SWETHA V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The 1st petitioner herein was admitted to Diploma in Lab Technician course, while petitioner No.2 was admitted to Diploma in Operation Technology. Whereas the 1st petitioner was admitted during the academic year 2016-17, petitioner No.2 was admitted for academic year 2015-16. Their grievance is that although they have successfully completed the diploma courses they have not been issued with the certificates from the 2nd respondent - authority.

(2.) Learned counsel for the petitioners submits that the reason behind the non issuance of the certificate in respect of the 2nd petitioner is that a wrong photograph has been affixed in the application, as forwarded by the 3rd petitioner institution. Similar is the case with the 1st petitioner, however, a certificate has been issued which bears the photograph of petitioner No.2. The learned counsel therefore submits that there appears to be some confusion and the same required to be verified from the records while giving an opportunity to the petitioners. It is submitted that 3rd petitioner institution has given representation in this regard on 14.10.2020.

(3.) Having heard the learned counsels and on perusing the petition papers, this Court finds that when the 3rd petitioner institution itself has given a representation clarifying the position, the 2nd respondent - Karnataka Nursing and Para Medical Sciences Education (Regulating) Authority, Para Medical Board, is required to consider the grievance of the petitioners by verifying the records. An opportunity should also be given to the petitioners to have their say in the matter. Therefore, the 2nd respondent Board shall permit the petitioners to appear before the authority on 05.04.2021 at 11.00 a.m. alongwith the required documents and the 2nd respondent authority shall hear the petitioners, verify the records and thereafter take a decision in accordance with law. If it is found that there was some confusion and there is no deliberate attempt of impersonation, the 2nd respondent authority shall issue the certificate forthwith to the petitioners.