Tejpal Jat Son Of Shunaram Jat vs Rajasthan University Of Health ...
2021 Latest Caselaw 7660 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 14108/2021
Tejpal Jat Son Of Shunaram Jat, Aged About 26 Years, R/o
Kanyavas Govindpura, Post Jayrampura, Tehsil Aamer, District
Jaipur (Raj)
                                                                   ----Petitioner
                                   Versus
1.     Rajasthan University Of Health Sciences, Through Its
       Registrar, Sector-18, Kumbha Marg, Pratap Nagar, Tonk
       Road Jaipur.
2.     The Controller Of Examination, Rajasthan University Of
       Health Sciences, Sector-18, Kumbha Marg, Pratap Nagar,
       Tonk Road Jaipur.
3.     Principal, Jai Durga College Of Nursing, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. N.K. Tiwari, 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-14108/2021]

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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