VAGHELA RACHANABEN AMRUTLAL FAKIRBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners in present petition under Article 226 of the Constitution of India are the students pursuing their study and training in the course of Auxiliary Nurses/Midwives and female health workers.

(2.) The 39 petitioners are the students who are pursuing study in the course and training for Auxiliary Nurses/Midwives & Female Health Workers {hereinafter referred to as the 'said course'} and were admitted in the said course by the respondent Nos.4 to 6 institutions. The respondent Nos.4 to 6 are the self-finance institutions offering the said course-training. The respondent Nos.7 and 8 are Indian Nursing Council {'INC' for short} and Gujarat Nursing Council {'GNC' for short}, respectively. The petitioners have been admitted for the academic year 2010-2011.

(3.) Mr. T.R.Mishra, learned advocate has appeared for the petitioner students. Mr. J.K. Shah, learned AGP has appeared for the respondent Nos.1 to 3. Mr. Prabhakar Upadhayay, learned advocate has appeared for the respondent Nos.4 to 6. Mr. J.J.Yajnik, learned advocate has appeared for the respondent No.7-Indian Nursing Council and for the respondent No.8-Gujarat Nursing Council. We have heard the learned counsel and have perused the record.