Ashok Kumar Kachhawaha vs State Of Rajasthan
2021 Latest Caselaw 6668 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4134/2021

1. Ashok Kumar Kachhawaha S/o Shri Chanwar Lal, Aged About 30 Years, R/o Rooppawaton Ka Bera, Kali Beri,jodhpur Rajasthan

2. Pradeep Choudhary S/o Sh. Balu Ram, Aged About 30 Years, R/o 106, Leelan Bhawan, Nandri Fanta, Banar Road, Jodhpur , Rajasthan.

3. Kiran Choudhary D/o Sh. Manohar Lal Choudhary, Aged About 29 Years, R/o Village Puniyo Ki Basni, Tehsil Baori District Jodhpur, Rajasthan.

4. Jagdish S/o Sh. Jhala Ram, Aged About 30 Years, R/o B/171 Kanta Khatuliya Colony, Bikaner, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Dept. Of Medical Health And Family Welfare, Secretariat, Jaipur.

2. The Director (Public Health), Medical And Health Services, Rajasthan, Jaipur.

3. The Coordinator, Medical Officer (Medical) Recruitment Examiniation 2020, Rajasthan University Of Health And Sciences, Sector 18, Kumbha Marg, Pratapnagar, Tonk Road, Jaipur, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Prithvi Raj Singh
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                 Judgment

05/03/2021

1. Mr. Jangid, learned counsel appearing for the petitioners

submits that the petitioners herein have been selected and offered

(2 of 2) [CW-4134/2021]

appointment to the post of Medical Officer and accordingly they

are required to give their joining by 17.12.2020.

2. It is asserted that in the period interregnum, the petitioners

applied for PG course in which they got selected and have joined

the course, which may take some time and even a year in some of

the petitioners' cases.

3. While pointing out that all the petitioners have requested the

respondents to extend the period of joining, he submits that no

order thereupon has been passed, learned counsel submits that if

petitioners' appointment are cancelled, their rights will be affected

and on the other hand, if they are asked to join, as per the

appointment order(s), their right to acquire professional

qualification in the prestigious course would be marred.

4. Matter requires consideration.

5. Issue notice. Issue notice of the stay application, returnable

within six weeks.

6. Meanwhile, petitioners' appointment shall not be cancelled

on account of non-joining.

(DINESH MEHTA),J 155-Rahul/-

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