Karnataka High Court
North Karnataka School Of Nursing vs The Karnataka Nursing Council on 29 July, 2010
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
» '}~u\s1i€?iA 1§A1_RwA D/O TOT/\ RAM
V ISREJV MORAN 5/0 HAE\1E.:'M/\1\?
IN THE HIGH COURT 0;? }<;x;2NAT.z\I<A,
(:1R('L.:H' B1'~3Nc.'H AT G1;1-BA_RGA
DATED was THE 29"' DAY JLJLY. 2.010
BEEFORE
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9
petitioners 2 to 41 for the first: year GNM course and to
direct. the Jondent not to insist: t:he eti'ti_'o1i"e1*."vv,to
produce the siiitjability eerti.ficate. e'
2. Sri. Shivarudra. the learned st*andii1g"~VcouI1seiit
appearing for the respondent would subimitpthat siri-Q6
first petitioner institutiori has not complied the and conditions prescribedin the :no.tificat.io_n {annexure~B], the responder1_;t"1':«as' taker: t:~1~ie't:]e'ci_i'=~i.o1_f_i_fr1ot to approve the list of st.uderits;.:"_,. V" ' 3f eeee ""O.riifcon'§}i'deration ohfthe material on record, the first petitior1er----ir1stittiti.oi'i...éhas made admission of the students baesedv 0.-:1".'--the. provisional permission accorded by ""the"-Creovfernment of";K;arr1ataka as per ar1nexure--A and as per'_e.?:ahc_Iiiotification of the responderit. as at am1eXure--B. A Vexpiamiriation. ,4'.
/fhAe»..4_'sttider_it:sAie [petitioners 2 to 41) hive to take the R approve the list of students visa, petitioners 2 to 41 of the first petitioner's nursing school for the first year G.N.M. course without insisting upon the first petitioner to obtairig*'.Vg:"'the suitability certificate under the Council Act 1947.
that, when the petitio;rie'i*s'_d:2..vt'o_ 411 -- the GNM course frofii first 'petiti-or~i.er'su institution gtfter'co'n1p1eti'ng their the' respondent shall an eiitiorsement to the effect that ,_p€titiQners 41 areentitled to be registered 'nurse, midwife, au>tili:ary~ntirs--e--'rijidvvifexg only in the State of __i:i~1:th._eV certificate to be issued to uncertainty with regard to the approval of the list of "student_sf 15*" petitioner's nursing school for first year GNM course by the f respondent and the same is recurring year "~.:_;'ialfterfgyear, the first petitioner may not be if A the feasibility/suitability certificate or . provisional. approval for admissions to the first " year GNM course for the next academic year 2010-2011 onwards, unless the 15>' petitioner ./T x However. . clear.
fulfils the relevant terms and eor1dit.ion_s_ and the required infrastructure.
Sri. Shivarudra, Advocate for re:--;':;5onde11"'t."r permitted to file his memo of appe'éi'ranee*'_' ff)? respondent within two weeks from Ordered accordingly.
VR