E S M CASTELINE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, Mrs. E.S.M. Castelino, is an allottee from the erstwhile state of Madras to the new State of Karnataka with effect from 1-11-1956 on the Reorganisation of States. Since then, she has been serving as a Nurse in the cadre of Nursing Staff.

(2.) Before I proceed to deal with the issues raised in this writ petiton it is necessary, briefly to state that by an order dated 6th November, 1975, the 1st respondent-State of Karnataka accorded sanction to /the scheme of Reorganisation of Schools of Nursing which was on parity with the standard staffing pattern suggested by the Indian Nursing Council. It is seen from the scheme set out in the preamble to the order that the seven schools of Nursing in the State should each have one Principal and Tutors varying from four to six.

(3.) It is also relevant to state that it is not disputed by the State Government that in the Department of Health and Family Planning of the Govt of Karnataka, there is only a single Cadre of Nursing Staff though for convenience at a point of time, a Gradation List was indeed prepared showing the Members of the Cadre as belonging to the Nursing Staff and Nursing Tutors. This Gradation List was prepared by the Head of the Department, namely, the Director of Health and Medical Services in Karnataka.