AIR 1999 RAJASTHAN 158 ::(1999) 3 WLC (RAJ) 165 ::1998 (2) RajLR 243

Rajasthan High Court

Hon'ble Judge(s): J. C. Verma , J

Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act (9 of 1964) , S.13, S.18— Registration with Rajasthan Nursing Council - Made on basis of certificate issued by Karnataka Council which was recognised authority - Cancellation of registration by Rajasthan Nursing Council on ground that institution from Karnataka State where person in question completed training course was not recognised as informed by Indian Nursing Council - Indian Nursing Council not competent to recognise or derecognise training school - Order of cancellation made by Rajasthan Council without application of mind and without considering @page-Raj159fact that said institute was recognised retrospectively - Illegal. Nursing Council Act (48 of 1947) , S.10— (Para 11)