Charu Rathore vs State Of Rajasthan And Ors. ...
2023 Latest Caselaw 10152 Raj

Rajasthan High Court - Jodhpur

Charu Rathore vs State Of Rajasthan And Ors. ... on 28 November, 2023

[2023:RJ-JD:41026]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 2483/2018

Charu Rathore D/o Shri Harendra Singh Rathore, R/o Jaswant
Thade Ki Ghati, Jodhpur, District Jodhpur, Rajasthan.
                                                                          ----Petitioner
                                        Versus
1.       State Of Rajasthan Through The Secretary, Department
         Of     Higher      Education,          Government           Of     Rajasthan,
         Secretariat, Jaipur.
2.       The Registrar, Rajasthan University Of Health Sciences,
         Kumbha Marg, Sector 18, Pratap Nagar, Tonk Road,
         Jaipur, Rajasthan.
3.       The            Chairman-Cum-Principal,                       Msc          Med
         Admission/counseling Board 2017, Government Dental
         College, Jaipur, Rajasthan.
                                                                     ----Respondents


For Petitioner(s)             :     None present
For Respondent(s)             :



                   HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral)

28/11/2023

1. Instant writ petition was filed in the y ear 2028, seeking

following reliefs:

A) By an appropriate writ order or direction, any

order denying the candidature of the petitioner for her

admission in the course of M.Sc. (Medical) Courses

2017-18 may kindly be quashed and set aside.

B) By an appropriate writ order or direction, the

respondents may kindly be directed to permit the

petitioner in the process of registration and counselling

for the said course and thereafter, in the process of

[2023:RJ-JD:41026] (2 of 2) [CW-2483/2018]

verification of documents and conselling for the course

of M.Sc. (Medical) Courses 2017-18 against her

respective category.

C) By an appropriate writ order or direction, the

respondents may kindly be directed to provide the

admission to the petitioner in the course of M.Sc.

(Medical) 2017-18 conducting by the Government

Dental College, Jaipur as per her merit status with all

consequential benefits.

D) Any other writ order or direction, which this

Hon'ble Court may deem just and proper in the facts

and circumstances of the case may kindly be passed in

favour of the petitioner.

2. Thereafter, it has remained pending before this Court without

passing any effective order to protect interest of the petitioner.

Ever since, five academic sessions have passed and it appears

that by efflux of time, the petitioner, even if has a case on merit

and her prayer is to be accepted, may not be interested any more

after 5 years to get admission in M.Sc. (Medical) course. In all

likelihood, the petitioner would have moved up to greener pasture.

3. Further, service on all the respondents is also incomplete.

4. Be that as it may, none appears for the petitioner.

5. Dismissed for non-prosecution.

(ARUN MONGA),J 35-MMA/-

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