Rajasthan High Court - Jaipur
Babita Devi W/O Shri Rajeev Gupta vs State Of Rajasthan on 30 June, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7622/2022
Babita Devi W/o Shri Rajeev Gupta, Aged About 42 Years,
Resident Of Plot No. B-355, Janta Colony, Jaipur (Mobile
7737606678)
----Petitioner
Versus
1. State Of Rajasthan, Through The Principal Secretary,
Medical And Health Department, Government Secretariat,
Jaipur (Raj.)
2. The Director, Medical And Helth Services, Swasthya
Bhawan, Tilak Marg, C- Scheme, Jaipur (Raj.)
3. The Rajasthan Subordinate And Ministerial Service
Selection Board, Through Its Secretary Having Its Office
At Durgapura, Jaipur
4. Rajasthan Para Medical Council, G-1, Kishan Bhawan, Lal
Kothi, Jaipur Through Its Registrar
5. Cmj University, G.s. Road. Ri-Bho District Jorabat,
Meghalaya-793101 Through Registrar
----Respondents
For Petitioner(s) : Mr. Tanveer Ahamad For Respondent(s) : Mr. Bharat Saini, A.G.C. HON'BLE MR. JUSTICE INDERJEET SINGH Order 30/06/2022 This writ petition has been filed by the petitioner with the following prayer:-
"It is, therefore humbly prayed that Your Lordship may graciously be pleased to accept and allow this writ petition and by an appropriate writ, order or direction:-
1. That the respondent RPMC may be directed to register the petitioner as Lab Technician and accordingly State respondents may be directed to consider the case of the humble petitioner for (Downloaded on 02/07/2022 at 09:11:08 PM) (2 of 2) [CW-7622/2022] selection and appointment as Lab Technician in pursuant to the advertisement (Annexure-1) in the interest of justice with all consequential benefits.
2. Or in alternate appeal pending with RPMC may be directed to be decided as per judgment Dr. B.L. Asawa Vs. State of Rajasthan 1982 SCC (2) 55 and RNC Vs. Singhania University dated 25.05.2018 and accordingly to appoint petitioner as Lab Technician in pursuant to the advertisement (Annexure-1).
3. Any other appropriate order, which may be found just and proper in the facts and circumstances of the case, be passed in favour of the petitioner."
Counsel for the petitioner submitted that the appeal filed by the petitioner against his non-registration is pending before the Appellate Authority of Rajasthan Para Medical Council since 2018 and counsel prayed that the Appellate Authority be directed to decide the appeal expeditiously.
Considering the limited prayer made by counsel for the petitioner, I dispose of this writ petition with the direction to the Appellate Authority to decide the appeal filed by the petitioner within a period of thirty days after receiving the certified copy of this order.
(INDERJEET SINGH),J JYOTI /72 (Downloaded on 02/07/2022 at 09:11:08 PM) Powered by TCPDF (www.tcpdf.org)