Rajasthan High Court - Jaipur
Tulsi Ram Kumawat vs Raj University Of Health And Ors on 8 September, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER S.B. Civil Writ Petition No. 10846/2011 Tulsi Ram Kumawat Vs. Rajasthan University of Health Sciences & Others. Date of Order: 08.09.2011 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I Mr. Shyam Kant Sharma on behalf of Mr. Jai Dayal Sharma, for the petitioner. Mr. Virendra Lodha, Senior Counsel assisted by Mr. Ankit Jain, for the respondents. BY THE COURT:
Learned counsel for the respondents has filed an application for recalling of order dated 02.09.2011, on the ground that he had filed his Vakalatnama on 29.08.2011, but his name was not shown in the Cause List, therefore, he could not appear in the Court on 02.09.2011, which resulted in passing of order dated 02.09.2011 in his absence.
2. Learned counsel for the petitioner has also filed an application for modification of order dated 02.09.2011 to insert the words, In Government Medical College after the word reserved in second last line of the last paragraph of the order dated 02.09.2011.
3. Learned counsel for both the parties argued the case, but during the course of arguments, learned counsel for the petitioner submitted that in case, the respondents are directed to show original OMR Sheet with Answer Key of the petitioner, then he will be satisfied and writ petition can be disposed off finally by issuing this direction.
4. Learned counsel for the respondents submitted that as per earlier direction of this Court, he has already brought original OMR Sheet of the petitioner in the Court, but there was no direction for Answer Key, therefore, he has not brought the same. However, he fairly and frankly submitted that the petitioner may be directed to appear before Registrar, Rajasthan University of Health Sciences on a particular date and OMR Sheet as well as Answer Key will be shown to the petitioner.
5. Learned counsel for the petitioner has no objection in appearing before Registrar of respondent University on a particular date and time.
6. As agreed by both the parties, writ petition, stay application, application for recalling of order dated 02.09.2011 and application for modification of order dated 02.09.2011, all are disposed off with a direction to respondent-University to show OMR Sheet and Answer Key to the petitioner tomorrow, i.e. on 09.09.2011 at 12 O'Clock.
7. It is made clear that in case any less meritorious person than the petitioner has been given admission in MBBS First Year Course under OBC Category, then the petitioner will also be given admission by the respondents.
(NARENDRA KUMAR JAIN-I),J.
Manoj, S.No.S.80