Pankaj Parasar S/O Shri Motilal vs The Rajasthan University Of ...
2021 Latest Caselaw 7903 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No.14612/2021

Pankaj Parasar S/o Shri Motilal, Aged About 26 Years, R/o Ward
No. 14, Near Subedar Well, Bari Bass, Sardarshahar, District
Churu (Raj.).
                                                                    ----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
3.     M.N. College Of Nursing, Through Registrar, M.N. Hospital
       And Research Centre, Near Dr. Karni Singh Stadium,
       Bikaner.
                                                                 ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad, Adv. with Ms. Malti, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

21/12/2021

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-14612/2021]

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.

Issue notice of the writ petition as well as stay application,

returnable on 17.01.2022. Additionally, a copy of writ petition be

served in the office of Mr. Ravi Chirania, Adv. His name be shown

in the cause list.

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 papers in the subject of Community Health Nursing-II and

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

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