Parth Choudhary S/O Mr. Gori ... vs State Of Rajasthan
2022 Latest Caselaw 1638 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 2409/2022

Parth Choudhary S/o Mr. Gori Shankar Thakar, Aged About 18
Years, Resident Of 63, Shiv Vihar, Kanakpura, Opp. Surhanpuri
Shiv Mandir, Meenawala, Sirsi Road, Jaipur - 302034
                                                                     ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Medical      And         Health     Department,            Government    Of
       Rajasthan, Secretariat, Rajasthan Jaipur.
2.     Office Of The Chairman, Neet Ug Medical And Dental
       Admission/counselling Board - 2021, Govt. Dental College
       (Ruhs College Of Dental Sciences), Jhotwara Road,
       Subash Nagar, Shastri Nagar, Jaipur, Rajasthan - 302016
3.     Senior Director, National Eligibility Cum Entrance Test
       (Ug) - 2021, Through Central Board Of Secondary
       Education, Shiksha Kendra - 2, Community Centre, Preet
       Vihar, Delhi
4.     National Testing Agency, Through Its Senior Director, First
       Floor, Nsic-Mdbp Building, Okhla Industrial Estate, New
       Delhi - 110020
                                                                  ----Respondents

For Petitioner(s) : Mr.Puneet, Adv. For Respondent(s) : Dr.V.B.Sharma, AAG assisted by Mr.Harshal Tholia, Adv. (Through VC) Mr.M.S.Raghav, Adv. (Through VC)

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

21/02/2022

Learned counsel for the parties informed this Court that the

challenge made in the petition for giving reservation to the Person

with Disability (PwD) Category candidates in proper manner, does

not require any adjudication, in view of the decision of the State

(2 of 2) [CW-2409/2022]

Government to revise the merit list for the purpose of making

admission in MBBS Course.

Learned counsel for the parties informed this Court that after

publication of the merit list of such candidates, the State

Authorities have revised the merit list in view of the judgment

passed by the Apex Court in the case of Sadhana Singh Dangi

and Ors. Vs. Pinki Asati and Ors. (Civil Appeal

No.7781/2021) (Arising out of SLP (Civil) No.7811/2020)

and other connected appeals decided on 16.12.2021.

This Court, in view of the revision of merit list, finds that the

matter does not require any adjudication on merits.

Accordingly, the present writ petition is dismissed as having

become infructuous.

(ASHOK KUMAR GAUR),J

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