portal, which were solely attributable to the respondent authorities. Depriving eligible institutions of consideration for upgradation due to such glitches is unreasonable and violates constitutional rights.
Facts
Petitioner nursing institutions sought to upgrade their GNM programs to B.Sc. (Nursing) but faced issues uploading applications due to technical glitches on the Indian Nursing Council's online portal. They had fulfilled all substantive statutory requirements and obtained necessary permissions.
Key Issues
Whether the petitioners should be denied upgradation of their nursing programs due to technical issues with the online application portal, and if the respondent authorities have a duty to ensure the portal's functionality.
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
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