VIJAYA FAKEERAPPA CHALAJARI AND OTHERS Vs. THE DIRECTOR, KARNATAKA NURSING COUNCIL 71, NIGHTINGALE TOWERS, A STREET, 6TH CROSS, A R EXTENSION NEAR MOVIELAND THEATER, GANDHI NAGAR, BANGALORE. BAN

JUDGEMENT

(1.) The petitioners, who are the students of Auxiliary Midwife Course (AMC) in the third respondent college in the year 2011-12, are before this Court for a writ of certiorari to quash the impugned order dated 19.11.2014 passed by the respondent No.3 vide Annexure-D and also writ of mandamus to direct the respondents to permit the petitioners to appear for final year examination to be conducted on 24.11.2014.

(2.) According to the petitioners, they have appeared for the first year examination in June 2012 and failed in two subjects and again appeared for supplementary examination conducted in Nov. 2012 and failed in two subjects. Though the petitioners have attended the entire course, they have not been able to successfully complete the course, since the second respondent - Project Director has not conducted the first year examination for the students of 2011-12 batch, who could not to pass the subjects.

(3.) In spite of several representations made by the petitioners to the third respondent - Principal, to permit them to appear for remaining subjects of the first year, they have not been permitted. Therefore, the petitioners were constrained to approach this Court in W.P.No. 106383/2014 and the connected matters. This Court after hearing both the parties, by its order dated 19.08.2014, issued a direction to the second respondent to consider the communication addressed by the Principal of the third respondent - College dated 23.06.2014, in accordance with law and in an expeditious manner within a period of one month from the date of receipt of copy of the order.