Raju Dan vs The National Medical Commission
2022 Latest Caselaw 9358 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17146/2021

Raju Dan S/o Shri Bhagwan Dan Charan, Aged About 29 Years, Resident Of Gumano Ka Tala, Barmer, Rajasthan.

----Petitioner Versus

1. The National Medical Commission, Through Its Secretary, Pocket-14, Sector 08, Dwarka, Phase-Ist New Delhi.

2. The Assistant Secretary, The National Medical Commission, Pocket - 14, Sector 08, Dwarka, Phase-Ist New Delhi.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/07/2022

Learned counsel for the petitioner has submitted that

since the eligibility certificate has been issued in favour of

the petitioner by the National Medical Commission, he

does not want to press this writ petition, however, seeks

liberty for the petitioner to move appropriate

representation before the authority concerned for

declaring his result.

Accordingly, this writ petition is dismissed as not

pressed with the liberty sought for.

If any such representation is filed by the petitioner, it

is expected that the authority concerned shall consider

(2 of 2) [CW-17146/2021]

and decide the same strictly in accordance with law

expeditiously.

The application (02/22) is disposed of accordingly.

(VIJAY BISHNOI),J

337-msrathore/-

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