Mariamma P.V.D/O.P.V.Varughese vs The Karnataka State Diploma In on 30 July, 2010

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Karnataka High Court

Mariamma P.V.D/O.P.V.Varughese vs The Karnataka State Diploma In on 30 July, 2010

Bench: A.N.Venugopala Gowda

IN13ﬂEHKHiCOURTCHVKARNATAKA.
CXRCUKFBENCHJKFGULBARGA

DATED THIS THE sow DAY OF JULY 2mSSS% 

BEFORE

THE HON'BLE MRJUSTICE A.N=..yE;¢*.1GO-1>}xI;A 

W.P.NO.80689 0F":2_Vo1oL'     I

BETWEEN:

MARIAMMA P.V.
D/0. P.V.VARUGHESE
AGE:33 YEARS  
OCC:1S'§'YEARST'*'DENT:   
DIPLOMA 1N_NURSiNa_C0uRSI:4_ 

R/O. NURS;aNQ_~SC;v»iQQ1;..;{--;QS1';:1,"g '

RAJAPURA    --.
DIST:G.ULBA_R'GA. "f:,;  "

{BY SRI:AR.__SLLAGALE.-.?,AD_V'-;S_;:j"'« 

ANDy.

" V'  -1, 1mRNATAI{A"STATE DIPLOMA

'em 1'~I.UE7!SING EXAMINATION BOARD

  
. WCTOREA HOSPITAL

'B;«:NG_A1.uV.r<U»560 002.

THE_P}1?1INCiPA_I,
;A,DARSHA SCHOOL 01? NURSING

IT.' , _RA_~}APURA, SHABAD ROAD
 GULBARGA~585 1.02.

.... . PETITION ER

---A



Ix)

3. TIMI?) KARNATAKA STATE NURSING COUNCIL
BY ITS SECRETARY
GANDHI NAGAR

BENGALU RUABGO 001 . ..F{E?2SE§Q§§I§:i§';'\E'fI;S< V.

{BY SR1: S.S. KUMMAN, AGA 1'-'OR R1
R2-SERVED  .~ '"
SHIVARAUDRA, ADV. ,z~'o1;z' R33» . '_ 

THIS WRIT PETITION IS E'IL£'3[5AUNDEI~1'}§RTi(:LET§2§G 

& 227 OF THE c0NS'1'1TLmQN,oF'i:s1D1A '-:?R;A.YI'N'<3 To
QUAS}-I Tmts IMPUGNEI) oRT)ERv..AwN1;xU_r:D4A Le; ORDER
DATED 2.7.2008 PASSED :3» Trz1«:"-»-._RESP0N--DmT NO.1
VIDE ORDER NO.KS'DNEB/03-91.1/2008-09. IN THE

INTEREST OF JUSTICE AND  

THIS wR1r:ﬂPﬁT11:'1DN'(:DM'i'NL(}._QN"zrDR PRELIMINARY
HEARING 1'NjB' C§1R'QU.P"TH_IS DAY, VTHEWCOURT MADE THE
 T-""V --.v V-.'. " _" '4... '. V-.V V' .

 ""     

STISV $3.8.'Kizﬁij;Da1T;"'«3e'21rned AGA appears for the
first Ar-s:SpDr1'de.Tit; ~ 

 .S1"i: Shiva Rijdra. learned Advocate appears for

' S._t1V.1§;_1*.ri 

 Respmxtient: No.2 is Served and unrepresenteci.

I?iv<:_:ird the 1ez11'r1ed coL1nSeE on both Sides.

L

T/_



2. In this case. the petitioner has called in

question the order at Annexure~A passed by "theff.i.rst

respondent, whereby, she was debarred f'i'o*.-fn'

in the Diploma in Nursing exam-1i'iiat.io11'_.for. aperiod' of three years (six examinations intiipuding February examination}.

3. I have heard the parties.

4. to Adarsha School of Gulbarga, for the study for the academic year 2OO7w2O0VS;-.._yS}3eV'wasEde-barred from appearing in the A_ exav_1Ti§.na_t1on foryears on the ground that she was

--while writing pap€I'wH of 151 year _held on 19.2.2008 (morning session). ht . 5.d'Le21r11ed counsel for the petitioner contends that _ th€"'p'm1ishme1'1t: imposed on the petitirmer is excessive. it "011 the, other hand, iea.r1:1cd C()1,EI']SCi apE.>eari.11;_g for the Q, 2';

'E if respondelits have Sought. to justify the impugned order on the ground of admission oi'g1,1i1t:i

6. It is not in dispute that. the pet.--ii;.ioner7:"was:1d~ im_perso1'1ated while writing paper~IIj' oi" V4'y.ear_V it examination held on 19.2.2008ie., ttvpetitionerxt accepting her guilt had such mistake in future requested the authority concerned said mistake. Students VJr}j;'O _ V mis-- conduct Sinlilalfly...S_itua'ted:_ petitioner had approached this such Candidate was the petitioneitin-dW. 0/2009. The said writ petition p_ alloiﬁfedhyan order dated 12.11.2009. in the '(tjr(;umstarIee's,.._the petitiorier can also be given equal tfreatmevntr:-V'ijHehce, it would meet the ends of justice to fo11ow'.. said order and treat the petitioner alike. Xt_"}ia\t/"i--ng regard to the facts and CiI'(§1II1Si€ii1C€S of the 'C;

5/ fr case. I am of the View that puriislmierit, awarded to the petitioner is excessive.

7. Ir1 the result, writ petition suecee.;is ai1udva.'"1t ' accordingly allowed. The ptmishmerot i{mpvo's'eir:i on__jth"c_ petitioner under An11exure~A staiidisolinodifivedpva:11d:"the.. petitioner is debaijred "appeafri--ng 'gin the examination in questi'onﬁ;for--two years {four exarnination eflarnination].

8. This was"'fil_edVv_onf24.2.2010. By an interim--- the petitioner was permitted" examination, the result of whichl;V't«..x§ras to final result of the Writ l3€f_.it:3i:OT1.:A. ,SiI1ee""~th.(:'v four examinations had been 'e.on1--plet._ed time this Writ. petition was filed, the 1'esp'ondents are directed t:o announce the result of the exarn1~nat;;ion taken by the petitioner pursuant. to the "sa_i.d"i11t:erirn order. The pet.it:1'o11er is entitled to appear in t:1';e subsequent exami11at'ions. I do hope and triist. that h K, we!' /. /V ./' ix"

the petitioner shall not indulge any exanlinatjon malpractice henceforth and would shape her":

well.

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