PAWAN BAHUUDESHIYA SHIKSHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) In similar matters, where the situation involved herein has been almost identical, the Division Bench at Aurangabad has disposed of those petitions by issuing necessary directions and in our view, these matters can also be disposed of by giving similar directions, especially after the decision given by this Court in Writ Petition No. 110 of 2020 on 23rd September 2020, taking a view that the letters issued by Nursing Counsel of India prohibiting new admissions to GNM course were not issued in accordance with law and hence had no binding and mandatory effect. This view taken by this Court paves the way for processing of the applications filed by various institutions seeking permission of respondent no.2 to open new colleges for conducting GNM course. Of course, it goes without saying that seeking of such permission would only mean making of appropriate recommendations in accordance with Section 28 of Maharashtra State Board of Nursing and Para Medical Education Act, 2013 by the respondent no.2. These developments have, in our opinion, rendered ineffective the objection taken by Shri Sudame, learned counsel for the respondent no.2 on our following the course adopted by the Division Bench at Aurangabad Bench of this Court in Writ Petition No.6744 of 2020 along with connected matters decided on 19/10/2020.