Habib Mohammad Son Of Shri Ismail ... vs Rajasthan University Of Health ...
2021 Latest Caselaw 7650 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 14862/2021

Habib Mohammad Son Of Shri Ismail Harsouri, Aged About 28
Years, Resident Of Village And Post Sarwar, District Ajmer (Raj.)
                                                                    ----Petitioner
                                    Versus
1.     Rajasthan University Of Health Science, Kumbha Marg,
       Pratap Nagar, Sanganer, Jaipur (Raj.) Through Its Vice
       Chancellor.
2.     Controller Of Examination, Rajasthan University Of Health
       Science, Kumbha Marg, Pratap Nagar, Sanganer, Jaipur
       (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Ms. Sudesh Kasana, Adv. For Respondent(s) : Mr. Ravi Chirania, Adv. with Mr. Shahrukh Panwar, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

15/12/2021

Learned counsel for the petitioner submitted that the

controversy raised in the present writ petition is squarely covered

by decision rendered by Coordinate Bench of this Court in the case

of Fauran Singh Versus Rajasthan University of Health

Sciences & Anr. (S.B. Civil Writ Petition No.10298/2019 &

other connected writ petitions), decided vide common order dated

31.07.2020.

Learned counsel for the petitioner further submitted that on

the strength of the said judgment, the Principal Seat at Jodhpur

has also passed interim order in S.B. Civil Writ Petition

(2 of 2) [CW-14862/2021]

No.17161/2021 (Bhupendra Singh Versus Rajasthan

University of Health Sciences & Ors.) dated 09.12.2021.

Learned counsel-Mr. Ravi Chirania appearing for the

Rajasthan University of Health Sciences submitted that the order

passed by the Single Bench in the case of Fauran Singh Vs RUHS

(supra), is under challenge before the Division Bench.

Learned counsel for the respondent-University further

submitted that issue until decided by the Division Bench, is not

attained finality, however, counsel does not dispute the fact of

passing interim order at the Principal Seat at Jodhpur.

Learned counsel for the respondent-University is granted

four weeks time to file reply.

This Court, as an interim measure, directs that the petitioner

would be allowed to fill the examination form for B.Sc. (Nursing)

Part IV (Main) Exam. and he may also be permitted to write his

due paper in the subject of Nursing Research & Statistics,

however, his result will not be declared without prior permission of

the Court.

List on 17.01.2022.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Himanshu Soni

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