Rajasthan High Court - Jodhpur
Priyanka vs The State Of Rajasthan ... on 17 April, 2023
Bench: Vinit Kumar Mathur
[2023/RJJD/010324]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3547/2023
1. Priyanka D/o Jaikishan, Aged About 22 Years, R/o Vpo
Rohila West, Tehsil Dhorimana, District Barmer.
2. Suman D/o Vasu Dev, Aged About 22 Years, R/o Vpo
Dishantri Nadi, Tehsil Gudamalani, District Barmer.
----Petitioners
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. The Director, Medical And Health Services, Rajasthan,
Tilak Marg, Swasthya Bhawan Jaipur (Raj.).
3. Rajasthan Para Medical Council, Jaipur, C-7(A) Sultan
House Sawai Jaisingh Highway Bani Park Jaipur 302016.
4. Rajasthan Staff Selection Board Jaipur, Through Its
Secretary, State Institute Of Agriculture Management
Premises Durgapura 3022016 Jaipur.
----Respondents
For Petitioner(s) : Mr. Jagdish Kumar Vishnoi
For Respondent(s) : Mr. K.S. Rajpurohit, AAG (through VC)
Mr. Vinit Sanadhya
Mr. Bhavit Sharma
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
17/04/2023
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment of this Court in passed in a bunch of writ petition led by
S.B. Civil Writ Petition No.17278/2021 "Sharwan Ram
Badiyasar Vs. State of Rajasthan & Ors." on 17.11.2022 in the
following terms:-
"Consequently, except for CW Nos.7528/2021,
8141/2021 and 9997/2021, the writ petitions are
allowed. The order dated 24/7/2021 passed by the
respondent RPMC cancelling the registration of the
[2023/RJJD/010324] (2 of 2) [CW-3547/2023]
petitioners is quashed and set aside. The matters are
remanded back to the RPMC, who is directed to issue
fresh specific notices to the petitioners pointing out to
each individual candidate the deficiency / ineligibility /
disqualification with regard to their
diploma/registration. On notices being issued, the
petitioners shall respond to said notice within a period
of two weeks, which date shall be fixed by the RPMC in
the notice and after affording opportunity of hearing to
the candidates, the RPMC would pass fresh orders in
accordance with law.
It is made clear that till such time the decision in
each individual case is taken by the RPMC, none of the
candidates shall be treated as eligible for the purpose of
recruitment only on account of the fact that the order
dated 24/7/2021 has been quashed by this Court and
only after RPMC record specific finding about the
registration of the petitioners being valid, they would be
treated as eligible by the respondent Board.
It is further directed that till such time the inquiry
is completed by the RPMC, the respondents shall keep
the posts of selected candidates vacant. The RPMC is
directed to complete the entire exercise within a period
of four months from the date of this order.
Writ Petition Nos. 7528/2021, 8141/2021 and
9997/2021 are disposed of in terms of the observations
made hereinbefore."
The present writ petition is also disposed of in terms of the
order passed by this Court in the case of Sharwan Ram
Badiyasar (supra).
(VINIT KUMAR MATHUR),J
160-/Vivek/-
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