P M S. SCHOOL OF NURSING NO. 40/41, CHICKKABETTAHALLI VIDYARANYAPURA POST BANGALORE-97 REP BY ITS PRINCIPAL SMT. REEJA FRANCIS AND OTHERS Vs. THE KARNATAKA NURSING COUNCIL BY ITS REGISTRAR GANDHINAGAR BANGALORE-560009 AND THE SECRETARY MEDICAL E

JUDGEMENT

(1.) THE reliefs in these petitions filed by the Management and students of a nursing school are, to direct the 1st respondent to accept and approve the list of students of the first year GNM (General Nursing and Midwifery) Course and forward the same to the Nursing Examination Board. Learned counsel for the parties submit that the relief sought for is fully covered by a decision of a learned Single Judge in W.P. Nos.17016 -17076/2012, in the case of Sri. Vagdevi School of Nursing and Others vs. Karnataka State Nursing Council and Another, disposed on 01.06.2012

(2.) SHRI . Shivarudra, learned counsel for the Karnataka State Nursing Council does not oppose the submission. For the very same reason as are set -out in the aforesaid order, these petitions are accordingly allowed.