Shahbaz Khan Son Of Shri Abdul ... vs Rajasthan University Of Health ...
2021 Latest Caselaw 7653 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14690/2021
Shahbaz Khan Son Of Shri Abdul Salam Khan, Aged About 26
Years, Resident Of 227B, M G Colony, Bajria, Sawai Madhopur,
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan University Of Health Sciences, Jaipur Through
       Its Registrar.
2.     Ranthambhore College Of Nursing, Near Roadways Bus
       Depo, Jyoti Nagar, Housing Board, Sawai Madhopur,
       Rajasthan Through Principal
                                                                ----Respondents

For Petitioner(s) : Mr. Bhrighu Sharma, 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-14690/2021]

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 III Exam and he also permitted to write his due paper(s) in

the subject of Mental Health Nursing and Part IV Exam., 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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