Sangita Kumari And Ors vs The State Of Bihar And Ors
2023 Latest Caselaw 764 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19145 of 2018
     ======================================================

1. Sangita Kumari and Ors Daughter of Rajendra Prasad, Wife of Sri Dharmraj Kumar, Resident of Village- Tarpar, P.O.- Chiksaura, P.S.- Hilsa, District- Nalanda.

2. Sunita Kumari, Daughter of Bachchu Prasad, Wife of Sri Jitendra Kumar, Resident of Village- Salarpur, P.S.- Daniawan, District- Patna.

3. Asmita Sinha, Daughter of Rameshwar Prasad, Wife of Sri Rajeev Ranjeet Kumar, VillagePost- Chistipur, P.S.- Chandi, District- Nalanda.

4. Abha Kumari, Daughter of Janardhan Prasad, Wife of Sri Sambhu Singh, VillagePost- Daha Bigha, P.S.- Hilsa, District- Nalanda.

... ... Petitioner/s Versus

1. The State Of Bihar and Ors

2. The Secretary, Health Department, Govt. of Bihar, New Secretariat, Bailey Road, Patna- 800015.

3. The Director, Health Department, Govt. of Bihar, New Secretariat, Bailey Road, Patna- 800015.

4. The Chairman, Bihar Nursing Registration Council, 3rd Floor, Room No.

-330 A, Health Department, G

5. The Secretary cum Registrar, Bihar Nursing Registration Council, 3rd Floor, Room No.- 330 A, Healt

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s      :      None
     For the State             :      Mr. Ramadhar Singh, GP 25
     For the B.N.R.C.          :      Mr. Awadhesh Kumar Pandit, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA

ORAL JUDGMENT

Date : 14-02-2023

1. No one appears for the petitioner.

2. The petitioner by way of this writ petition has

prayed as under :-

"1. That, through this writ application the Patna High Court CWJC No.19145 of 2018 dt.14-02-2023

petitioner seeks indulgence of this hon'ble court for issuance of

an appropriate writ/s, order/s, direction/s, for the following :-

"I. For registration of Health Worker as

A.N.M. in Bihar Nurses Registration Council, Patna under

provisions of Bihar and Orissa Nurses and Midwives Act,

1935 whose registration has already been registered in the

Andhra Pradesh/Telangana State Nurses, Midwives,

Auxilliary Nurse-Midwives and Health Visitors Council,

Hyderabad, India and identical matter registration has

already been transferred in Bihar. (Annexure-6&7)

II. To grant any other relief/reliefs for

which the petitioner is legally entitled."

3. The counter-affidavit has been filed. It is stated

that the Bihar Nurses Registration Council, Patna ordinarily

allows transfer of registration and also enrollment to those

persons who have obtained the A.N.M. training from other

States but so far as the petitioners are concerned, they have done

course of M.P.H.W. (Female) from Andhra Pradesh and

Telangana which is a one and a half year course and cannot be

equated to R.A.N.M. Course which is a two year certificate

course. In view thereof, the petitioner cannot be and its

registration cannot be transferred from Andhra Pradesh and

Telangana.

4. I have considered the submission. Taking into Patna High Court CWJC No.19145 of 2018 dt.14-02-2023

consideration, the specific stand taken by the respondents who

are the admission authorities and also taking into consideration

that the post of M.P.H.W. (Female) being in Andhra Pradesh and

Telangana are not equivalent to R.A.N.M. Course, no relief can

be granted to the petitioner.

5. The writ petition is devoid of merits and is

accordingly dismissed.

(Sanjeev Prakash Sharma, J) Sachin/-

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