Choudhary Omprakash vs The Rajasthan University Of ...
2022 Latest Caselaw 13475 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15315/2022

Choudhary Omprakash S/o Shri Chaganram, Aged About 25
Years, R/o House No. 31, Khassra No. 204, Bhadu Market Pal
Balaji, Pal Road, Jodhpur - 302008 (Raj.).
                                                                   ----Petitioner
                                   Versus
1.     The Rajasthan University Of Health Sciences, Jaipur,
       Through Its Registrar, Sector - 18, Kumbha Marg, Pratap
       Nagar, Tonk Road, Jaipur (Raj.).
2.     Controller Of Examination, Rajasthan University Of Health
       Sciences, Jaipur, Sector 18, Kumbha Marg, Pratap Nagar,
       Tonk Road, Jaipur, Rajasthan.
3.     G.d. Memorial College Of Pharmacy, Jodhpur Through Its
       Registrar, Sector - 4, Kudi Bhagtasni Housing Board,
       Jodhpur, Rajasthan 342005.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Hukum Singh.
For Respondent(s)        :     Mr. Mohit Singhvi.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

17/11/2022

     Learned counsel for the petitioner that the controversy in the

present petition is because the petitioner is pursuing the Diploma

Course in Pharmacy and he has been denied his opportunity to

take various attempts.

     Mr. Mohit Singhvi, learned counsel for the respondents

submits that the controversy involved in the present petition is no

more res-integra, as it is decided by Division Bench of this Hon'ble

Court at Jaipur in Yogendra Vs. State of Rajasthan & Ors.




                    (Downloaded on 19/11/2022 at 08:54:11 PM)
                                                                            (2 of 2)                [CW-15315/2022]



                                   (D.B. Special Appeal Writ No.1188/2022) along with other

                                   connected matters, on 11.11.2022.

                                         On perusal of the record of the case, the controversy is

                                   squarely covered by the aforementioned judgment of the Division

                                   Bench of this Hon'ble Court at Jaipur Bench.

                                         In view of the above, no interference in the present petition

                                   is made out and the same is accordingly dismissed. All pending

                                   applications also stand dismissed.



                                                                (DR.PUSHPENDRA SINGH BHATI), J.

606-/Jitender//-

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