Rajasthan High Court - Jaipur
Mahendra Kumar S/O Shri Sahiram vs State Of Rajasthan on 20 January, 2022
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 173/2022
Mahendra Kumar S/o Shri Sahiram, Aged About 19 Years, R/o
Village Post Laxman Nagar, Tehsil Bapini (Falodi), District
Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary, Medical
And Health Department, Government Secretariat, Jaipur.
2. The Superintendent Of Sms Hospital, Tonk Road, Jaipur.
3. The Convener, Medical Board, Sms Hospital, Tonk Road,
Jaipur.
4. The Director General, National Testing Agency, First Floor,
Nsic-Mdbp Building, Okala Industrial Estate, New Delhi.
5. The Chairman, Neet UG Medical And Dental/ Counseling
Board, Neet 2021, Government Dental College, Subhash
Nagar, Behind Tb Hospital, Jaipur.
----Respondents
For Petitioner(s) : Mr.Vinod Goyal, Adv. For Respondent(s) : Dr.V.B.Sharma, AAG assisted by Mr.Harshal Tholia, Adv.
Mr.Angad Mirdha, Adv.
Mr.Vishwas Saini, Adv.
[All Through Video Conferencing] HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 20/01/2022 Learned counsel Mr.Harshal Tholia, appearing on behalf of the respondent-State submits that as per directions given by this Court, the petitioner has been re-examined by the Medical Board and they have also issued the certificate finding that the petitioner is not qualified in PwD Category and the petitioner can get certificate only when his treatment is completed. (Downloaded on 21/01/2022 at 09:36:40 PM)
(2 of 2) [CW-173/2022] Learned counsel for the respondent-Mr.Harshal Tholia, will furnish copy of the certificate to Mr.Vinod Goyal, appearing on behalf of the petitioner.
Learned counsel for the petitioner is directed to serve a copy of the writ petition in the office of Mr.Angad Mirdha, Adv.
Learned counsel for the petitioner submits that the respondents have initiated the process of registration of candidates for the purpose of conducting counselling in NEET-UG Courses and as such this Court may at least permit the petitioner to get registered with the respondents for the purpose of counselling.
Learned counsel Mr.Harshal Tholia, submitted that though registration is open, however, merit list of the candidates after allotment of seats in the counselling, as per preference and merit in each category, will be published by the respondents from 26 th January, 2022 onwards.
List the matter on 24th January, 2022. In the meantime, the petitioner may be permitted to get himself registered for the purpose of counselling in NEET-UG Courses, however, the petitioner will not be allotted any seat till the next order is passed by this Court.
(ASHOK KUMAR GAUR),J Monika/Himanshu/54 (Downloaded on 21/01/2022 at 09:36:40 PM) Powered by TCPDF (www.tcpdf.org)