PRINCIPAL, SRI SHIVRATHRI RAJENDRA SCHOOL OF NURSING AND OTHERS Vs. REGISTRAR, KARNATAKA STATE NURSING COUNCIL SURYA APARTMENTS AND THE SECRETARY, KARNATAKA STATE DIPLOMA IN NURSING EXAMINATION BOARD

JUDGEMENT

(1.) THE first petitioner is the Nursing School and petitioner Nos. 2 to 7 are the students admitted to the School for the study of 1st year Diploma in General Nursing and Midwifery Course (for short 'Diploma in GNM course') for the academic session 2012 -13. After the completion of one year of study, the respondents did not permit petitioner Nos. 2 to 7 to appear for the annual examination. Therefore, the petitioners have filed these writ petitions for a direction to the respondents to permit petitioner Nos. 2 to 7 to appear for the examination of 1st year Diploma in GNM course, which had commenced on 23.9.2013. This Court granted interim order directing the respondents to permit the petitioners to appear for the examination subject to the result of the writ petitions. Accordingly, petitioner Nos. 2 to 7 have appeared for the examination.

(2.) LEARNED counsel for the petitioners submits that petitioner Nos. 2 to 7 were admitted for the study of 1st year Diploma in GNM course for the academic session 2012 -2013. After completion of one year course, when the College has submitted the statement of admissions to the Karnataka State Nursing Council, the list was not accepted by the first respondent on the ground that it has been submitted after the prescribed period. Consequently, the second respondent being the examining body, did not permit them to appear for the examination. It is argued that in identical matters, the Circuit Bench of High Court of Karnataka at Gulbarga in W.P. No. 103014/2013 and other connected matters disposed of on 18.9.2013, has directed the respondents to permit the petitioner -students therein to appear for the examination subject to certain conditions.

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