NAFEEZA BANU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS are seeking for quashing of communication dated 28.02.2013 Annexure -H to H4 issued by 7th respondent and also Annexure -J whereunder, petitioners admissions has not been approved by 5th respondent.

(2.) I have heard arguments of Sriyuts Arun L.Neelopant, learned counsel appearing for the petitioner, A.G.Maldar, HCGP for R1 to R3, Narayan V. Yaji for R4, Shivarudra for R5 and R6, Suresh P.Hudedagaddi for R7 and perused the records

(3.) PETITIONER Nos.1 to 3 having passed II P.U.C. in Science and petitioner Nos.4 and 5 having passed II P.U.C. in Arts as per the marks cards Annexures G to G4 got admitted in the 7th respondent Nursing School for General Nursing and Midwifery Course (for short 'G.N.M'). The eligibility criteria fixed for being admitted to the G.N.M. Course by the Indian Nursing Council/6th respondent as per Circular dated 29.08.2008 Annexure - C is as under: