St. Joseph�s Academy Of Nursing Vs Secretary Health And Family Welfare Department, Govt. Of Karnataka, Vidhanaveedhi, Bengaluru-560 001 & Others
.... ent showing the report of the LIC and the decision of the Committee of Academic Council and Syndicate are enclosed and forwarded for your information and needful action . Receipt of this letter may please be acknowledged.” 3. The grievance of the petitioners in both the petitions is th ...
Karnataka High Court At Bengaluru
Dr. Menaka Mohan And Ors Vs Registrar (Evaluation) Rajiv Gandhi University Of Health Sciences
.... of 1999 provided for third valuation if the difference in award of marks by the two evaluators was 20% or more of the maximum marks prescribed for the said paper. However, in the Ordinance of 2010, this difference came to be reduced to 15%. In addition, this Ordinance provided for regular valuati ...
Karnataka High Court
Vydehi Institute of Dental Sciences and Research Centre and Others Vs State of Karnataka and Others
.... edule wherever provided for; there should not be midstream admissions; admissions should not be in excess of sanctioned intake capacity or in excess of quota of anyone, whether State or management. The carrying forward of any unfilled seats of one academic year to next academic year is also not perm ...
Karnataka High Court
Central Council of Indian Medicine Vs Union of India and Others
.... against vacancies arising due to any reason. However, a penal fee of Rs.1000/- per candidate for Management seats. It is mandatory on the part of the Principal to email & fax the list of candidates admitted by 5.00 p.m on 31.10.2009 31.10.2009 4. Last date of submission of ...
Karnataka High Court
Chinai College of Nursing and Others Vs The Registrar, Rajiv Gandhi University of Health Sciences and Others
.... imit fixed by ordinances and shall satisfy the Syndicate and the Academic Council the conditions mentioned in Sub-sections (a) to (i). Section 45(5) of the Act provides for grant of affiliation by the State Government, which is as under: Section 45(5): The Registrar shall within such time as t ...
Karnataka High Court
Sumit Kumar Shah Vs Rajiv Gandhi University of Health Sciences and Dr. B.R. Ambedkar Medical College <BR> Rahul Deep G.
.... itted to such examinations. Section 13 of the Act clarifies that the Vice-chancellor shall be the principal executive and academic officer of the University and shall exercise general supervision and control over the affairs of the University. He shall exercise all powers necessary for the due ma ...
Karnataka High Court
Rajiv Gandhi University of Health Sciences Vs Association of Physical Education Teachers
.... giving instruction on full time basis in a college or institution of health science." Section 2(n)- "Teachers of the University" means persons appointed for the purpose of imparting instructions on full time basis in the University or in any college maintained by the University. Section 21(2)- ...
Karnataka High Court
Association of Physical Education Teachers Vs Rajiv Gandhi University of Health Sciences
.... se while conducting Senate elections. Therefore, ho contends that their valuable rights are not considered by the respondent. 7. To support his arguments, the counsel for the petitioner has relied upon the unreported Judgment of this Court (Division Bench) in Writ Appeal No. 1685/1980 (The Bangal ...
Karnataka High Court
Dr. Bharath Shetty, Dr. Shivaprasad M.S. and Dr. B. Ravindra Vs The Registrar, Rajiv Gandhi University of Health Sciences, Dr. M.K. Ramesh, Dr. Krishnappa N. and Dr. H.M. Srikanth Helavar <BR> Dr. Vijayakumar H.G.
.... d not leave the job in the middle of the academic year. In case, he desires to relinquish the job, he should give three months notice or in lieu thereon surrender three months salary. However, he will not be permitted to leave the institution in the middle of the academic year. Admittedly, he was ap ...
Karnataka High Court
Dr. K. Aravind, M.B.B.S. M.S., (General Surgery) Vs Rajiv Gandhi University of Health Sciences, The State of Karnataka and Dr. Shivashankarappa Mudegoudar, Assistant Surgeon, Department of Urology, Vijayanagar Institute of Medical Sciences
.... ed under Rule 7. As per Rule 8, the candidates who are deputed under these Rules for prosecuting studies are eligible for pay, dearness allowance, house rent allowance, city compensatory allowance, conveyance allowance or any kind of emoluments admissible to their respective posts held by them or fo ...
Karnataka High Court
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