SMT. INDUMATI TUKARAM THORAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner assails the provisions of the Maharashtra State Board of Nursing and Paramedical Education Act, 2013, so also has challenged the election programme published as per the provisions of the Maharashtra State Board of Nursing and Paramedical Education Act, 2013.

(2.) The Maharashtra State Board of Nursing and Paramedical Education Act, 2013 (for the sake of brevity hereinafter referred as to the "2013 Act") was enacted and came into effect on 21st August, 2013. The 2013 Act has amended the Maharashtra Nurses Act, 1966 (for the sake brevity hereinafter referred as to the "1966 Act") to the extent and in the manner specified in the Scheduled II appended to the 2013 Act.

(3.) The petitioner claimed to be an elected member of the Maharashtra Nursing Council Body from trained nurses assistants constituency. The petition is basically filed on the premise that because of the 2013 Act amending the provisions of the 1966 Act, there would only be one representation from three regions as against five representations for nurses provided under the 1966 Act.