Amit Rawal, J.
1. The present writ appeal is directed against the judgment of the Single Bench whereby the following claim preferred by the college has been
declined.
“1. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondent no.3 to enlarge the last date for admission to BSc Nursing
Course from 30.11.2024 to 31.12.2024
2. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondents nos. 4,8 and 9 to issue NOC to carryout BSc Nursing Course
for enhanced intake capacity of 150 seats for the academic year 2024-25 within a time frame.
3. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondents 1, 2 and 7 to grant affiliation for BSc Nursing Course for
enhanced intake capacity of 150 seats within a time frame.
4. Issue a writ of mandamus or any other appropriate writ, order or direction, directing the respondents 5 and 6 to approve the prospectus for BSc Nursing Course for
academic year 2024-25 with an enhanced intake capacity of 150 seats within a time frame.
5. Issue such other writ, directions or orders which this Hon’ble Court may deem fit in the facts and circumstances of the case.â€
2. Appellant - petitioner had approached the Court for a direction to the Indian Nursing CouncilRespondent No.3 to enlarge the last date of admission
for B.Sc. Nursing course, which has already expired on 30.11.2024, for, they have already an intake of ninety(90) students. On 05.04.2024, applied to
the 8th respondent i.e., Principle Secretary, Department of Health and Family Welfare, Government of Kerala, Thiruvananthapuram for issuance of
No Objection Certificate for enhancement of seats to 150 for the academic year 2024-2025. The inspection was carried out, certain short comings
were raised which were not rectified as late as on 01.11.2024 and application was re- submitted after rectification on 08.11.2024. On 21.11.2024
again an inspection was conducted by the faculty members appointed by the statutory authorities. The last date for admission to B.Sc.Nursing Course
was 30.11.2024 and it is in these circumstances, the reliefs as noticed above have been sought.
3. We are of the view that such reliefs at the belated stage cannot be granted for, no explanation has come forth in not rectifying the mistake in
pursuance to the request submitted on 05.04.2024 much less the inspection conducted. In the other words, the delay of almost seven(7) months have
not been explained knowing full well that the last date for taking admissions will be expiring on 30.11.2024. The writ petition was filed before this
Court on 17.12.2024 and by that time, the period was already over. Court cannot relay/rewrite the application and extend the period of limitation in the
domain of competent authority. The No Objection Certificate from the State Government and thereafter the affiliation from the Council are still to be
updated.
In such circumstances we do not find any justification in interfering with the judgment of the Single Bench. No merit in the matter, accordingly,
dismissed.