SHILPA SCHOOL OF NURSING OPP RAMAKRISHANA ASHRAMA - 2253/1B, 2ND AND 3RD FLOOR, MCC " A " BLOCK, DAVANAGERE - 577003, REP BY ITS PRINCIPAL SRI. ABHILASH P. GEORGE AND OTHERS Vs. KARNATAKA STATE NURSING COUNCIL REP BY ITS REGISTRAR GANDHINAGAR BA

JUDGEMENT

(1.) THE relief in these writ petitions filed by the Management of a Nursing School and the students are to direct the respondent -Karnataka State Nursing Council to approve the admissions of petitioners to the first year G.N.M.Course (General Nursing and Midwifery course) and for a mandamus to the 1st respondent to forward the list of the students to the Nursing Examination Board to enable them to ensue first year G.N.M. examinations. Learned Counsel for the parties submit that in identical circumstances, a learned Single Judge by Order dt. 1.6.2012 in W.P.17016 -76/2012 in the case of Sri Vagdevi School of nursing and others -vs -Karnataka State Nursing Council allowed the petition on certain terms and that these petitions too be allowed in the Iike terms.

(2.) SRI .Shivarudra, Learned Counsel for the Karnataka State Nursing Council does not oppose the submission. For the very same reasons as are set out in the said order, these petitions are accordingly allowed. In the result, the petitions are ordered in terms of the Order dt. 1.6.2012 in W.P.17016 -17076/2012 as extracted below: