REGENT COMPUTRONICS PVT. LTD.

PRAMILA GHAI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

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VINE V. NATIONAL DOCK LABOUR BOARD [REFERRED]
RIDGE V. BALDWIN [REFERRED]
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G. M. UNITED INDIA FIRE AND GENERAL INSURANCE CO. V. A. A. NATHAN [REFERRED]
CHIEF CONSTABLE V. EVANS [REFERRED]
MOHD. ABBAS KHAN V. BAL BHAVAN BOARD,NEW DELHI [REFERRED]
KUTOOR VENGAVIL ROYARAPPAN NAYANS V. KUTOOR VENGAVIL VALIA MADHAVI AMMA [REFERRED]
BOOL CHAND VS. CHANCELLOR KURUKSHETRA UNIVERSITY [REFERRED NAZIR AHMED V. EMPEROR,63 I.A. 372. TAYLOR V. TAYLOR,(1875) 1 CH. D. 421 (431). .]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED]
MANAGING DIRECTOR UTTAR PRADESH WAREHOUSING CORPORATION VS. VIJAY NARAYAN VAJPAYEE [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED]
J S GIRI RAO VS. HIND KUSHT NIWARAN SANGH [REFERRED]

JUDGEMENT

(1.) The Facts : These two cases are all about the Indian Nursing Council (The Council) constituted by the Central Legislature under the Nursing Council Act, 1947 (the .Act). The Council was created "to establish a uniform standard of training for nurses, midwives and health visitors." The purpose of the Council is stated in the following statement of Objects and Reasons :

(2.) Realising the importance of the profession of nursing the legislature created this Council. The Act is a piece of legislation for nursing education and administration of nursing force in the country. The Act regulates the practice of nursing by recognising qualifications and prescribing the minimum standards for the professional education. This law is aimed at the protection. of the public. The function of the Council is to formulate educational standards and to promote nursing care of high quality so that the services of professionally prepared personnel can be utilised in health programmes.

(3.) These are the facts. The petitioner Smt. Pramila Ghai was appointed as an inspector in a temporary capacity in November, 1971 by the secretary of the Council. On the expiry of two years she was appointed as an inspector in a substantive capacity by the President.

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PRAMILA GHAI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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