Ved Prakash Sharma Son Of Shri Brij ... vs State Of Rajasthan
2021 Latest Caselaw 7654 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14454/2021
Ved Prakash Sharma Son Of Shri Brij Mohan Sharma, Aged
About 30 Years, Resident Of 105, Banshi Ka Bagh, Barkheda
Rampur, Karauli (Raj.).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Secretary, Higher Education,
       Secretariat, Jaipur.
2.     Rajasthan University Of Health Sciences, Jaipur Through
       Registrar, Sector-18, Kumbha Marg, Pratap Nagar, Tonk
       Road, Jaipur-302033
3.     The Controller Of Examination, Rajasthan University Of
       Health Sciences, Jaipur Through Registrar, Sector-18,
       Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur-302033
                                                                ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Parashar, 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

(2 of 2) [CW-14454/2021]

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

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 Post Basic B.Sc.

(Nursing) Final (Main) Exam. and he may also be permitted to

write his due papers in the subjects of Mental Health Nursing,

Introduction to Nursing Education and Introduction to Nursing

Administration, 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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