Asha vs State Of Rajasthan
2021 Latest Caselaw 2190 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6892/2020

Asha & Anr.

----Petitioners Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Rajesh Saharan, Adv. For Respondent(s) : Mr. S Bhandawat, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021 The matter comes up on an application under Article 226 of the Constitution of India for declaration of result of the petitioners of BHMS final year Examinations.

Counsel for the petitioners submits that in pursuance of the interim order dated 10.08.2020 passed by this Court, the petitioners were permitted to appear in BHMS final year examinations by the respondents, however the result of the petitioners has not been declared so far by the respondents. Therefore, it is prayed that the respondents may be directed to declare the result of the petitioners of BHMS final year examinations.

Counsel for the respondents has vehemently opposed the prayer made by the counsel for the petitioners.

For reasons stated in the application and in view of submissions made, the respondents are directed to declare the result of the petitioners of BHMS final year examinations. However, the result of the petitioners shall be subject to the final outcome of the writ petition.

Accordingly, the misc. application is disposed of. List the matter after four weeks, as prayed.

(MANOJ KUMAR GARG),J 140-MS/-

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