DIVYA RAJESH HAGARAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner as a public interest litigation in which a writ of certiorari has been sought for quashment of order of appointment of respondent No.4 dtd. 9/8/2016 on the post of Special Officer of Karnataka Nursing and Paramedical Sciences (Education) Regulation Authority as well as orders of appointment dtd. 12/2/2019 and 13/1/2020.

(2.) The petitioner claims to be nominated member of Karnataka Nursing Council and claims to be associated for upliftment and welfare of education of nurses and paramedics.

(3.) Admittedly, the petitioner has been arrested in the month of April 2022 and is the main accused in connection with the offence registered pertaining to recruitment of Police Sub-Inspectors. Besides this, the Supreme Court in 'HARI BANSH LAL Vs. SAHODAR PRASAD MAHTO' (2010) 9 SCC 655 has held as follows: