Bombay High Court
Private Nursing Schools And Colleges ... vs Ritesh Nair Registrar Cum Secretary The ... on 17 December, 2018
Author: Mangesh S. Patil
Bench: Prasanna B. Varale, Mangesh S. Patil
(1) 12 cp 910.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
2 CONT. PETITION NO.910 OF 2018
IN WP/11260/2017
PRIVATE NURSING SCHOOLS AND COLLEGES MANAGEMENT ASSOCIATION
THROUGH ITS PRESIDENT
VERSUS
RITESH NAIR REGISTRAR CUM SECRETARY THE INDIAN NURSING
COUNCIL NEW DELHI AND ORS
...
Advocate for Petitioners : Mr. V.D. Hon h/f. Hon Ashwin V.
.....
CORAM : PRASANNA B. VARALE &
MANGESH S. PATIL, JJ.
DATE : 17.12.2018 P.C. :-
Heard Mr. Hon, the learned senior for the petitioner.
2. Mr. Hon, the learned senior advocate invited our attention to the judgment and order passed by this Court dated 09.10.2017 and more particularly paragraph nos.23, 24 and 25. It was the submission of the Mr. Hon, the learned senior advocate that in clear and unambigious words the Division Bench of this Court prohibited respondent no.5-Indian Nursing Council from publishing on its website material indicating that the institutions imparting nursing course in the Maharashtra State shall have to obtain recognition from it but in total contrast to these directions the Indian Nursing Council through its authorities is issuing various communications and also ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 09:27:24 ::: (2) 12 cp 910.18 publishing the list of suitable institutes on its website. The list so published is under the head 'List of State Nursning Council Recognised Institutions offering ANM Programme Inspected Under Section 13 and 14 of INC Act' and this list is published on website on 13.08.2018.
3. Mr. Hon, also invited our attention to a communication dated 10.09.2018 issued by the Joint Secretary to submit that certain Principal of a College situated in the State of Gujarat is faced with a communication that the team of Indian Nurshing Council is in the process of carrying out the inspection. Thus, it is the submission of Mr. Hon that all these acts of the respondent-Indian Nursing Council in general and the acts of the respondents in the contempt petition in particular are in breach of the order of this Court. Issue simple notice to respondent nos.1 and 2 at this stage, making the same returnable on 25.02.2019.
[MANGESH S. PATIL, J.] [PRASANNA B. VARALE, J.]
mub
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