Rajasthan High Court - Jodhpur
Hema Rao vs State Of Rajasthan on 8 April, 2021
Bench: Dinesh Mehta
(1 of 2) [CW-13478/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13478/2020
1. Hema Rao D/o Amar Singh Rao, Aged About 25 Years,
R/o H. No. E-72, Chitrakoot Nagar, Bhuwana, Udaipur,
Rajasthan.
2. Satish Ameta S/o Shiv Shankar Ameta, Aged About 23
Years, R/o Village Titardi, Tehsil Girwa, District Udaipur.
3. Bhavaana Lohar D/o Abhay Lohar, Aged About 27 Years,
R/o 2/20 RHB Colony, Sector 9 Udaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Medical And Health, Government Of Rajasthan, Jaipur.
2. The Additional Director (Administration), Medical And
Health Services, Government Of Rajasthan, Tilak Marg,
Sawasthaya Bhawan, Jaipur.
3. The Para Medical Council, Through Its Registrar, G-1,
Kishan Bhawan, Lalkothi, Jaipur, Rajasthan.
4. The Registrar, Pacific Medical University, Bhilo Ka Bedla,
Amberi, NH 76, Udaipur, Rajasthan.
5. The Secretary, Rajasthan Subordinate Ministerial Service
Selection Board, Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rahul Vyas for Mr. Kuldeep Mathur
For Respondent(s) : Mr. Bhavit Sharma
Ms. Shalini Audichya for Mr. Vinit
Sanadhya
JUSTICE DINESH MEHTA
Order
08/04/2021
1. This writ petition under Article 226 of the Constitution of
India has been preferred claiming the following reliefs:
"It is, therefore, most respectfully prayed that
this writ petition may kindly be allowed with costs
and the respondent council may kindly be directed
to enroll the petitioner as Radiographer on the roll of
council."
(2 of 2) [CW-13478/2020]
2. Learned counsel for the parties jointly submit that though
issue in hand is covered in petitioners' favour by a judgment
rendered by a Single Bench of this Court at Jaipur Bench in the
matter of Lalit Kishor Vs. State of Rajasthan & Ors. (S.B. Civil Writ
Petition No.8908/2020 decided on 23.10.2020), the Division
Bench at Jaipur Bench in the matter of Rajasthan Para Medical
Council Vs. Arshad & Ors. (D.B. Civil Special Appeal(Writ)
No.866/2020) on 18.01.2021 has stayed the operation of the
impugned order therein, particularly with regard to issue No.'E.'
3. The bone of contention in the present case is issue No.'E'.
4. Learned counsel for both the parties fairly submit that the
present litigation has to be bound by the judgment to be delivered
by the Hon'ble Division Bench in the aforesaid case, and thus, the
present petition may be disposed of, while keeping the present lis
subject to the outcome of the final adjudication to be made by the
Hon'ble Division Bench.
5. On such submissions, the present petition is disposed of with
a declaration that parties herein shall abide by the final
adjudication of the issue to be made by the Hon'ble Division Bench
in the aforementioned case i.e. D.B. Civil Special Appeal (Writ)
No.866/2020 in case the same attains finality.
6. The stay application also stands disposed of.
(DINESH MEHTA),J
22-Ramesh/-
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