Rajasthan High Court - Jodhpur
Dr. Jay Paneri vs State Of Rajasthan on 6 April, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 2) [CW-5095/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5095/2022
Dr. Jay Paneri S/o Shri Gaurang Paneri, Aged About 33 Years, R/
o Paneri Bhawan, Durg, Chhitogarh, District Chhitorgarh,
Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Medical And Health Service (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 And Controller, Rajmata Vijaya Raje Scindia
Medical College, Bhilwara, District Bhilwara, Rajasthan.
5. The Principal And Controller, Government Medical College,
Chittorgarh, District Chittorgarh, Rajasthan.
6. The Chief Medical And Health Officer, Chittorgarh, District
Chittorgarh, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 06/04/2022 It is submitted by learned counsel for the petitioner that by advertisement dated 31.03.2022 (Annex.6), the Rajasthan Medical Education Society, inter-alia, advertised the post of Senior Residentship in Orthopedics for Government Medical College, Chittorgarh and the conditions therein, inter-alia, required production of NOC from present employer at the time of walk-in (Downloaded on 06/04/2022 at 08:45:02 PM) (2 of 2) [CW-5095/2022] interview as per Raj-MES Rules. The petitioner applied for the NOC, which has not been issued to the petitioner.
Submissions have been made that the walk-in interview in the Chamber of Principal and Controllor, RVRS Medical College, Bhilwara are scheduled to be held from 04.04.2022 to 06.04.2022 at 3:30 PM and the NOC so far has not been issued to the petitioner and in case, the petitioner is not permitted to participate in the walk-in interview, the petitioner would suffer irreparable injury.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable on 25.04.2022.
In the meanwhile and until further orders, the respondent No.3 is directed to consider the case of the petitioner for issuance of NOC. Further respondents No.4 & 5 are directed to permit the petitioner to participate in the walk-in interview without NOC. However, the participation in the interview would remain subject to the final outcome of the present writ petition/ issuance of NOC by the respondents.
In case, the petitioner is selected, the appointment order shall not be issued to the petitioner.
(ARUN BHANSALI),J 191-pradeep/-
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