Lokseva Bahuudeshiya Seva Bhavi ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 5766 Bom

                                             {1}
                                                                            7437.16 WP.odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                                
                                 BENCH AT AURANGABAD

                                WRIT PETITION NO. 7437 OF 2016




                                                        
         LOKSEVA BAHUUDESHIYA SEVA BHAVI SANSTHA SONI NURSING SCHOOL
                             THROUGH ITS SECRETARY
                                      VERSUS
                    THE STATE OF MAHARASHTRA AND OTHERS




                                                       
                                         ...
                 Advocate for Petitioner : Mr. Abasaheb D. Shinde
                    AGP for Respondent No.1 : Mr. V.M. Kagne
                   Adv. For respnodent No.2 : Mr. Alok Sharma.
                  Adv. For respondent No.3 : Mr. C.A. Jadhav, Advocate




                                            
                               ig            ...
                             
                                           CORAM : R.M. BORDE &
                                                   K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] The petitioner is praying for issuance of directions to the respondents to conduct the re-examination of facilities provided by the petitioner for conducting RGNM course and thereafter to consider the

application for grant of Suitability Certificate.

2] It is pointed out by the learned counsel apering for the Induan Nursing Council that under the poligy framed by the Indian Nursing Council,

not more than 2 inspections are permissible for consideration of the application for issuance of Suitability Certificate during the relevant academic year. It is pointed out that there were already two inspeections carried out by the council and as such, there is no room for conducting the third inspection. It would be open for the petitioner to tender fresh application for grant of Suitability Certificate in observance of the procedure prescribed by the Rules.

{2} 7437.16 WP.odt

4] In view of the above, the grievance raised by the petitioner does not deserve consideration. Writ petition stands rejected, with liberty to

tender fresh application for conducting the RGNM course during the next academic year

[K.K.SONAWANE] [R.M. BORDE] JUDGE JUDGE grt/-