Jaspreet Singh vs State Of Rajasthan ...
2023 Latest Caselaw 4226 Raj

[2023/RJJD/013979]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 840/2023

1.       Jaspreet Singh S/o Shri Jaswinder Singh, Aged About 29
         Years,      Resident     Of    Gaushala,         Road,     Ward    No.   15,
         Giddarbaha,       Sri    Muktsar        Sahib,       Punjab    152101.    At
         Present Final Year Student Of B.d.s. Course 2016 In
         Surendra Dental College And Research Institute, H.h.
         Garden, Chak 1-E Chhoti, Sri Ganganagar.
2.       Ram Lal S/o Shri Ganesh Kumar, Aged About 25 Years,
         Resident Of House No. 129, Bank Colony, Gali No. 2, Sri
         Ganganagar. At Present Final Year Student Of B.d.s.
         Course 2016 In Surendra Dental College And Research
         Institute, H.h. Garden, Chak 1-E Chhoti, Sri Ganganagar.
3.       Kartik Kumar S/o Shri Nitin Kumar, Aged About 24 Years,
         Resident Of Ward No. 1, Near Sharma School, Elenabad,
         Sirsa, Haryana 125102. At Present Final Year Student Of
         B.d.s. Course 2016 In Surendra Dental College And
         Research Institute, H.h. Garden, Chak 1-E Chhoti, Sri
         Ganganagar.
                                                                       ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Medical Education Department (Group-I), Government Of
         Rajasthan, Jaipur.
2.       Union Of India, Through Its Secretary, Ministry Of Health
         And Family Welfare, Nirman Bhawan, New Delhi.
3.       The Dental Council Of India, Through Its Secretary,
         Aiwan-E-Galib Marg, Kotla Road, New Delhi 110002.
4.       The    Rajasthan        University        Of    Health     And     Sciences,
         Through Its Registrar, Pratap Nagar, Kumbha Marg, Jaipur.
5.       Surendra Dental College And Research Institute, Sri
         Ganganagar, Rajasthan Through Director Principal.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. G.R. Goyal
For Respondent(s)            :     Mr. Abhinav Jain.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                        (Downloaded on 09/05/2023 at 10:25:14 PM)
                                    [2023/RJJD/013979]                   (2 of 2)                    [CW-840/2023]


                                                                        Order

                                   08/05/2023

                                   1.    Learned counsel for the parties jointly submit that the

                                   controversy involved in the present petition is no more res-integra

                                   and as it is decided by a Division Bench of this Hon'ble Court in

                                   the matter of Harsh Raj Verma & Ors. Vs. State Of Rajasthan

                                   & Ors. (D.B. Special Appeal Writ No. 911/2018) along with

                                   other connected matters, decided on 04.05.2023.

                                   2.    In view of the above, the present petition is dismissed with

                                   same nature/observations as made in the Harsh Raj Verma

                                   (supra) and the case of petitioners shall be governed by the ratio

                                   of the judgment rendered in Harsh Raj Verma (Supra).

                                   3.    It is needless to say that if any kind of intervention is made

                                   by the Hon'ble Apex Court, it shall be applicable on all the parties.

                                   4.    All pending applications stand disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

109-/Jitender//-

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