Karnataka High Court
Mother Theresa School Of Nursing vs Karnataka State Nursing Council on 27 July, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR. JUSTICE RAM MOHAN REDDY
WRIT PETITION Nos.25913-988 OF 2012(EDN-AD)
BETWEEN
1. MOTHER THERESA SCHOOL OF NURSING
NO.72/14, ARISHINAKUNTE, NELAMANGALA,
BANGALORE RURAL DISTRICT 562 123
REP BY ITS PRINCIPAL SMT A SARITHA
2. POOJA SINGH
D/O MR SUKHBIR SINGH
D.O.B: 24-12-1991
AGE 21 YEARS
3. PREETI
D/O MR SHYAM LAL
D.O.B: 01-04-1992
AGE 20 YEARS
4. DEEN DAYAL MEENA
S/O MR LAKHPAT MEENA
D.O.B: 19-06-1992
AGE 21 YEARS
5. PARVEEN CHOUDHARY
S/O MR HARI RAM
D.O.B: 27-09-1993
AGE 19 YEARS
2
6. RAM SAGAR MEENA
S/O MR HANUMAN PRASADMEENA
D.O.B: 10-04-1992
AGE 20 YEARS
7. SAVITHA NINAMA
D/O MR HIRA LAL NINAMA
D.O.B: 08-07-1993
AGE 21 YEARS
8. VIKASH KHATANA
S/O MR VEER SINGH KHATANA
D.O.B: 10-02-1992
AGE 20 YEARS
9. ARJUN SINGH
S/O MR BABU SINGH
D.O.B: 05-08-1994
AGE 18 YEARS
10. AJIT SINGH RATHORE
S/O MR SARWAN SINGH
D.O.B: 07-07-1991
AGE 20 YEARS
11. AVINASH SHARMA
S/O MR NAND LAL SHARMA
D.O.B: 16-07-1993
AGE 19 YEARS
12. ANKUSH SHARMA
S/O MR BHAGWAN SHARMA
D.O.B: 20-07-1992
AGE 21 YEARS
13. DINESH KUMAR JAKHADH
S/O MR MADAN LAL JAKHADH
D.O.B: 05-06-1991
AGE 20 YEARS
3
14. FANI KUMARI MEENA
D/O MR DEVILAL
D.O.B: 28-04-1993
AGE 19 YEARS
15. GUDDI KUMARI MEENA
D/O MR MOTI LAL MEENA
D.O.B: 06-06-1990
AGE 21 YEARS
16. HARI SINGH
S/O MR SAWAI SINGH
D.O.B: 13-12-1994
AGE 20 YEARS
17. INDER JEET
S/O MR DHARMENDER KUMAR
D.O.B: 20-10-1993
AGE 19 YEARS
18. JYOTI KUMARI MEENA
S/O MR POONAM CHAND MEENA
D.O.B: 05-02-1995
AGE 18 YEARS
19. JAI BHAGWAN
S/O MR SAT PAL
D O B: 02-10-1991
AGE 20 YEARS
20. KRISHN PAL SINGH RATHOR
S/O MR DEVI SINGH RATHOR
D O B: 30-06-1992
AGE 20 YEARS
21. KRISHNA LAL DHOLI
S/O MR NATHU LAL DHOLI
D O B: 20-06-1990
4
AGE 21 YEARS
22. KANHAIYA LAL DANGI
S/O MR SHRI RAM DANGI
D O B : 17-06-1993
AGE 19 YEARS
23. MAHAVEER LAKHARA
S/O MR SHRI RAM DANGI
D O B : 17-07-1993
AGE 18 YEARS
24. MOHAN LAL
S/O MR UKA RAM BHIL
D O B : 14-07-1990
AGE 21 YEARS
25. OM PRAKASH MEENA
S/O MR UDAI RAM
D O B : 25-04-1991
AGE 21 YEARS
26. OMA RAM
S/O MR HEERA RAM
D O B : 20-06-1993
AGE 19 YEARS
27. OM PRAKASH MALI
S/O MR DUNGAR RAM MALI
D O B : 30-01-1992
AGE 20 YEARS
28. PARWATI MEENA
D/O MR KESHU RAM
D O B : 15-12-1992
AGE 20 YEARS
29. RAM LAL MEENA
D/O MR TEJ RAM
5
D O B : 07-07-1990
AGE 20 YEARS
30. SUNITA SAHU
D/O MR KAILASH CHAND SAHU
D O B : 10-04-1993
AGE 19 YEARS
31. SATYA NARAYAN SAHU
S/O MR ATMA RAM
D O B : 21-11-1991
AGE 20 YEARS
32. SOHAN LAL MEENA
S/O MR KESARI MAL MEENA
D O B: 01-07-1991
AGE 20 YEARS
33. SUMITRA KUMARI MEENA
D/O MR DALI CHAND MEENA
D O B : 01-05-1990
AGE 21 YEARS
34. T. OLARAM MEENA
S/O MR RAJMAL MEENA
D O B : 05-01-1990
AGE 21 YEARS
35. ASHISH
S/O MR AZIT SINGH
D O B : 30-05-1992
AGE 19 YEARS
36. BABLU JATAV
S/O MR MADAN LAL JATAV
D O B : 20-07-1991
AGE 20 YEARS
37. CHETAN NAGAR
6
S/O MR KANHEYA LALNAGAR
D O B : 30-06-1991
AGE 20 YEARS
38. GANESH KATARIA
S/O MR MOHAN RAM KATARIA
D O B : 06-05-1992
AGE 19 YEARS
39. DHANRAJ REGAR
S/O GOVIND PRASAD
D O B : 06-10-1993
AGE 19 YEARS
40. HARIOM SHARMA
S/O MR DAUJI DAYAL SHARMA
D O B : 01-07-1992
AGE 20 YEARS
41. HARBANSH SINGH
S/O MR RAMBILAS
D O B: 15-04-1992
AGE 20 YEARS
42. HEMANT KUMAR
S/O MR HARI RAM JAT
D O B: 07-051983
AGE 21 YEARS
43. ISTAK KHAN
S/O MR ALLADEEN
D O B: 01-01-1994
AGE 19 YEARS
44. IRASAD
S/O MR MAJEED
D O B: 01-01-1992
AGE 20 YEARS
7
45. KAPIL DEV SHARMA
S/O MR KANHAIYA LAL SHARMA
D O B: 07-07-1994
AGE 19 YEARS
46. LAVEKESH MEENA
S/O MR DAMODAR LAL MEENA
D.O.B: 28/10/1994
AGE 18 YEARS
47. LALVEER MEENA
S/O MR DEV KISHAN MEENA
D.O.B: 20/07/1995
AGE 18 YEARS
48. MANOJ SINGH RAJPUT
S/O MR KEHRI SINGH RAJPUT
D.O.B: 15/12/1993
AGE 18 YEARS
49. NAVEEN KUMAR
S/O MR BHARAT SINGH
D.O.B: 05/07/1992
AGE 19 YEARS
50. PRADEEP PARETA
S/O MR DHANRAJ PARETA
D.O.B: 16/09/1993
AGE 18 YEARS
51. RAKESH KUMAR PRAJAPAT
S/O MR PYARELAL
D.O.B:15/07/1992
AGE 21 YEARS
52. RAVINDRI
D/O MR SULTAN SINGH
D.O.B:03/07/1991
AGE 22 YEARS
8
53. RAVINDRA SINGH
S/O MR VISHRAM GURJAR
D.O.B:05/08/1994
AGE 18 YEARS
54. RAMVEER GURJAR
S/O MR OM PRAKASH GURJAR
D.O.B:05/07/1994
AGE 18 YEARS
55. RAJ KUMAR NANDWANA
S/O MR KAILASH CHAND NANDWANA
D.O.B:16/03/1992
AGE 20 YEARS
56. RAJESH
S/O MR NEKI RAM
D.O.B:01/03/1994
AGE 18 YEARS
57. SANDEEP KUMAR YADAV
S/O MR RAMANAND YADAV
D.O.B:02/01/1990
AGE 22 YEARS
58. NAVEEN KUMAR
S/O MR OMPRAKASH
D.O.B: 21/07/1990
AGE 22 YEARS
59. SANJAY SINGH
S/O MR MAHAVEER SINGH
D.O.B: 03/03/1994
AGE 18 YEARS
60. SAJIDA
D/O MR ASRAF KHAN
D.O.B:14/04/1992
9
AGE 19 YEARS
61. SURENDRA KUMAR
S/O MR BISHAN LAL REGAR
D.O.B:02/07/1994
AGE 18 YEARS
62. SATISH KUMAR MEENA
S/O MR CHIRANJI LAL MEENA
D.O.B: 15/06/1993
AGE 19 YEARS
63. TIKAM CHAND SAINI
S/O MR KALYAN SAHAI
D.O.B: 15/07/1993
AGE 19 YEARS
64. BHAGIRATH
S/O MR UMMED RAM
D.O.B: 15/08/1993
AGE 19 YEARS
65. MANJU
S/O MR RAM SINGH
D.O.B: 09/12/1993
AGE 19 YEARS
66. PURUSHOTAM TAILOR
S/O MR GHANSHYAM TAILOR
D.O.B: 25/05/1990
AGE 22 YEARS
67. PRIYANKA CHOUDHARY
S/O MR BHANWAR SINGH
D.O.B: 24/07/1994
AGE 18 YEARS
68. SUNIL CHOUDHARY
S/O MR HEMA RAM
10
D.O.B: 25/02/1994
AGE 18 YEARS
69. VIKRAM SINGH PARIHAR
S/O MR BABU LAL
D.O.B: 25/10/1993
AGE 18 YEARS
70. SAVITA PATEL
S/O MR JHEETHA PATEL
D.O.B: 15/08/1993
AGE 19 YEARS
71. SHVETA DAMOR
S/O MR SHANTI LAL DAMOR
D.O.B: 12/02/1992
AGE 20 YEARS
72. SHAIFALI MAIDA
S/O MR CHIMAN MASDA
D.O.B: 31/10/1989
AGE 22 YEARS
73. USUDHIR MAIDA
S/O MR YAKUB MAIDA
D.O.B: 14/06/1994
AGE 18 YEARS
74. VIKRAM SINGH
S/O MR UDAI SINGH
D.O.B: 08/04/198
AGE 18 YEARS
75. MAHAVEER PRASAD MEHRA
S/O MR BHRIRU LAL
D.O.B:10/02/1994
AGE 18 YEARS
76. SUNITHA NINAMA
11
S/O MR RAKMA NINAMA
D.O.B:11/08/1992
AGE 18 YEARS
NOS. 2 TO 78 ARE STUDENTS OF
I YEAR GNM COURSE AT PETITIONER-1
MOTHER THERESA SCHOOL OF NURSING
NO.72/4, ARISHINAKUNTE, NELAMANGALA,
BANGALORE RURAL DISTRICT 562 123
... PETITIONERS
(By Sri. S SHIVAMURTHY, ADVOCATE)
AND
1. KARNATAKA STATE NURSING COUNCIL
GANDHINAGAR, BANGALORE,
BY ITS REGISTRAR.
2. THE SECRETARY
MEDICAL EDUCATION,
GOVT OF KARNATAKA,
VIKAS SOUDHA,
BANGALORE 560 001.
... RESPONDENTS
(By Sri. SHIVARUDRA, ADVOCATE FOR R1
SRI. N B VISWANATH, AGA FOR R2 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT NO.1 TO APPROVE PETITIONERS'
ADMISSIONS TO GNM COURSE FOR THE ACADEMIC YEAR
2011-12; AND ETC.
THESE PETITIONS ARE COMING ON FOR PRL.HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
12
ORDER
The relief in these writ petitions filed by the Management of a Nursing School and the students are to direct the respondent-Karnataka State Nursing Council to approve the admissions of petitioners to the first year G.N.M.Course (General Nursing and Midwifery course) and for a mandamus to the 1st respondent to forward the list of the students to the Nursing Examination Board to enable them to ensue first year G.N.M. examinations.
2. Learned counsel for the parties submit that in identical circumstances, a learned Single Judge by Order dt. 1.6.2012 in W.P.17016-76/2012 in the case of Sri Vagdevi School of Nursing & others -vs- Karnataka State Nursing Council allowed the petition on certain terms and that these petitions too be allowed in the like terms.
13
3. Sri.Shivarudra, learned counsel for the Karnataka State Nursing Council does not oppose the submission. For the very same reasons as are set out in the said order, these petitions are accordingly allowed.
4. In the result, the petitions are ordered in terms of the Order dt. 1.6.2012 in W.P.17016- 17076/2012 as extracted below:
"6. On hearing the learned advocates, I pass the following order:
i) The respondent No.1 shall examine whether the first petitioner has all the statutory clearances to run the GNM Course.
ii) The respondent No.1 shall also examine whether the petitioner Nos.2 to 61 meet the eligibility criteria in all other respects for being admitted to the GNM Course.
iii) The respondent No.1 shall also examine whether the admission has taken place within the prescribed last date.
iv) If the respondent No.1 is satisfied that 14 the petitioner No.1 has all the statutory clearances and the petitioner Nos.2 to 61 have all the eligibility and if the admissions are made before the prescribed last date, the respondent No.1 is directed to accord approval to the admissions of the petitioner Nos.2 to 61.
It shall not reject the approval only on the ground of delay in submitting the admission list.
v) For not adhering to time schedule in the matter of submission of admission list, the first petitioner is directed to pay the late fees/penalty at the rate of Rs.1,000/- per student. It shall pay Rs.60,000/- to the first respondent. It is made clear that the said amount shall not be collected from the petitioner Nos.2 to 61. The amount of penalty has to be borne by the first petitioner alone.
vi) On the petitioner No.1 paying the penal amounts and on the respondent No.1 satisfying itself of the first petitioner's entitlement to admit the students and the petitioner Nos.2 to 61 meeting the eligibility criteria, if the respondent No.1 15 approves the admissions of the petitioner Nos.2 to 61, the same shall be intimated to the respondent No.2 immediately so as to enable the petitioning students to appear for the forthcoming GNM Examination."
Sd/-
JUDGE ln.