DEVANAND BADSARA & 3 ORS Vs. RAJASTHAN NURSING COUNCIL AND OTHERS
LAWS(RAJ)-1994-5-86
HIGH COURT OF RAJASTHAN
Decided on May 26,1994

Devanand Badsara And 3 Ors Appellant
VERSUS
Rajasthan Nursing Council And Others Respondents

JUDGEMENT

- (1.) Both these writ petitions and review petition No. 33/94 are disposed of by this common order, since the question involved is with regard to validity of admissions given by the respondent.
(2.) The petitioner Jitender Singh, appeared in the examination for General Nursing Training Course which was to be started in November, 1992. The other two petitioners have appeared in the General Nursing Training Course of 1993. The writ petition of Ravindra Singh Panwar, No. 313/94 was decided by this Court on 27.1.94. Looking to the various averments in the writ petition, it was directed that Shri Atul Kumar Sharma is a less meritorious candidate. Therefore, the candidature of the petitioner could be considered. Against this order Shri Atul Kumar Sharma has filed the review petition.
(3.) The Syllabus of General Nursing Training Course is for three years, and the selection is made on the basis of the merit-list prepared by the respondent. The first examination of the Course becomes due after 11 months of training and only those candidates are allowed in the examination who have 75% attendance in the said course. The course for 1992 was started in the month of November, 1992 and the first examination was also held by Rajasthan Nursing Cocuncil and the next batch was started in the month of November, 1993. Shri Kalyan Arogya Sadan, Bajajgram Sanwali, District Sikar is a private institution recognised by the Rajasthan Nursing Council, which is constituted under the Indian Nursing Council Act. The examination for General Nursing Courses are conducted by the Rajasthan Nursing Council.;


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