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Karnataka High Court

Rajni School Of Nursing vs The Karnataka State Nursing Council on 1 August, 2011

Author: N.K.Patil

Bench: N.K.Patil

I
IN THE} HIGH COURT QF' KA}F%E\§A'§'5%;EiA
CIRCUIT' BENCH AT GLELBARGI3:

§3ATE§ THIS THE Esi my 0? AUGUST, gm ':1 ;. .

: BEFORE :

TEE z~1o3.smLE MR. JUSj'§'ICE«NZIf;. ?_,;§;'i*;%:._   

Writ Petition Nos.82590»53O 'Qf1 J('E1fm2<.-,E:>_§'1  

Between

E.

2»

U}

Rfijni Scheol of Nursing,  _  "
Sharan Nagar, KE'_}3"Roa.:L  V  ~

Near National Coilegezf' ' 'V
Bidar~Ei85 403,  H 'h V _ V'
Répresentéd By its Pfi11§:ipaL.."~-_V_ - 
page; 29         

Dinesfi   i?1fis;:3.é,

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;'3&g=?::2}L yeaxfs';    

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" = . Agg: E ?'yeé:1%'s§

 Ra::1pé?';3.§§iash Mssnag S533 Ha11s:'a§ Béssrla,
 Ag-3:'32;.y€ai:°s.

 Ghana Lewsvarzahi,

'T E} fiaad Eiésharg Lavagashi,
_,2%gs:§Q Bffi/&,§'Sa

Eglié; Evigang, S/G §§.€:1':ii9§' Ea? §i»i§€:":a$
figs: E8 gzgarg,



18

Shashikant Chaturvedi, S/C} Narzdikumar,
Age:18 years,

Raeia Bai, S/O Eéarata Ram,
Agz3:3 1 years.

SLIShI1'18.d€Vi, S/'0 Ramesh Chaizd,
Agefl'? years.   

Jaichanci, S/O Makli Ram,

Age:29 years.  

Ravinder Pal, S/O Saiciasi' _
Age:34 years.  

Hari krishan, S/ _  _
Age:2O years. '-  i  
Mr.Raj ssh'  / C)  _.N?é;gar,
Age:2O'.ycar;»§7 v_  * '   T .

Kum. Rgéitxigig  Raiis Mohammedg

A;géi'26.y§::ars."::~: "

 DEV Kishan Gather,
Age;$E> years».  V'  '

; iviuie Sé;::»<"i_eép'; SQ Praiahadraeg
 "7:é§g§?:3E3 jgéafs; V .. ..... .. v

~ ..¢n_i:;e;V:::;i"3.:._ gm 313:: Udmi Ram;

  

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 SQ:::i'}§L§:;.:;i?;1a:* 'Me§:1a§ SE8 Shambu Dayayg
' figs; :8 years.

 Rzéénjiiai Sharma, 35% Shravar: %§:.:;:}":a;* Siaazma?
'_«:'--'xg§:2'?' }?"§2i.i"Sg

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5~':g$:Z*3 '_'f§€8,§'S¢



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28.

29,

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Vimai Singh Jaiar, S/0. La} Jatar,

Age;f2E years.

Vijaykumar, S/O Bakkappa ,
z3xge:23 yeara.

Rajkumaa Sfxf} Shamappa;
Age:23 years.

Pmarxd, S/Q Bharznanci,
Age:23 years" '

Augustine, S/O Devrendraffipgé' _
AgE::24 years.  _  "

Rajkumar, S/C)    
Age:24 years H " . vv
Baswaraj; 

GGu:ham;'-S1}{_.Q Tgkatam, A  ii,
 "  

J3?"0:I'iiL S;'O   .i%:'a$._iu1";~-_ ., ' E 
Age;-:23 336313,, " '  '

;La3:1":1i}:ra1:.'g  Sifipathrae,
 '~".Ag:¢i2? y'c3a:*'s;«  ..... <4 .

 .. §zEv*;;vi'1'eS':i;«§i;:;3A;_£'11a:*, SXQ Yadgi: §

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 Sury8§?§e1fit, 35% Marathi,
' ;'§.g't::\2Ei }s*€a:*s.}

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"A.'5§ge:24 fgsarg.

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Eagazfi §'€?i'$e



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{By Sn;  1::AIA'I;Iiré'gg;mdax§», -Adiv:ca1:e}"
And '  ~ --  --

Suriilkurnar, S/C1 Chiranjilal,
Ag{=::27 years.

Saniéievai, S/O Maheshkumar Kohar,
Ag€:2} yeazs.

Prernra} Eihaizday, S/G RBm€Efi%}Cfi%ifl&V§  '7
Age:2G yaars,    ~ ' 1

Nagnaih, SXC) Mamii,
Age:32 years.

Deelip, S/C) Karxnsimer,  ' VV
Age:30 yearg. " ' 

Petitioner N032 tQ,«'1K1.a're ' - A L V 

Studying, in 'I year :j;}i,p3(_) I31Ei- .  _1r$if,: g

in Rajni  I*J11i';'§;i1'1g,  " VV 

Bidar-2:' "  4. .    A

 PEti.tiO1'1€I'S

The TE$I.:irnata}§a-«jSfa?t's3__}\}'ui*sing Councfl,
Ni} "7 _4NightimgaJ,e" §_3..*§2ve1x

,f&.»S:reei:, ..{:'a"i «C'1"t:1S;<;s, A R Eixtenssion,
.. « .{aGai1dhinag"ar., Bgfngalarewflg,
~ Ré>}':;: Byits Registrar:

, 'V E::v.:i 'ia._:"i '§:\3z":,:3:*§:*,:1g Csumcii
'  By ifsv» .R€;§i'sirar§

€C§I:1§:>i:;.<::i {:G1_1}1{E"H$ Bzziidirig,

 K{,i--é;§a Eaad Témgia Laws Efifiw

Egmg M 1 23932;
  Regpanfiszzis

54%???

'§§':$:<5$ Writ Pétiiigas ax? fiéssri azyzéez' Afiisiag 22$ ami

22'? (3% '£13 {:%3§Z2SEii:§?;§*'3:"E :3? infiia, pzzzyéng is izasgue 3 W"§"§'i in



the nature of Maxldamug c1i:"6:e::ti:1g the r€$p<:snder1£ 'id 

and appreve ihfi list 0;" students/petiiianars ;"'<:;f. _..{=3iv~.

peiiiiianér c0i§eg€ fa}: the E year G,§'~E.§v'E. Caurge 

Th€S€ Wnlt Peiit.i9r:s c3mi:2g__s:>.r1..,__f«t>:* %;)%§:§é:¥§é_;:v€i*:ié_'.:ja3:, 

ihe C3233': madé ihs f{>§i3Wir1g: V V
:0 R :3 E: 

The petitioners in thése_VL'p»ei:itio.i1s__}'13yé,_s{*§Lighi:"fcsr 3." V

mandamus directing,-- the Ijr;+:;a*,:;:rT$;*:<:'1"<:*;:¥j1_"f:s 'tdvacccgpt and
approve the list of  of the 15?
petitioner C011e;:ge__ foiijthé '  Further,
petitioners     ;<§:'W;i1irection to the
respondeflts College to obtain
the 11:1 {new of the law' declared by
this Co1;:i1f._ fandVV"  the second respondent to

se:j.s_€?1 'Vau:ea::1"o~f.__ii1spes:i:0rs to inspect: tha first petitianer :3$1;2:{>o1:»":.;;;:f.4A'i;3S1:e Suitability csrtificaie. fa<::i:$ 3f the saga are that the first §A~'3§Z.i7_'liiQ§'"vi€f.VAAi'$ '{}1€ fiefiege 9.116 petiiiorzer §§GS§ 2 m 41': are :56 Stuzféfierzis pregecuiing their siufiaifig ii": First 'Year "~:é':g:-E'G::aa N'L'iI'Si§1g fiaursza, Fina? petiiiozzsrg after V» ...$;§§:::i:"{§:;g §>$%::§ii{:§:€: Bias: 3 is 41 as my iéae ;

; WW,,,,.w~,.W Régulations, has foiwarded the list of with ail {he dscumehts fix' appmva} of th€§§'._¥ V' fig the first respgrzdent, Tha sarhnéh is §1_r:i.th<irr_§é::ét;3i:ié're'{i nor any decision is taken 9:' is;§i3..¢d=_:he the students 11:: appear in thhfi-"V-ensuing' ::>2;é;_;:ni:1é.fie:n so V' fan on the sole grhuhd thai:"fir$;t»_;:;eti9Lii3ne;«».»'Ehas not produced the Suitahiiifiy gssued by the Indian hf the petitioners that, the 32:: the fag end of the academic 4:<3<,¥v§....v.;'heI1 the examination procehs is 'sch 'b}f ihsuing a calendar of events. Th€F€fQi'éf,4_'upE'tifiO_I{E:VfjS' hecessitated 1:9 present these '»?€1'§.f§g1:i'eti"¥:ior1sV'; appropriafie r<=:1iefs.

3.:..i._:'E13.v& heard the learned Counsel £01' the A peiiiiehéfié $2.53" learned mange} fer }'€S§}€H1§€IfZ'z':S. '_3Ijl.;é5ar:1eé 3023:2361 fer ihs peiitiehers, at tha §;1:se3a.v__:§ubmiiieé ihai, ihe subjsct maéisr irzxmlved in $3333 are §§E€C§§?" amsersd by éhe: gucigrhezit H hf; {he §:3i1?'iS§O:"i Bshhh :3? ihég Qfitifi siateé 13?"

£§:"§§ 29433 ix: '§¥§"ri: égpaeai Eés. EQSS §f 233% ifizziag fif M} India and another Vs. KMJ Coiiege of Nursing athers}. Therefereé he submitted that afaresaid judgment, ihs insiar:%::"p€--*:Aif£i9f1a. sfligésé. disposed 0f.
5. Learned CO1,1I'IS€1~'f€Hi'_ the"':e§pQn¢iVé'::1:3._§1a;e; :1?oé .
disputed the law laid down of this Court in the aforesaic%i«-.&1;.};;dg;1j1e:;f1*§L'; subffiitted that, their admissions x>vi1v].VV--':':~.c§_ the academic year, if they;_"a'i'§§j.%:fC;11;*:i.§:} Further, he subLmitt&d,§. Circular to the first pc3titicv'iVi%'1c%t?"(3:<;:*116$; £0 Qbtain Suitability Certifi;iai%6:'-- ffoni Nursing Councfl both in the interest sf" StfiaéfiiS and the management and :'€$g;::or1'v::iAéiif wiI} Ciepute £116 Team of Inspectors ii:: _ "€,i<;;$:"4..'f§1*éiA.T_:§;;i>:iii0ner~S€hs01 and issue Suitabiiity €e_:'i:§fic;,2:.i:é' :_f§'i': £3 ffitifié in cazfiez'. ..§.}_ in tbs light czf £318 $:1':3:::i,ss%<3:§s mafia by Eeameé szééiiasei 59:' Sgéh '£316 gartieza iészsge w:*i'§ ggtiéians are iiéggoseé 0:2 f{>§§:>:¥§:':g 2:233 agifiifigfilfifié paggeé ':33; tbs Eivigéeza hflgezmh Q? {£23155 £3923': §2:%;€§ 13% ,.:§.pr§i @335 ix: Writ &§§ea§£ ;% / )~/"*""\"l/'If 5 WW"
5

No.2033 cf 2{){}4 {Union of India, Department of atmther 'Vs. KMJ College of Nursing {Trnst}, . fer ihé :ease::S siataafi ihemirz, $53111 :5: the"

respondent Nas' 1 and 2 ta appméfe « siudenis, if {hey are fcunci C}t7:E:3a,{?t"1'.":€'TiSé . V Furtherg it is need1é§sVV.:._V":{>_V the respondents insist iiertificate from the Indiafi interest of students, the ' p%%titfi'6%.i€f"V'%}!4i'%»I}.v..'3§£lC)'€€SS the matter before thé and produce the same pofiéi bit;
i7'ufthef fespondent is directed to depute -T'gV=,?a:ri:_v<jf, Inspec:tor5 to inspect the first V. pe:ifi0:§ér'§f S¢f:':::»{::1____i,e1;1::i 1:0 £331.13 Suiiability Certificate? if ' §§é£i€iQ--::'é3*'$«.«i§§$t§iu'{i:3:1 hag Cempkied with all the RLIEES .2;:1;§{E.%R$'g':iEi:f;.ti:%§:1§V$ sf :"€S§Z)Gfit§€3}"}i E305, E and 2. .§%.€, 'sp§::d€r:§ EKEQSQ, E; ancé 2 am digested E3 pémziig
-.Ai§*:€_t§3€ti:ii£3:1&r N595. 2 1:23 5;} 1:3 ap§ea:' in {he ensuizzg VA §:5{§:i£E'§1§}'}a'§;§8§} Qgmazszxgirig {mm s:i3;jg'~af:€:=~*§:3r2*:{3r:'§§:aa Further, fimt petitioner is ciir€:ct€dV tr) Comply the above fii1'€C§Zi{}1'1S e2«:p€di*£i:3us1}1:
Sri. Shivaruéra 11$ directed 1:9 file . Regpandsnt N03. 1 and 2 within {gut weelkis "f:?§;ém 'i:o:iay '(SM twrummmmm