Pacific Institute Of Medical ... vs Union Of India
2022 Latest Caselaw 7328 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 6349/2022

1. Pacific Institute Of Medical Sciences, Having Its Campus At Ambua Road, Village Umarda Udaipur, Rajasthan, Through Its Registrar, Devendra Jain S/o Jamna Lal Jain, Aged About 55 Years, Residence Of 95- Chirag Complex, Paneriyo Ki Madari, Udaipur, Rajasthan.

2. Ashish Agrawal S/o B.r. Agrawal, Aged About 43 Years, 4-

Fatehpura, Udaipur.

----Petitioners Versus

1. Union Of India, Ministry Of Health And Family Welfare, Government Of India, Through Its Secretary, Nirman Bhawan, New Delhi-110001.

2. National Medical Commission, Through Its Secretary, Pocket-14, Sector-8, Dwarka, New Delhi-110077

3. Medical Assessment And Rating Board, Through Its President, National Medical Commission, Pocket-14, Sector-8, Dwarka, New Delhi-110077

4. The Chairman, State Neet Post-Graduate Medical And Dental Admission Cum Controlling Council Board-2021, Jaipur Through Its Principal And Controller, Sms Medical College And Attached Hospitals, Jaipur, Rajasthan.

5. State of Rajasthan, through its Secretary Department of Higher Education Secretariat, Jaipur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Vikas Balia, Sr. Advocate with Dr. Nupur Bhati, Mr. Hemant Dutt, Mr. Ahkilesh Rajpurohit, Mr. Hardik Gautam, Mr. Harshil Vyas, Mr. Devesh A. Purohit

(2 of 3)

For Respondent(s) : Mr. R.S. Saluja, Mr. Manish Vyas, AAG, Mr. Mukesh Rajpurohit, ASG, Mr. Mahendra Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/05/2022

Learned counsel for the petitioners has submitted

that the issue involved in this writ petition is identical to

that of SBCWP No.6068/2022 and other connected writ

petitions. It is further submitted that in those writ

petitions, this Court has passed an interim order.

Learned counsel Mr. R.S. Saluja is directed to accept

notice on behalf of respondent Nos.2 and 3. Mr. Manish

Vyas, AAG is directed to accept notice on behalf of

respondent Nos.4 and 5. Mr. Mukesh Rajpurohit, ASG is

directed to accept notice on behalf of respondent No.1.

Service is, therefore, complete.

Learned counsel for the respondents are not in a

position to dispute the fact that the issue involved in this

writ petition is identical to that of SBCWP No.6068/2022

and other connected writ petitions.

Let copy of the writ petition be supplied to learned

counsel for the respondents within a period of one week.

Heard on the stay petition.

(3 of 3)

In the meantime, admissions already granted to the

students in various under-graduate or post-graduate

courses in the petitioner-institution for the session 2021-

22 shall not be cancelled and the students already

admitted shall be allowed to pursue their studies in the

petitioner-institution till the next date.

At the request of learned counsel for the parties, list

this matter on 25.5.2022 along with SBCWP

No.6068/2022 and other connected writ petitions.

(VIJAY BISHNOI),J

146 - ms rathore

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