Ravi Kumar Jyotishi S/O Shri ... vs The Rajasthan University Of ...
2021 Latest Caselaw 7719 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 14983/2021

Ravi Kumar Jyotishi S/o Shri Rajendra Prasad, Aged About 31
Years,    R/o     Post     Dewan,        Tehsil     Shahpura,        District    Jaipur,
Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       The Rajasthan University Of Health Sciences, Jaipur
         Through Its Registrar, Sector -18, Kumbha Marg, Pratap
         Nagar, Tonk Road, Jaipur (Raj.)
2.       Controller Of Examination, Rajasthan University Of Health
         Sciences, Jaipur, Sector 18, Kumbha Marg, Pratap Nagar,
         Tonk Road, Jaipur, Rajasthan.
                                                                     ----Respondents

For Petitioner(s) : Ms.Sara Parveen, 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 &

(2 of 2) [CW-14983/2021]

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.

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 IV (Supplementary) 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

Himanshu Soni/Ramesh Vaishnav/65

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