SANT GAGDEBABA SHIKSHAN PRASARAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr Jadhav, learned Counsel for the petitioners, learned Addl.G.P./ A.G.P. for respondents no.1 and 2 and Mr Narwadkar, learned Counsel for respondents no.3.

(2.) The petitioners have filed applications for grant of permission to open new GNM and ANM Nursing Colleges. The applications are pending with respondent no.3 - Board.

(3.) It is submitted that as per the procedure, respondent no.3 has to conduct inspection and forward the proposals to the Government for grant of essentiality certificates and after the essentiality certificates are received, the Board will take decision to grant affiliation. The further process shall not be stopped by respondent no.3 - Board on the ground that policy decision was taken to stop the GNM Course. The said decision was set aside by this Court at Nagpur.