Karnataka High Court
Ambika College School Of Nursing vs Karnataka State Nursing Council on 30 July, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF JULY, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOS.25852-25912 OF 2012 (EDN-AD)
BETWEEN:
1. AMBIKA COLLEGE,
SCHOOL OF NURSING &
PARAMEDICAL SCIENCES
T BEGUR, THYAMAGONDLU CROSS ROAD
NELAMANGALA TALUK
BANGALORE RURAL DISTRICT
REP BY ITS PRINCIPAL
SMT. T NIRMALA SYINTHIA.
2. ABHIMANYU YADAV
S/O MR SHRI RAM SINGH
MALE
D.O.B. 22.3.1987
AGE: 24 YEARS
3. ARJUN LAL
S/O MR.RADHESHYAM
MALE
D.O.B. 12.7.1993
AGE: 22 YEARS
4. ARVIND KUMAR
S/O MR OM PRAKASH MEHAR
MALE
D.O.B. 16.8.1994
AGE: 22 YEARS
2
5. ASHOK DAN
S/O MR AMAR DAN, MALE
D.O.B. 05.02.1992
AGE: 21 YEARS
6. BANEE CHAND
S/O MR PUKH RAI SHARMA, MALE
D.O.B. 30-01-1994
AGE: 21 YEARS
7. DARIYA KUMARI
D/O MR KAMJI MAIDA, FEMALE
D.O.B. 24-10-1992
AGE: 20 YEARS
8. DEEPIKA GARASYA
D/O MR ASHOK GARASIYA, FEMALE
D.O.B. 16-07-1994
AGE: 22 YEARS
9. DINESH KUMAR GOCHAR
S/O MR RAM SINGH GOCHAR, MALE
D.O.B. 22-08-1991
AGE: 21 YEARS
10. DUNGAR RAM
S/O MR MULA RAM, MALE
D.O.B. 05-07-1991
AGE: 21 YEARS
11. HARISH KUMAR ACHARYA
S/O MR PRADEEP KUMAR, MALE
D.O.B. 26-06-1992
AGE: 20 YEARS
12. HITESH KUMAR NAGAR
S/O MR MOOL CHAND NAGAR, MALE
D.O.B. 06-11-1994
AGE: 18 YEARS
3
13. JITENDRA SINGH
S/O MR UMMED SINGH, MALE
D.O.B. 11-08-1993
AGE: 21 YEARS
14. JITENDRA KUMAR BHAKAR
S/O MR SANWALA RAM BHAKAR, MALE
D.O.B. 05-01-1994
AGE: 18 YEARS
15. JUBER KHAN
S/O MR KAMRUDEEN, MALE
D.O.B. 01-07-1994
AGE: 18 YEARS
16. JUGRAJ MEENA
S/O MR PARVAT SINGH MEENA, MALE
D.O.B. 04-07-1993
AGE: 21 YEARS
17. KAPIL PARIHAR
S/O MR THAN SINGH RARLHAR, MALE
D.O.B. 20-04-1992
AGE: 20 YEARS
18. KARMBEER
S/O MR UGRSEN, MALE
D.O.B. 20-11-1993
AGE: 21 YEARS
19. KAVITHA KUMARI
D/O MR SINGH RAJ, FEMALE
D.O.B. 12-02-1986
AGE: 24 YEARS
20. KOUSHAL KISHOR MEENA
D/O MR DILEEP SINGH MEENA, MALE
D.O.B. 01-07-1990
AGE: 21 YEARS
4
21. LAIK AHMED
S/O MR SIRAJ AHMED, MALE
D.O.B. 10-06-1991
AGE: 20 YEARS
22. LALITA GARASIYA
D/O MR VESTA GARASIYA, FEMALE
D.O.B. 26-07-1992
AGE: 20 YEARS
23. LAXMAN SOLANKI
S/O MR SOHAN LAL SOLANKI, MALE
D.O.B. 04-01-1991
AGE: 21 YEARS
24. LEELAVATHI N
D/O MR NAGARAJU, FEMALE
D.O.B. 16-12-1992
AGE: 20 YEARS
25. MAHAVEER BAIRWA
S/O MR BHANWAR LAL, MALE
D.O.B. 01-06-1992
AGE: 20 YEARS
26. MAHAVEER PRASAD BAIRWA
S/O MR MR LAL BAHADUR BAIRWA, MALE
D.O.B. 24-07-1990
AGE: 22 YEARS
27. SURESH CHANDRA
S/O MR DEVCHAND, MALE
D.O.B. 12-04-1990
AGE: 22 YEARS
28. MAHESH SHIVHARE
S/O MR GANGADHAR SHIVHARE, MALE
D.O.B. 09-08-1993
AGE: 21 YEARS
5
29. MALA A.G
S/O MR GANESH A.B., FEMALE
D.O.B. 29-03-1993
AGE: 29.3.1993
30. MALIRAM OLA
S/O MR ARJUN LAL OLA, MALE
D.O.B. 05-07-1991
AGE: 19 YEARS
31. MAMATHA P
D/O MR PAPANNA (LATE), FEMALE
D.O.B. 15-07-1993
AGE: 21 YEARS
32. MANISH KUMAR BAIRWA
S/O MR MADHO LAL
D.O.B. 01-07-1991
AGE: 19 YEARS
33. MUKESH KUMAR
S/O MR CHATUR BHUJ
D.O.B. 05-07-1990
AGE: 20 YEARS
34. MUKESH KUMAR
S/O MR MR HARSAN RAM
D.O.B. 24-05-1989
AGE: 22 YEARS
35. MAHESH KUMAR GADRI
S/O MR JUGDISH PRASADA GADRI
D.O.B. 03-03-1994
AGE: 18 YEARS
36. NARPAT KUMAR RANA
S/O MR GOMA RAM RANA
D.O.B. 30-09-1990
AGE: 22 YEARS
6
37. NEELU CHANDAUR
D/O MR RAJENDRA KUMAR
D.O.B. 21-05.1994
AGE: 18 YEARS
38. NEETU KUSHWAH
D/O MR RAJENDRA KUSHWAH
D.O.B. 10-07-1993
AGE: 19 YEARS
39. NIMBU RAJ MEENA A
S/O MR RAN PRAKASH MEENA
D.O.B. 06-03-1994
AGE: 18 YEARS
40. NITIN KUMAR
S/O MR MR DHARAMPAL
D.O.B. 01-10-1991
AGE: 21 YEARS
41. OM PRAKASH BHEEL
S/O MR SHANKAR LAL BHEEL
D.O.B. 15-07-1989
AGE: 22 YEARS
42. OM PRAKASH KULDEEP
S/O MR KAILASH CHAND KULDEEP
D.O.B. 20-07-1994
AGE: 18 YEARS
43. PARAS PALIWAL
S/O MR TULACHHA RAM
D.O.B. 01-01-1994
AGE: 18 YEARS
44. PAREETA KUMARI
D/O MR JAI PRAKASH
D.O.B. 15-02-1993
AGE: 20 YEARS
7
45. PINKI D/O MR JEEVAN RAM
D.O.B. 15-11-1993
AGE: 20 YEARS
46. PRADEEP KUMAR
S/O MR BHAGIRATH RAM
D.O.B. 10-08-1991
AGE: 21 YEARS
47. PRAMOD KUMAR
S/O MR SHYAM LAL
D.O.B. 06-07-1992
AGE: 20 YEARS
48. RAJDEEP SINGH
S/O MR SARDUL SINGH
D.O.B. 20-06-1992
AGE: 20 YEARS
49. OM PRAKASH CHOUDARY
DEVARAM
D.O.B.20.08.1994
AGE: 18 YEARS
50. RAIENDRA SINGH
S/O MR JAGDEESH SINGH
D.O.B.10-04-1990
AGE: 22 YEARS
51. RAJ KUMAR
S/O MR ZAL SINGH
D.O.B.06-12-1983
AGE: 21 YEARS
52. RAMAN DEEP SINGH
S/O MR SUKHVINDRA SINGH
D.O.B.03-12-1993
AGE: 21 YEARS
53. RAM SAGAR S/O MR CHHITAR LAL
D.O.B.27-10-1990
AGE: 22 YEARS
8
54. RENU D/O MR SUBHASH CHAND
D.O.B.15-05-1993
AGE: 21 YEARS
55. SADDAM HUSSAIN
S/O MR SHOKAT HUSSAIN
D.O.B.20-07-1990
AGE: 22 YEARS
56. SARA 'FRAJ AHAMAD'
S/O MR SABDAR HUSSAIN
D.O.B.05-06-1993
AGE: 20 YEARS
57. SOBY ABRAHAM
D/O MR ABRAHAM
D.O.B: 06-03-1989
AGE: 23 YEARS
58. KAMLESH
D/O MR GUGAN SINGH
D.O.B: 20-05-1987
AGE: 24 YEARS
59. ARCHANA
D/O MR DULICHAND
D.O.B: 10-11-1985
AGE: 26 YEARS
60. UGAMA RAM
S/O MR DEVA RAM
D.O.B: 03-10-1994
AGE: 28 YEARS
61. VIJAY SINGH
S/O MR HEERA LAL
D.O.B: 06-04-1993
AGE: 20 YEARS
PETITIONER NOS.2 TO 61 ARE
STUDENTS OF FIRST YEAR
9
GNM COURSE AT AMBIKA COLLEGE
SCHOOL OF NURSING
& PARAMEDICAL SCIENCES
T BEGUR, THYAMAGUNDLU CROSS ROAD
NELAMANGALA TALUK
BANGALORE RURAL DIST. ...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 R-1,
SRI: N B VISWANATH, ADDL. GOVT.
ADVOCATE FOR R-2)
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA PRAYING TO DIRECT RESPONDENT NO.1 TO
ACCEPT THE PETITIONER NOS.2 TO 61'S LIST AND TO
APPROVE PETITIONERS' ADMISSIONS TO GNM COURSE AT
PETITIONER NO.1 COLLEGE FOR THE ACADEMIC YEAR
2011-12.
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:
O R D E R
It is submitted that the subject matter of these petitions is identical to the subject 10 matter in W.P.Nos.16975-17015/2012 in the case of OCEAN SCHOOL OF NURSING & ORS. V/S. KARNATAKA STATE NURSING COUNCIL & ANR.
2. According to the learned counsel for the petitioners, the questions that arise for decision making in these petitions are identical to those in the aforesaid writ petitions. Learned counsel for the petitioners hastens to add that the aforesaid writ petitions were disposed of by order dated 1st June 2012 and these petitions be disposed of on like terms.
3. Learned counsel for the first respondent and the learned Govt. Advocate for the 2nd respondent do not oppose the said submission.
4. Petitions are disposed of in the like terms as set-out in the order dated 1 st June 11 2012 in W.P.Nos.16975-17015/2012, as extracted below.
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 41 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 the petitioner No.1 has all the statutory clearances and the petitioner Nos.2 to 41 have all the eligibility and if the admissions are 12 made before the prescribed last date, the respondent No.1 is directed to accord approval to the admissions of the petitioner Nos.2 to 41. 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.40,000/- to the first respondent. It is made clear that the said amount shall not be collected from the petitioner Nos.2 to 41. The amount of penalty has to be borne by the first petitioner alone.
vi) On the petitioner No.1 paying the 13 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 41 meeting the eligibility criteria, if the respondent No.1 approves the admissions of the petitioner Nos.2 to 41, 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 KM