Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 6945 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 S.B. Civil Writ Petition No. 4398/2021

1.      Anil Kumar S/o Shri Sukh Ram, Aged About 21 Years, R/o
        Village Digaon, Post Karda, Tehsil Raniwara, District
        Jalore, Rajasthan.
2.      Shivraj S/o Shri Badri Singh, Aged About 24 Years, R/o
        Village Baglop, Post Kalyanpur, Barmer, District Barmer,
        Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.      State Of Rajasthan, Through The Secretary, Department
        Of Medical And Health, Government Of Rajasthan, Jaipur,
        Rajasthan.
2.      The Registrar, Rajasthan Para Medical Council, Jaipur,
        Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Harish Jangid
For Respondent(s)         :     Mr. Bhavit Sharma



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

10/03/2021

1.   In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

2.   This writ petition under Article 226 of the Constitution of

India has been preferred claiming the following reliefs:


           "It is, therefore, most respectfully prayed that
     this writ petition may kindly be allowed with costs and
     the respondent council may kindly be directed to
     enroll the petitioner as Radiographer on the roll of
     council."




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                                                                             (2 of 2)               [CW-4398/2021]



                                   3.    Learned counsels for the parties jointly submit that there is a

                                   judgment rendered by a Single Bench of this Hon'ble Court at

                                   Jaipur Bench in the matter of Lalit Kishor Vs. State of

                                   Rajasthan & Ors. (S.B. Civil Writ Petition No.8908/2020

                                   decided on 23.10.2020). Learned counsels further submit that the

                                   matter is now being adjudicated by a Division Bench of this

                                   Hon'ble Court at Jaipur Bench in the matter of Rajasthan Para

                                   Medical Council Vs. Arshad & Ors. (D.B. Civil Special Appeal

                                   (Writ) No.866/2020), and the Hon'ble Division Bench on

                                   18.01.2021 has stayed the operation of the impugned order

                                   therein as far as issue No.'E' is concerned.

                                   4.    The bone of contention in the present case is issue No.'E'.

                                   5.    Learned counsels for both the parties fairly submit that the

                                   present litigation has to be bound by the judgment to be delivered

                                   by the Hon'ble Division Bench in the aforesaid case, and thus, the

                                   present petition may be disposed of, while keeping the present lis

                                   subject to the outcome of the final adjudication to be made by the

                                   Hon'ble Division Bench.

                                   6.    On such submissions, the present petition is disposed of with

                                   a direction to both the parties that they shall abide by the final

                                   adjudication of the lis to be made by the Hon'ble Division Bench in

                                   the aforementioned case i.e. D.B. Civil Special Appeal (Writ)

                                   No.866/2020. The stay application also stands disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

244-Jitender/-

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