GKF Nursing Institute Vs State Of Odisha
.... s under: Calendar for Issue of NOC: Sl. No. Event Date/ time for new NOC Date and time for Renewal/ Revalidation of NOC/Renewal of recognition 1. Floating of advertisement by DMET. ...
Orissa High Court
Harmandar Singh Ji Education Society Vs Indian Nursing Council And Another
.... n recognized by the State Nursing Council has to apply for statutory inspection with the Indian Nursing Council. 8. That if the Indian Nursing Council after following the due procedure in the Act passes a declaration (as envisaged in Section 14(3) of the INC Act, 1947) against any college t ...
High Court Of Punjab And Haryana At Chandigarh
Kalawati Devi And Another Vs State Of Punjab And Others
.... by the State Nursing Council has to apply for statutory inspection with the Indian Nursing Council. 8. That if the Indian Nursing Council after following the due procedure in the Act passes a declaration (as envisaged in Section 14(3) of the INC Act, 1947) against any college then the stude ...
High Court Of Punjab And Haryana At Chandigarh
J P I Dass School Of Nursing & Others Vs State Of Karnataka & Others
.... nce to the laws clearly stating the authorities who have to take decision at each stage of the decision making process. It is available at para 2 of the statement of objections dated 07.04.2022 filed by respondent No.2 and it reads as follows: “2. It is submitted that the Karnataka State Nu ...
Karnataka High Court At Bengaluru
Suman Devi & Ors. Vs State Of Uttarakhand And Ors
.... nt was issued on 15.03.2016, the subsequent amendment which came into force on 26.07.2016 could not be made applicable. In short, it was urged that the State was bound by the standards it prescribed – in this case, the conditions spelt out in the advertisement never stated that to be considered ...
Supreme Court Of India
Jharkhand Educational Research Institute, Footkal Toli, Hazi Chowk Vs State of Jharkhand And Ors
.... ot have made recommendation for inspection of the petitioner-institution so as to take decision for renewal of registration. It is also submitted that the respondent no. 7 vide letter no. 255 dated 20.07.2020 also enquired from the Branch Manager, SBI, RMCC Branch, Bariyatu, Ranchi as to whether ...
Jharkhand High Court
A.V. Institute Of Nursing And Paramedical Sciences, Jammu And Others Vs State Of J&K And Others
.... ition of Institution and examination. (1) The Government shall, on the recommendation of the Council, by a notification, specify the institutions which are authorized to hold qualifying examinations and grant certificates, diploma or degree for the purposes of the Act. (2) The institut ...
Jammu And Kashmir High Court
Hiron Thomas Mondal Vs State Of West Bengal & Ors
.... , Nadia, requesting him to take steps against Sri Hiron Thomas Mondal, Headmaster of Nawpara Rupdaha High School for misappropriation of Govt. money. It was suggested in the said memo no. 1646-GA dated 07/12/2015 of the Directorate of School Education, West Bengal that i) The Headmaster ma ...
Calcutta High Court
Nilamben Prabhudas Patel Vs State Of Gujarat Thro Secretary & 3 Other(S)
.... enrolment of the applicant in the register. (ii) Every person whose name is entered in the register under clause (i) shall be given a certificate of temporary registration in the prescribed form. Such certificate shall remain in force for such period as may be specified therein. (iii) ...
Gujarat High Court
Shishu Niketan Prathmik Pathshala Samiti And Ors Vs Indian Nursing Council And Ors
.... ose was submitted. Subsequently, on 01.04.2018, the College was verbally informed about deficiency in the examination forms and in response thereto the College furnished requisite documents to make good the deficiencies on 03.04.2018. The whole endeavor of the petitioner is that despite completin ...
Rajasthan High Court
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