Rajasthan Para Medical Council vs Avneesh Sharma Son Of Suresh Chand ...
2022 Latest Caselaw 4343 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              D. B. Civil Special Appeal (Writ) No. 603/2022
                                   Rajasthan Para Medical Council
                                                                                                             ----Appellant
                                                                           Versus
                                   Avneesh Sharma & Others.
                                                                                                         ----Respondents

For Appellant : Mr. Bharat Saini Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Order

30/06/2022 Heard.

Issue notice to respondents on payment of P.F. within

three weeks.

List this matter after four weeks.

In the meanwhile, taking into consideration the

submissions of learned counsel for the appellant that it was

outside the scope of interference of the Court to draw equivalence

of qualification to determine eligibility and further that the

judgment of Division Bench of this Court in the case of Shyam Lal

Sharma Vs. State of Rajasthan & Others, 1994 SCC OnLine Raj

639 is distinguishable, we are inclined to stay the effect and

operation of the impugned order till the next date of hearing.

Non-payment of P.F. as directed shall result in

automatic dismissal of the appeal without further reference to the

Bench.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

MANOJ NARWANI /5

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