Dheeraj Sharma Son Of Vinod Kumar Sharma vs State Of Rajasthan (2024:Rj-Jp:10415)
2024 Latest Caselaw 1419 Raj/2

Rajasthan High Court

Dheeraj Sharma Son Of Vinod Kumar Sharma vs State Of Rajasthan (2024:Rj-Jp:10415) on 29 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:10415]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13009/2020

Dheeraj Sharma Son Of Vinod Kumar Sharma, Aged About 22
Years, Resident Of Vasudev Nagar, Near Satsang Bhawan,
Tapriya Wale, Lalsot Road, Dist. Dausa. (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Principal Secretary, Medical
         And     Health   And      Family        Welfare,        Government    Of
         Rajasthan, Secretariat, Jaipur.
2.       Rajasthan Para-Medical Council, Through Its Registrar
         House No. 6 Everest Colony, Near Apex Mall, Lal Kothi,
         Tonk Road, Jaipur. 302015.
3.       Rajasthan    Karamchari          Chayan         Board,     Through    Its
         Secretary, Rajya Krishi            Prabandh         Sansthan Parishar,
         Durgapura, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shubham Sharma for Mr. Daulat Sharma For Respondent(s) : Mr. Bharat Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/02/2024

1. This writ petition has been filed by the petitioner with the

following prayers:-

"a) by way of writ, order directions, above writ petition may kindly be allowed and the Respondent No. 2 directed to accept the registration form of petitioner for registration as Para-Medical Professional and further be directed to issue registration certificate in favour of petitioner;

b) That the Respondent no.2 may be directed not to force the petitioner to obtain NOC from M.P. Para-Medical Council without any provision of the law,

[2024:RJ-JP:10415] (2 of 2) [CW-13009/2020]

which is dehors to the provisions of the Act of 2008 as well as conditions enumerated in the application form;"

2. Mr. Bharat Saini, Adv. appearing for respondent Nos.1 & 2

states that in case the petitioner submits his application for

registration as Para-Medical Professional, the respondents will

accept it and take a decision on the application submitted, in

accordance with the provisions of law.

3. In view of the submissions made by counsel for the

respondents, this writ petition is disposed of with liberty to the

petitioner to submit an application/ registration form for

registration as Para-Medical Professional to the respondents within

a period of thirty days.

4. In view of the statement made by counsel for the

respondents, the respondents are directed that on submission of

the registration form by the petitioner, the same be considered

and decided in accordance with law as early as possible.

5. Since the main petition has been disposed of, the stay

application and all pending application/s, if any, also stand

disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /54

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