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Rajasthan High Court - Jodhpur

Dr. Devendra Singh vs State Of Rajasthan on 5 August, 2020

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 6706/2020

Dr. Devendra Singh S/o Shri Mani Ram, Aged About 32 Years, R/
o H. No. 278, Riico Industrial Area, Phase 2, Ward No. 11,
Jhunjhunu, District Jhunjhunu, Rajasthan.
                                                                        ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Medical And Health Services (Group-2), Government
         Of Rajasthan, Jaipur, Rajasthan.
2.       The Director, Medical, Health And Family Welfare Services,
         Jaipur, Rajasthan.
3.       The Additional Director (Gazzetted), Medical And Health
         Services, Jaipur, Rajasthan.
4.       The   Principal,       Pandit    Deendayal          Upadhyay         Medical
         College, Churu, District Churu, Rajasthan.
5.       The Chief Medical And Health Officer, Banswara, District
         Banswara, Rajasthan.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Kailash Jangid, on video call



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 05/08/2020 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

It is submitted by learned counsel for the petitioner that though the application of the petitioner has been forwarded to the Director (Public Health) for issuing such NOC for the course of Senior Residentship (TB & Chest), the said NOC is not forthcoming, in absence whereof the petitioner would not be interviewed pursuant to the notice dated 29.07.2020 (Annex.6). (Downloaded on 06/08/2020 at 09:08:59 PM)

(2 of 2) [CW-6706/2020] In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks.

Notices when issued be given 'dasti' to learned counsel for the petitioner, if so desired.

In the meanwhile, the petitioner be provisionally permitted to appear in the interview of Senior Resident pursuant to the notice dated 29.07.2020 (Annex.6) and his application Annex.7 for the said purpose. However, the appearance of the petitioner will remain subject to the final outcome of the present writ petition.

Connect with SBCWP No.902/2020.

(DR.PUSHPENDRA SINGH BHATI),J.

226-Zeeshan/-

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