Manish Sharma S/O Suresh Chandra ... vs State Of Rajasthan
2023 Latest Caselaw 864 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 1309/2023

Manish Sharma S/o Suresh Chandra Sharma & Ors.
                                                                  ----Petitioners
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

25/01/2023 Counsel for petitioners states that petitioners have acquired

the required qualification from the National Institute of Open

Schooling (NIOS) and in case of Jitendra Sharma & Ors. Vs.

State of Rajasthan & Ors., SB Civil Writ Petition

No.11705/2015 and other connected petitions decided on

20.4.2018, the Coordinate Bench of this Court has decided that

candidates who have completed their studies from the National

Institute of Open Schooling are eligible for registration before the

Rajasthan Para-Medical Council. The judgment of learned Single

Judge has been affirmed by the Division Bench of this Court and

further the Special Leave Petition filed by the State has also been

dismissed by the Apex Court. Counsel for petitioners states that

application form of petitioners for registration is pending before

the Rajasthan Para-Medical Council and registration of few other

similarly situated candidates has been made. It has been stated

that meanwhile advertisement dated 15.12.2022 has been issued

(2 of 2) [CW-1309/2023]

by the State Government advertising vacancies for the Lab

Technician wherein petitioners are eligible to participate but on

account of delay on the part of respondent- Para-Medical Council,

they are deprived to fill their online application form.

Heard.

Issue notice to respondents.

Taking into consideration the aforesaid contention,

respondents are directed to allow petitioners to submit their offline

application form for the post of Lab Technician provisionally,

subject to outcome of this writ petition. However, result of

petitioners shall not be disclosed without prior permission of this

Court.

(SUDESH BANSAL),J

NITIN /5

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