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Karnataka High Court

Babu Naik. V vs The State Of Karnataka on 28 January, 2020

Author: P.B.Bajanthri

Bench: P.B. Bajanthri

                           1




 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 28TH DAY OF JANUARY, 2020

                       BEFORE

     THE HON'BLE MR.JUSTICE P.B. BAJANTHRI

           W.P. NO. 54558/2018 (EDN-EX)

BETWEEN:

1.     BABU NAIK. V
       S/O VENKATESH NAIK
       AGED ABOUT 33 YEARS
       R/O VENKATESHPURA
       GURUSIDDAPURA,
       JAGALUR TALUK,
       DAVANAGERE DIST - 577 513

2.     S B SOUMYA
       D/O K BASAVARAJA,
       AGED ABOUT 25 YEARS
       R/O PALLAGHATTE,
       JAGALUR TALUK
       DAVANAGERE DIST - 577 513

3.     ASHWINI H
       D/O HANUMANTHAPPA
       AGED ABOUT 26 YEARS,
       #847, A.K. COLONY,
       JCR EXTN, JAGALUR TOWN
       DAVANAGERE DIST - 577 528

4.     SHALINI S
       W/O SUNIL KUMAR
       AGED ABOUT 25 YEARS,
       R/O BASAPPANAMALIGE,
       MADAKANNAYAKANAKOTE HOBLI
       CHITRADURGA DIST - 577 532
                                          ... PETITIONERS

(BY SRI. BALU MAHENDRA .Y.H., ADVOCATE)
                               2




AND:

1.     THE STATE OF KARNATAKA
       BY ITS PRINCIPAL SECRETARY
       TO THE GOVERNMENT,
       MEDICAL EDUCATION,
       VIKASA SOUDHA,
       DR AMBEDKAR VEEDHI,
       BANGALORE - 560 001

2.     THE DIRECTOR,
       MEDICAL EDUCATION,
       ANANDA RAO CIRCLE,
       GANDHINAGAR,
       BANGALORE - 560 009.

3.     KARNATAKA NURSING & PARA MEDICAL
       REGULATING AUTHORITY (ACT 2012)
       PARA MEDICAL BOARD, NO 5, NEW NO.40/20A,
       LAKSHMI COMPLEX, 1ST FLOOR, OPPO VANI
       VILAS HOSPITAL, BANGALORE - 560 002
       BY ITS SECRETARY

4.     KARNATAKA NURSING & PARA MEDICAL
       SCIENCES EDUCATION AUTHORITY (REGN)
       PARA MEDICAL BOARD, NO 5, NEW NO.40/20A,
       LAKSHMI COMPLEX, 1ST FLOOR, OPPO VANI VILAS
       HOSPITAL, BANGALORE - 560 002
       BY ITS MEMBER SECRETARY

5.     SRI. SEVALAL PARAMEDICAL COLLEGE,
       MUTHYALA BADAVANE, JAGALUR - 577 528
       BY ITS SECRETARY/PRINCIPAL
                                     ... RESPONDENTS

(BY SMT. PRAMODHINI KISHAN, AGA FOR R1 & R2.
R3 TO R5 ARE SERVED BUT - UNREPRESENTED.)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DECLARE THAT THE NOTIFICATION DATED 13.04.2018 IS
ILLEGAL AND NOT BINDING TO THESE PETITIONER
STUDENTS AND OTHERS SIMILARLY PLACED STUDENTS
VIDE ANNEXURE-A AND ETC.,
                               3




     THIS PETITION IS COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:-


                            ORDER

Learned State counsel on instructions submitted that the present petition is identical to that of W.P. No.33651/2019.

Accordingly, present petition is disposed of in terms of W.P. No.33651/2019 disposed of on 31.10.2019.

Sd/-

JUDGE BS