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Ram Naresh Dhatarawal vs National Medical Commission
2021 Latest Caselaw 19420 Raj

Citation : 2021 Latest Caselaw 19420 Raj
Judgement Date : 20 December, 2021

Rajasthan High Court - Jodhpur
Ram Naresh Dhatarawal vs National Medical Commission on 20 December, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17907/2021

Ram Naresh Dhatarawal S/o Shri Bhoora Ram Choudhary, Aged About 19 Years, (Neet Roll Number-3904009180), Resident Of Village Jawaharpura, Post Govindpura, Tehsil Shergarh, District Jodhpur (Raj.).

----Petitioner Versus

1. National Medical Commission, Through Its Chairperson, Dada Dev Mandir Road, Sector 8 Dwarka, New Delhi- 110077.

2. Medical Council Of India, Through Its Registrar, Sector 8, Pocket 14 Phase 1, Dwarka New Delhi- 110077.

3. Secretary, Department Of Medical Education, Jaipur.

4. Sawai Man Singh Hospital, Through Its Principal And Controller, Jaipur.

5. The Chairman, Neet Ug Medical And Dental Admission/ Counseling Board, Neet-2021, Sms Hospital, Jaipur.

----Respondents

For Petitioner(s) : Mr. Yash Pal Khileree

JUSTICE DINESH MEHTA

Order

20/12/2021

1. Learned counsel for the petitioner submits that the

candidature of the petitioner has wrongly been dismissed on

account of disability by the Medical Board vide Annex.7.

2. In support of his submission aforesaid, reliance has been

placed on a judgment of Division Bench of this Court in the case of

Ms. Geetika Tanwar Vs. State of Rajasthan & Ors. : D.B. Civil Writ

Petition No.15318/2017, decided on 19.12.2018.

(2 of 2) [CW-17907/2021]

3. In view of the above, issue notice. Issue notice of stay

application also, returnable within six weeks.

4. Meanwhile, the respondent Nos.3 to 5 are directed to permit

the petitioner to participate in the ongoing counseling for

admission to M.B.B.S. Course. However, petitioner's participation/

admission shall remain subject to the final outcome of the present

writ petition and mere participation in the counseling/admission of

the petitioner will not create any right in favour of the petitioner.

(DINESH MEHTA),J

292-skm/-

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