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Rajasthan High Court - Jaipur

Waqar Ahmad Son Of Abrar Ahmad vs Rajasthan University Of Health ... on 30 August, 2024

Bench: Pankaj Bhandari, Vinod Kumar Bharwani

[2024:RJ-JP:36336-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            D.B. Special Appeal (Writ) No. 526/2024
                                           In
             S.B. Civil Writ Petition No.13249/2024

Waqar Ahmad Son Of Abrar Ahmad, Aged About 25 Years, R/o
Village And Post Todi, Tehsil Modinagar, District Ghaziabad
(U.p.)- 245301
                                                                          ----Appellant
                                       Versus
1.       Rajasthan      University         Of     Health       Sciences,      Through
         Registrar/ Controller Of Examinations, Sector-18, Kumbha
         Marg,    Pratap      Nagar,       Tonk      Road,      Jaipur,     Rajasthan-
         302033.
2.       Government        Medical        College,       Through     Principal     And
         Controller, National Highway-52, Talaab Gaon, District
         Bundi, Rajasthan-323001.
3.       Medical Counseling Committee (Mcc), Dghs, Ministry Of
         Health And Family Welfare, Government Of India, Nirman
         Bhawan, New Delhi- 110011.
4.       National Testing Agency Through Its Director General,
         First Floor, Nsic, Mdbp Building, Okhla Industrial Estate,
         New Delhi- 110020.
5.       National Medical Commission, Medical Assessment And
         Rating Board (Marb), Through Its Under Secretary,
         Pocket-14,      Sector-8,        Phase-1,         Dwarka,        New   Delhi-
         110077.
                                                                    ----Respondents
For Appellant(s)             :     Mr.Azad Ahmed
For Respondent(s)            :     Mr.Pulkit Bhardwaj for Mr.Vigyan
                                   Shah, AAG - for respondent Nos.1 &
                                   2


HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 30/08/2024

1. We do not find any force in the appeal, as learned Single Judge has already passed an order directing the appellant to file (Downloaded on 04/09/2024 at 09:14:36 PM) [2024:RJ-JP:36336-DB] (2 of 2) [SAW-526/2024] representation before the competent authorities and the competent authorities have been directed to dispose of the representation within a period of 30 days.

2. We do not find any error in the impugned order so as to entertain the special appeal, hence, the same is dismissed.

(VINOD KUMAR BHARWANI),J (PANKAJ BHANDARI),J Preeti Asopa /3 (Downloaded on 04/09/2024 at 09:14:36 PM) Powered by TCPDF (www.tcpdf.org)