VANDANA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in this petition are aggrieved by the order at Annexure-C wherein the Under Secretary to Department of Medical Education has taken a decision to cancel the examinations conducted between 22/11/2022 to 25/11/2022 for the students studying in first and second year of Diploma Course in General Nursing and Midwifery.

(2.) In terms of Annexure-C the direction is also issued to the Special Officer of Nursing and Paramedical Science Education (Regulation) Authority to hold the exams afresh. The Annexure-C indicates that such a decision is taken in view of malpractices in the examination in certain centers where the examination was conducted.

(3.) Learned Senior Counsel Sri M.S.Shyam Sundar appearing for the petitioners would contend that the decision taken in terms of Annexure-C is without authority of law and liable to be quashed.