KARNATAKA STATE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed for quashing impugned Government Order dtd. 21/4/2023 bearing no.MED 48 MMC 2023 and for direction to respondent no.2 - Board to conduct examinations of Diploma in GNM Nursing scheduled to be commenced from 3/5/2023 etc.

(2.) Sri Krishna T, learned counsel for petitioner submitted that petitioner ensuing examinations for Diploma in GNM Course scheduled to be commenced from 3/5/2023 is not being conducted by respondent no.2 - Board, but by respondent no.3. It was also submitted that change of examination centre and belated notification of centre would inconvenience students and contrary to established practice, wherein petitioner's institution themselves were notified as examination centre.

(3.) Smt. Sumana Baliga, learned counsel for respondent no.2 - Board would submit that on noticing malpractices in examination centres, Government has taken a decision for conducting said examinations, at examination centres of respondent no.3 and examinations are in fact being conducted by respondent no.2 - Board itself.