USHA P. Vs. CHAIRMAN/MEMBER SECRETARY KARNATAKA NURSING SCIENCE & PARAMEDICAL EDUCATION (REGULATION) AUTHORITY, PARA MEDICAL BOARD

JUDGEMENT

(1.) Petitioners being the students of Diploma in Health Inspector in 3rd respondent-College affiliated to respondent Nos.1 & 2 are knocking at the doors of Writ Court with the following prayer:

(2.) After service of notice, respondent Nos.1 and 2 having entered appearance through their panel counsel, have filed the Statement of Objections resisting the Writ Petition inter alia contending that the sanctioned intake capacity is 20 and that there being no vacancy, petitioners cannot be-accommodated, notwithstanding that arguably they were permitted to change the course during the second year.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this court grants relief to the petitioners for the following reasons: