Harshdeep Singh vs Rajasthan Para Medical Council, ...
2021 Latest Caselaw 6966 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11809/2020

Harshdeep Singh S/o Shri Bahadur Singh, Aged About 22 Years, Resident Of Village Gillwali, P.o. Bhanda, Tehsil Anupgarh, District Sri Ganganagar (Rajasthan).

----Petitioner Versus

1. Rajasthan Para Medical Council, Jaipur, Through Its Registrar, Lal Kothi, Jaipur.

2. Secretary, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur, S.a.m.i. Campus, Durgapura, Jaipur.

----Respondents

For Petitioner(s) : None present. For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG Mr. Bhavit Sharma Ms. Shalini Audichya for Mr. Vinit Sanadhya

JUSTICE DINESH MEHTA

Order

10/03/2021

1. The petitioner has sought direction to the respondent to

consider his candidature in the recruitment advertisement dated

12.06.2020.

2. Indisputably, the last date for submitting application form

was 30.07.2020, whereas petitioner's revaluation result for

Diploma in Medical Laboratory Technology was declared on

31.07.2020.

3. Mr. Bhawit Sharma, learned counsel appearing for

respondent - Council, submits that the controversy involved in the

present writ petition is squarely covered by judgment of Jaipur

(2 of 2) [CW-11809/2020]

Bench of this Court dated 23.10.2020, rendered in the case of

Lalit Kishore Vs. State & Ors. (SBCWP No.8908/2020), particularly

issue (d) thereof, which reads thus:-

"Candidates who submit that after revaluation result, they stand qualified, however, the date of revulation was after last date of submission of the application form and also submit that revaluation should relate back to the date of declaration of the original result."

4. Following the judgment aforesaid, the writ petition is

dismissed.

5. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

165-pooja/-

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