OLIVERIA SHIMONA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) I have heard the arguments of learned advocates appearing for the parties namely Sriyuts Pruthvi K.S. for petitioners, A.G.Maldar, HCGP for R1, Shivarudra, for R2 and R3, Narayan V. Yaji for R4, Suresh P.Hudedagaddi, for R5 and perused the records.

(2.) PETITIONERS were admitted to Diploma in General Nursing and Midwifery Course (for short 'G.N.M. Course') for the academic year commencing from 2013 - 14 by the 5th respondent institution school namely Sana School of Nursing (for short 'Nursing School'). 5th respondent forwarded the list of candidates admitted to the said course for approval of the list of 3rd respondent. However, petitioners admissions were not approved by respondent No.3 on the ground they did not possess eligibility vide Annexure -E. Being aggrieved by the same, petitioners are before this Court.

(3.) PERUSAL of Annexure -E would indicate that there is no reason assigned as to the reason for not approving the petitioners admission. It is the contention of Sri.M.Shivarudra, learned counsel who is appearing for 2nd and 3rd the respondent -Nursing Council that petitioners did not possess the eligibility criteria prescribed by 2nd respondent Indian Nursing Council and as such, admission of the petitioners have not been approved. Hence, he prays for rejection or dismissal of the writ petitions.