Surender Kumar S/O Shri Gopal Ram vs Rajasthan University Of Health ...
2021 Latest Caselaw 7718 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 15068/2021

Surender Kumar S/o Shri Gopal Ram, Aged About 30 Years, R/o
Sidana House, Malviya Nagar Jaipur (Raj.). 302017
                                                                      ----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 Kumar Bhardwaj, Adv. For Respondent(s) : Mr.Ravi Chirania, Adv. with Mr.Shahrukh Panwar, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

16/12/2021

Learned counsel Mr.Ravi Chirania appearing for the

respondent-University.

Learned counsel for petitioner is directed to serve a copy of

the writ petition to Mr.Ravi Chirania, Adv. His name be shown in

the cause list.

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.

(2 of 2) [CW-15068/2021]

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.

Learned counsel Mr.Ravi Chirania 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 (Main) Exam. and he may also be permitted to write his

due paper in the subject of Mental Health Nursing and if he is

eligible to write Part IV Examination, he may also be permitted to

write his due paper(s) for Part IV Examination, however, his result

will not be declared without prior permission of the Court.

List on 17.01.2022.

(ASHOK KUMAR GAUR),J

Himanshu Soni/Ramesh Vaishnav/66

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