Rajasthan High Court - Jodhpur
Naveen Choudhary vs The Union Of India on 3 February, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CW-10183/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10183/2018
Naveen Choudhary S/o Shri Raghunath Ram, Aged About 19
Years, 13/152, Dev Nagar (Prem Nagar), Behind Marwar Public
School, Digari, Jodhpur, Jodhpur- 342 015
----Petitioner
Versus
1. The Union Of India, Through The Secretary, Department
Of Medical And Health, Ministry Of Health And Family
Welfare, New Delhi
2. The Deputy Secretary, (Examination) National Eligibility
Cum Entrance Test, Unit, Central Board Of Secondary
Education, Shiksha Kendra, 2, Community Centre Preet
Vihar, Delhi- 110 092
3. The Rajasthan University Of Medical And Health Sciences,
Jaipur Through Its Vice-Chancellor
4. Medical Council Of India, New Delhi, Through Its
Chairman
5. The Medical Counseling Committee, Directorate General
Of Health Services, New Delhi
----Respondents
For Petitioner(s) : Mr. Govind Suthar (on VC)
For Respondent(s) : Mr. R.S. Saluja (on VC)
Mr. A.K. Khatri (on VC)
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 03/02/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts. (Downloaded on 09/02/2022 at 08:24:26 PM)
(2 of 2) [CW-10183/2018] Counsel for the petitioner submits that the petitioner has taken admission in some other College, and thus, the present writ petition has become infructuous.
Consequently, the present petition is dismissed as having become infructuous. Stay petition as well as all pending applications also stand dismissed.
(DR.PUSHPENDRA SINGH BHATI),J. 111-Zeeshan/Nirmala (Downloaded on 09/02/2022 at 08:24:26 PM) Powered by TCPDF (www.tcpdf.org)