KALAWATI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Civil Writ Petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned condition in the Registration Certificates (Annexures P-8 and P-9) dtd. 9/1/2023.

(2.) Today, additional affidavit on behalf of respondent no.1 has been filed in Court in compliance of order dtd. 13/6/2023. Relevant extract of affidavit of Dr. Sarvjeet Kaur, working as Secretary in the office of Indian Nursing Council, is extracted hereunder:-

(3.) Further additional affidavit on behalf of respondent no.2 i.e., Punjab Nurses Registration Council, has also been filed, which is taken on record and the same also reiterates the stand taken by the Indian Nursing Council in para no.10 and 11. Further while reiterating the stand taken by the INC, it has been stated on oath as under:-