RAMLING MALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to delete petitioner No.2.

(2.) Rule.

(3.) Petitioner is an elected member of the Indian Nursing Council constituted under Section 3 of the Indian Nursing Council Act, 1947 ("the Act" for short). He is an elected representative of the Maharashtra Nursing Council (hereinafter to be referred to as "the State Council"). Under Resolution Nos.11 and 12 dated 25/26th November, 2017, he has been suspended from the position of the member of the Council. The Resolution itself outlines the reasons for such action taken by the Council. According to these reasons, the petitioner's behaviour was unbecoming of the member of the Council. The Council has alleged that he has been making false and defamatory allegations against other members in connection with discharge of their official duties. The Resolution reads as under :-