KESHAV BALIRAM HEDGEWAR PARYAYI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) A proposal of the petitioner to start General Nursing and Midwifery (GNM) course at Wardha, has been rejected by the respondent State Board of Nursing vide its communication dated 31st December 2019, in view of the Notifications dated 28th February 2019 and 14th March 2019, issued by the Indian Nursing Council, informing that the Council has resolved to phase out 'GNM' course from the year 2020-21 in compliance with the 'National Health Policy 2017'. The communication of the State Board dated 31 st December 2019 and notifications issued by the Council, dated 28 th February 2019 and 14th March 2019, have been questioned in the present petition by the petitioner.

(2.) Heard Shri Firdos Mirza, learned counsel for the petitioner, Ms. Gauri Venkatraman, learned counsel for the respondent No. 3 and Shri Amit Madiwale, learned Asst. Government Pleader for respondent Nos.1 and 2.

(3.) Shri Firdoz Mirza, learned counsel for the petitioner submits that the impugned notifications / orders dated Dated 28th February, 2019, 14th March, 2019 and 19th September, 2019 issued by the respondent Council cannot override or control the provisions of the Maharashtra State Board of Nursing and Paramedical Education Act, 2013 (the Act, 2013).