LAWS(ORI)-2011-9-56

DIRECTOR OF MEDICAL EDUCATION & TRAINING ORISSA Vs. REGIONAL COLLEGE OF HEALTH SCIENCE (ANM/HW(F),TRAINING CENTRE

Decided On September 13, 2011
Director Of Medical Education And Training Orissa Appellant
V/S
Regional College Of Health Science (Anm/Hw(F),Training Centre Respondents

JUDGEMENT

(1.) THE present writ appeal has been filed by the Director of Medical Education & Training, authorized to represent the Commissioner -cumSecretary, Health & Family Welfare Department, questioning the correctness of the impugned order dated 29.01.2010 passed by the learned Single Judge in W.P.(C) No.15352 of 2008 urging various facts and legal contentions.

(2.) THE brief facts of the case are stated for the purpose of appreciating the rival and legal contentions of the parties.

(3.) THE Orissa Nurses and Midwives Registration Act, 1938 was given the assent of the Government and was published in the Orissa Gazette dated 8 th July, 1938. The saidAct provides for the registration and better training of Nurses, Health Visitors, Midwives and Dais in Orissa and to secure their better training. As per the said Act, initially the Orissa Medical College Hospital and Baptist Mission Hospital, Berhampur were recognized the institutions for training in General Nursing and Midwifery. The Mission Hospital, G. Udaygiri, Ganjam was a recognized institution for training in the subject of general nursing. The following institutions were the recognized institutions for imparting training in the subject specified below: