MAHANTH REDDY GULBARGA DISTRICT Vs. KARNATAKA STATE DIPLOMA IN NURSING EXAMINATION BOARD THROUGH ITS SECRETARY

JUDGEMENT

(1.) THE petitioner in this petition has sought for a direction to the respondents to permit the petitioner to appear for the III Year Examination which are to be held from 4-8-2008, in the interest of justice and equity.

(2.) THE only grievance of the petitioner as made out by learned counsel appearing for petitioner in the instant writ petition is that, petitioner is prosecuting his studies in Diploma in Nursing Course under the fourth respondent-College and completed the First and Second year course and he has completed the term of three years and therefore, he is eligible to appear for the third year examination to be commenced from 4th August 2008. But he has not been permitted to appear in the ensuing examination neither by the first respondent-Board nor by the fourth respondent-College, where the petitioner is prosecuting his studies, inspite of petitioner having the requisite qualification, on the ground that, he has not obtained 50% in both theory and practical and failed in one subject. Having regard to these backgrounds, petitioner herein felt necessitated to present this writ petition seeking appropriate relief as stated supra.