THE KARNATAKA STATE ASSOCIATION OF THE MANAGEMENT OF NURSING AND ALLIED HEALTH SCIENCE INSTITUTIONS Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petitions No.25355-357/2017 (EDN) are filed by the petitioners seeking the following reliefs:

(2.) The facts of the case to be stated in brief are that petitioner No.1 is a registered body comprising of the Managements of the Nursing and allied Health Science institutions and is espousing the cause of all the Nursing Institutions. Petitioners 2 & 3 are members of the petitioner No.1 being Nursing Colleges.

(3.) The respondent No.2 passed resolutions and published public notices and other materials in their web site, regarding renewal, recognition of the institutions imparting Nursing Course, allotment of seats for admission to Nursing course, informing the general public that the institutions imparting Nursing courses have to obtain recognition from them and they have control over allotment of seats, which is contrary to law and without any source of power.