Mohammed Zaheer S/O Shri Abdual ... vs Rajasthan University Of Health ...
2021 Latest Caselaw 7657 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 14445/2021
Mohammed Zaheer S/o Shri Abdual Zabbar, Aged About 31
Years, R/o House No. 192/ 64, Pratap Nagar, Sanganer, Jaipur
(Raj.)
                                                                     ----Petitioner
                                     Versus
1.       Rajasthan University Of Health Sciences, Through Its Vice
         Chancellor, Sector 18 Pratap Nagar, Jaipur.
2.       Controller   Of    Examinations,           Rajasthan      University   Of
         Health Sciences, Sector 18, Pratap Nagar, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Brijesh Bhardwaj, 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

No.17161/2021 (Bhupendra Singh Versus Rajasthan

University of Health Sciences & Ors.) dated 09.12.2021.

                                                                                (2 of 2)                 [CW-14445/2021]



                                         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 paper in the subject of Introduction to Nursing

Education, 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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