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Ghanshyam Bhati Son Of Shri ... vs Rajasthan University Of Health ...
2022 Latest Caselaw 3886 Raj/2

Citation : 2022 Latest Caselaw 3886 Raj/2
Judgement Date : 17 May, 2022

Rajasthan High Court
Ghanshyam Bhati Son Of Shri ... vs Rajasthan University Of Health ... on 17 May, 2022
Bench: Mahendar Kumar Goyal
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 6893/2020

Ghanshyam Bhati Son Of Shri Girdhari Bhati, Aged About 26
Years, Resident Of Shiv Sagar Krishi Farm, Riyan Badi, Nagour
(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       Rajasthan University Of Health Science, Kumbha Marg,
         Pratap Nagar, Sanganer, Jaipur (Raj.) Through Its Vice
         Chancellor.
2.       Controller Of Examination, Rajasthan University Of Health
         Science, Kumbha Marg, Pratap Nagar, Sanganer, Jaipur
         (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mrs. Sudesh Kasana For Respondent(s) : Ms. Rekha Jain for Mr. Mohd. Ashfaq Khan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

17/05/2022 Learned counsel for the petitioner submits that the issue

involved herein is no more res integra and stands resolved by a

co-ordinate Bench judgment of this Court dated 31.07.2020

passed in S.B. Civil Writ Petition No.10298/2019: Fauran

Singh Vs. Rajasthan University of Health Sciences & Anr.

and other connected matters and prays that the instant writ

petition may also be disposed of in similar terms.

However, learned counsel for the respondents submits that

the co-ordinate Bench judgment of this Court in case of Fauran

Singh (supra) is subject matter of challenge in D.B. Special

(2 of 2) [CW-6893/2020]

Appeal (Writ) No.899/2021: Rajasthan University of Health

Sciences & Anr. Vs. Fauran Singh.

In view thereof, this writ petition is disposed of in terms of

judgment dated 31.07.2020 in case of Fauran Singh (supra)

which shall apply mutatis mutandis to this case also.

However, it is made clear that this order shall remain subject

to decision in D.B. Special Appeal (Writ) No.899/2021:

Rajasthan University of Health Sciences & Anr. Vs. Fauran

Singh.

(MAHENDAR KUMAR GOYAL),J

Sudha/96

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