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Judgment
No one appears for the petitioner.
The petitioner by way of this writ petition has prayed as under :-
“1. That, through this writ application the 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.”
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.
I have considered the submission. Taking into 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.
The writ petition is devoid of merits and is accordingly dismissed.