SANGEETHA Vs. STATE OF KARNATAKA, DEPARTMENT OF PRE UNIVERSITY EDUCATION REP. BY ITS PRINCIPAL SECRETARY AND OTHERS

JUDGEMENT

(1.) THE petitioners in all these cases had completed Pre -University course and joined the respondent - Colleges for the study of Diploma in General Nursing and Midwifery course for the academic session 2012 -13. The Nursing Council did not approve their admission since they did not study II year regular PUC course. Therefore, the petitioners were discharged by their Colleges. Feeling aggrieved, the petitioners have filed these writ petitions seeking a direction to the Karnataka State Diploma in Nursing Council to approve their admission to the aforesaid course for the academic session 2012 -13 and permit them to complete the course. I have heard the learned counsel for the parties.

(2.) LEARNED counsel for the petitioners would contend that the petitioners have done one year PUC course which is permitted by the State Government. The Karnataka State Diploma in Nursing Examination Board has issued a Circular dated 18.04.2012 prescribing the eligibility criteria for admission to the aforesaid course under which the students who have passed the Higher Secondary/Intermediate/Pre -University/10+2 examination in Science subjects in India conducted by the Board of Examinations as detailed in the list enclosed are permitted to join the course. Some of the petitioners have done Pre -University course in Arts and some of them in Commerce. Therefore, they are eligible for admission to the said course.

(3.) I have carefully considered the arguments of the learned counsel made at the Bar and perused the materials placed on record.