Rajasthan High Court - Jaipur
Sagar Sharma S/O Virendra Sharma vs The Rajasthan Para Medical Council ... on 18 February, 2026
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HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13864/2023
Lekhraj Sharma S/o Radhey Shayam Sharma, Aged About 29
Years, R/o Opposite Head Post Office, Indra Colony District-
Karauli, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
Connected With
S.B. Civil Writ Petition No. 12788/2023
Kanhaiya Sharma S/o Prahlad Sharma, Aged About 28 Years, R/o
Vpo- Maithana, Tehsil- Kathumar, District- Alwar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The President, Rajasthan Para Medical Council, C-7,
Sultan House, 2 And 3 Floor, Above Canera Bank, Sawai
Jai Singh Highway, Jaipur, Rajasthan.
3. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
4. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
5. Shri Krishna University, Through Registrar, Nh-86, Village
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Chauka, Sagar Road, Chhatarpur, Madhya Pradesh.
----Respondents
S.B. Civil Writ Petition No. 12980/2023
Krishna Sharma S/o Prahlad Sharma, Aged About 24 Years, R/o
Vpo- Maithana, Tehsil- Kathumar, District- Alwar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. Shri Krishna University Through Registrar, N-H 86, Village
Chauka, Sagar Road, Chhatarpur, Madhya Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13199/2023
1. Shailendra Gehlot S/o Shri Rampal Gehlot, Aged About
28 Years, R/o New Teli Wara, Nagaur, Rajasthan.
2. Hari Prasad Saini S/o Ram Prakash, Aged About 26 Years,
R/o Maliyo Ka Bas, Ransi Gaon, Jodhpur, Rajasthan.
3. Ashok S/o Girdhari Singh, Aged About 25 Years, R/o
Gwalo Ka Bas, Ransi Gaon, Jodhpur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through Additional Chief Secretary,
Medical, Health And Family Welfare Department,
Secretariat, Jaipur, Rajasthan.
2. Rajasthan Paramedical Council, Through Its President, C -
7A, Sultan House, Sawai Jai Singh Highway, Jaipur,
Rajasthan.
3. The Registrar, Rajasthan Paramedical Council, C - 7A,
Sultan House, Sawai Jai Singh Highway, Jaipur,
Rajasthan.
4. The Director, State Institute Of Health And Family
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Welfare, Jhalana Institutional Area, Jaipur, Rajasthan.
5. Chancellor, Sardar Patel University, Balaghat, Madhya
Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13200/2023
1. Rajani Patel D/o Shri Moti Lal Patel, Aged About 37 Years,
R/o Dhokaliya Bera, Near Bangan, Village Pichiyak, Bilara,
Jodhpur, Rajasthan.
2. Rajendra Gehlot, S/o Shri Rampal Gehlot, Aged About 36
Years, R/o - New Teli Wara, Ward No. 21, Nagaur,
Rajasthan - 341001
3. Dilip Kumar, S/o - Amara Ram Patel, Aged About 22
Years, R/o - Jogeshwar Than, Harsh, Jodhpur, Rajasthan -
342602
4. Khushbu, D/o - Babu Lal, Aged About 28 Years, R/o
-Bidacato Ka Arat, Diwan Ji Ke Bagh Ke Pass, Bilara,
Jodhpur, Rajasthan - 342602
5. Prakash, S/o - Shri Labu Ram, Aged About 36 Years, R/o
- Sawlecho Ka Arat, Bilara, Jodhpur, Rajasthan - 342602
6. Ashok Kumar, S/o - Vagta Ram, Aged About 28 Years, R/o
- Hindwada, Chintalwana, Hindwara, Amli, Jalor,
Sanchore, Rajasthan - 343027
7. Sunil Kumar, S/o - Dinesh Kumar, Aged About 23 Years,
R/o - Vishnoi Ki Dhani, Kundl, Barmer, Rajasthan -
344043
----Petitioners
Versus
1. State Of Rajasthan, Through Additional Chief Secretary,
Medical, Health And Family Welfare Department,
Secretariat, Jaipur, Rajasthan.
2. Rajasthan Paramedical Council, Through Its President, C -
7A, Sultan House, Sawai Jai Singh Highway, Jaipur,
Rajasthan.
3. The Registrar, Rajasthan Paramedical Council, C - 7A,
Sultan House, Sawai Jai Singh Highway, Jaipur,
Rajasthan.
4. The Director, State Institute Of Health And Family
Welfare, Jhalana Institutional Area, Jaipur, Rajasthan.
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5. Chancellor, Shri Krishna University, Chhatarpur, Madhya
Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13212/2023
Kuldeep Kumar S/o Prakash Chand, Aged About 30 Years, R/o
Ward No. 01 Dayma Mohalla, Maithana, District- Alwar,
Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canara
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Helath, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. Shri Krishna University, Through Registrar, N-H 86,
Village Chauka, Sagar Road, Chhatarpur, Madhya
Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13213/2023
Sagar Sharma S/o Virendra Sharma, Aged About 25 Years, R/o
Brahman Mohalla, Manqta Kalan, Bharatpur Nagar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canara
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan.
4. Shri Krishna Uvinversity, Through Registrar, N-H 86,
Village Chauka, Sagar Road, Chhatarpur, Madhya
Pradesh.
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----Respondents
S.B. Civil Writ Petition No. 13229/2023
Pradeep Kumar Sharma S/o Mahesh Kumar Sharma, Aged About
33 Years, R/o Amargarh Dang, District- Karauli, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk to Sagar Rd, Chhatarpur, Madhya
Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 13276/2023
Brajesh Kumar Sharma S/o Teji Ram Sharma, Aged About 38
Years, R/o Maithana, District- Alwar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Medical And Family Welfare Institute,
Jaipur, Rajasthan.
4. Shri Krishna University, Through Registrar, Nh-86, Village
Chauka, Sagar Road, Chhatarpur, Madhya Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13325/2023
Nitesh Upadhyaya S/o Bal Krishan Sharma, Aged About 23
Years, R/o Plot No. 392, Near Head Office, Indra Colony, District-
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Karauli, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Heath, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 13358/2023
Komal Sharma D/o Vinod Kumar Sharma, Aged About 24 Years,
R/o Vpo Olwara, Tehsil- Sawai Madhopur, District- Sawai
Madhopur, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, through Its Registrar,
C-7, Sultan House, 2 & 3 Floor, Above Caner Bank, Sawai
Jai Singh Highway, Jaipur, Rajasthan.
2. The President, Rajasthan Para Medical Council, C-7 Sultan
House 2 & 3 floor, about Canara Bank, Sawai Jai Singh
Highway, Jaipur, Rajasthan
3. The Principal Secretary, Department of Medical and
Health, Government of Rajasthan, Secretariat, Jaipur,
Rajasthan
4. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
5. The Registrar, Shri Krishna University, village Chauka, NH
86, Chhatrasal Chowk to Sagar Rd, Chhatarpur, Madhya
Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 13375/2023
Kshama Upadhyay D/o Ram Mohan Sharma, Aged About 24
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Years, R/o Neemli Suhari, Weir, District- Bharatpur, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Caner
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. Shri Krishna University, Through Registrar, N-H 86,
Village Chauka, Sagar Road, Chhatarpur, Madhya Pradesh
----Respondents
S.B. Civil Writ Petition No. 13439/2023
Indra Kanwar Chouhan D/o Sh. Ram Singh Chouhan, Aged About
32 Years, R/o House No. 111, Nursing Dev Ki Bagichi, Mount
Road, Brahmpuri, Jaipur - 302002.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. P.k University, Through Its Registrar, Shivpuri, Village
Thanra, Shivpuri, Madhya Pradesh - 473665.
----Respondents
S.B. Civil Writ Petition No. 13440/2023
Rajesh Kumar S/o Sh. Bhagwan Sahay Gurjar, Aged About 22
Years, R/o Village Ladiya, Post Pragpura, Tehsil Reni, District
Alwar.
----Petitioner
Versus
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1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. P.k University, Through Its Registrar, Shivpuri, Village
Thanra, Shivpuri, Madhya Pradesh - 473665.
----Respondents
S.B. Civil Writ Petition No. 13442/2023
Atul S/o Sh. Ratan Lal, Aged About 26 Years, R/o Rao Ka Bas, Vp
Barayli, Tehsil Riyan Badi, Nagaur, Rajasthan - 341518, Presently
Residing At S-50, Barkat Nagar, Jaipur
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. P.k University, Through Its Registrar, Shivpuri, Village
Thanra, Shivpuri, Madhya Pradesh - 473665.
----Respondents
S.B. Civil Writ Petition No. 13443/2023
Lalit Sharma S/o Sh. Govind Sharma, Aged About 21 Years, R/o
Masalpur Gate Ke Bahar, Bhoot Ka Bandh, Karauli - 322241.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
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House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. P.k University, Through Its Registrar, Shivpuri, Village
Thanra, Shivpuri, Madhya Pradesh - 473665.
----Respondents
S.B. Civil Writ Petition No. 13444/2023
Vinit Jangid S/o Sh. Mohan Lal Jangid, Aged About 24 Years, R/o
Vpo Mandavari, Tehsil Lalsot, District Dausa - 303504.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. P.k University, Through Its Registrar, Shivpuri, Village
Thanra, Shivpuri, Madhya Pradesh - 473665.
----Respondents
S.B. Civil Writ Petition No. 13445/2023
Prashant Sharma S/o Sh. Ashok Kumar Sharma, Aged About 22
Years, R/o Ghoda Rok Ki Dhani, Baswa Road, Ward No. 23,
Bandikui Jageer, Rural, Dausa - 303313.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Through Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh -471001.
----Respondents
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S.B. Civil Writ Petition No. 13446/2023
Pradhan Gurjar S/o Sh. Bane Singh Gurjar, Aged About 22 Years,
R/o Machri, Gudachandraji, Nadoti, Karauli - 322213
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Hrough Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh - 471001.
----Respondents
S.B. Civil Writ Petition No. 13447/2023
Kanhaiya Lal Sharma S/o Sh. Dinesh Chand Sharma, Aged About
28 Years, R/o Village Post Karsai, Karauli - 322243
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Through Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh - 471001.
----Respondents
S.B. Civil Writ Petition No. 13448/2023
Avdhesh Foujdar S/o Sh. Daroga Singh Foujdar, Aged About 24
Years, R/o 183, Rangila Thok, Near Panchayat Bhawan,
Meharawar, Kumher, Bharatpur - 321201
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----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Through Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh - 471001.
----Respondents
S.B. Civil Writ Petition No. 13449/2023
Arvind Andana S/o Sh. Satyapal Singh Gurjar, Aged About 22
Years, R/o Village Khedli, Dausa - 303303
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Through Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh - 471001.
----Respondents
S.B. Civil Writ Petition No. 13450/2023
Ramesh Kumar Choudhary S/o Sh. Arjun Lal Choudhary, Aged
About 26 Years, R/o Nitharwalon Ki Dhani, Lal Pura, Pachar,
Kalwar, Jaipur
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical And Health, Government Of
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Rajasthan, Secretariat, Jaipur.
2. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
3. Registrar, Rajasthan Para Medical Council, C-7, Sultan
House, Sawai Jai Singh Highway, Banipark, Jaipur.
4. Shri Krishna University, Through Its Registrar, Address -
Nh-86, Village Chowka, Sagar Road, Chhatarpur, Madhya
Pradesh - 471001.
----Respondents
S.B. Civil Writ Petition No. 13452/2023
Gaurav Kumar Jaimini S/o Damodar Lal Sharma, Aged About 24
Years, R/o Talchinda, Gudha District- Karauli, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 13596/2023
1. Prakash Kumar S/o Shri Mohan Lal, Aged About 20 Years,
R/o Village Sewari, Jalore, Rajasthan 343030
2. Rameshwari D/o Jay Ram, Aged About 21 Years, R/o
Kaliyano Ki Dhani Danta, Tehsil - Sanchore, Jalore,
Rajasthan - 343040
3. Rameshwari Bai D/o Asuram Khichad, Aged About 36
Years, R/o Akoli, Tehsil - Chitalwana, Jalore, Rajasthan
4. Pravin Vishnoi S/o Hari Ram, Aged About 24 Years, R/o
B- Dhani, Sanchore, Jalore, Rajasthan
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5. Praveen Kumar S/o Ganpat Lal, Aged About 22 Years, R/o
Haliwav, Keriya, Tehsil - Chitalwana, Jalore, Rajasthan
6. Rajeshwari D/o Raghunatha Ram, Aged About 28 Years,
R/o Khirodi, Akoli, Jalore, Rajasthan
7. Pramila D/o Mohan Lal, Aged About 21 Years, R/o Puniya
Vas, B-Dhani, Sanchore, Jalore, Rajasthan
8. Vaishali D/o Pabu Ram, Aged About 28 Years, R/o Jani
Nagar, Chirdhani, Jodhpur, Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Additional Chief Secretary
Medical, Health And Family Welfare Department,
Secretariat, Jaipur, Rajasthan
2. Rajasthan Paramedical Council, Through Its President, C-
7A, Sultan House, Sawai Jai Singh Highway, Jaipur,
Rajasthan
3. The Registrar, Rajasthan Paramedical Council, C-7A,
Sultan House, Sawai Jai Singh Highway, Jaipur, Rajasthan
4. The Director, State Institute Of Health And Family
Welfare, Jhalana Institutional Area, Jaipur, Rajasthan.
5. Chancellor, Sardar Patel University, Balaghat, Madhya
Pradesh.
----Respondents
S.B. Civil Writ Petition No. 13694/2023
Sachin Gurjar S/o Jai Singh Gurjar, Aged About 21 Years, R/o
Nayabas, Gurjar Bairada, Sikrai, Peelwa Kalan, District- Dausa,
Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
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4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 13730/2023
Prakash Chand S/o Gheesa Ram, Aged About 34 Years, R/o Baiji
Wali Dhani, Tehsil Renwal, District- Jaipur, Rajasthan
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 13751/2023
Sandeep Sharma S/o Dileep Kumar Sharma, Aged About 23
Years, R/o Dhandhupura, Barkheda, District- Karauli, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna Uvinversity, Village Chauka,
N-H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
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Madhya Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 13761/2023
Mohan Saini S/o Bhoma Ram Saini, Aged About 33 Years, R/o
Baradaya Ki Dhani, Sikandra, Sikrai, District Dausa, Rajasthan -
303326.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The President, Rajasthan Para Medical Council, C-7,
Sultan House, 2 And 3 Floor, Above Canera Bank, Sawai
Jai Singh Highway, Jaipur, Rajasthan.
3. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
4. The Director, State Institute Of Health And Family
Welfare, District Jaipur, Rajasthan.
5. Shri Satya Sai University Of Technology And Medical
Sciences, Shri Satya Sai University Of Technology And
Medical Sciences, Sh-18, Bhopal- Indore Road, Opposite
Oil Fed Plant,sehore, Madhya Pradesh-466001
----Respondents
S.B. Civil Writ Petition No. 13862/2023
Neeraj Bainsala S/o Raghuveer Singh Gurjar, Aged About 20
Years, R/o Jhalra Ka Bus, Pavdi Dausa, District- Dausa,
Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
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3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 13863/2023
Hukkum Singh Gurjar S/o Dharam Singh Gurjar, Aged About 20
Years, R/o Sundarpatel Ki Dhani, Bindarwad, District- Dausa,
Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
S.B. Civil Writ Petition No. 14355/2023
Mukesh Kumar Lakharan S/o Arjun Lal Lakharan, Aged About 29
Years, R/o Village Khachriyavas, Tehsil- Dantaramgarh, District-
Sikar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. Director, State Medical and Family Welfare Institute,
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Jaipur, Rajasthan
4. The Registrar, P.k. University, Nh-27, Tehsil- Karera,
Shivpuri- Jhansi Rd, Thanra, Madhya Pradesh 473665.
----Respondents
S.B. Civil Writ Petition No. 14425/2023
Vijay Pratap Singh S/o Hemraj Singh, Aged About 36 Years, R/o
J Nt T B. Ed. College Road, Near Kali Tek Hanuman Mandir,
Sakatpura, Tharmal Colony, Kota, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 15127/2023
Ravindra Singh Pharshwal S/o Prem Singh, Aged About 29 Years,
R/o Tiwari Ki Dhani No. 02, Khandela, Sikar, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, through Its Registrar,
C-7, Sultan House, 2 And 3 Floor, Above Canera Bank,
Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health and Family Welfare,
District Jaipur, Rajasthan.
4. The Registrar, Shri Krishna University, Village Chauka, N-
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H 86, Chhatrasal Chowk to Sagar Rd, Chhatarpur, Madhya
Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 15378/2023
Ravi Kumar Vyas S/o Mangi Lal Vyas, Aged About 26 Years, R/o
Village And Post Goghatpur, Tehsil Jirapur, District Rajgarh,
Madhya Pradesh.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canara
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The President, Rajasthan Para Medical Council, C-7,
Sultan House, 2 And 3 Floor, Above Canera Bank, Sawai
Jai Singh Highway, Jaipur, Rajasthan.
3. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
4. Director, State Institute Of Health And Family Welfare,
District Jaipur, Rajasthan.
5. The Registrar, Rabindranath Tagore University, Mendua,
Post Bhojpur, Near Bangrasiya Chouraha, Bhopal- Chiklod
Road, District Raisen, M.p.- 464551.
----Respondents
S.B. Civil Writ Petition No. 15440/2023
Virendra Singh Singhmar S/o Shri Bajrang Singh Singhmar, Aged
About 21 Years, R/o Ward No. 03, Lamiyan, Sikar, Rajasthan
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
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4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001
----Respondents
S.B. Civil Writ Petition No. 15621/2023
Hitesh Gurjar S/o Prahlad Singh Gurjar, Aged About 22 Years,
R/o Village- Reta, Tehsil- Sikray, District- Dausa, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Institute of Health & Family Welfare,
District-Jaipur, Rajasthan.
4. The Registrar, P.k University, Nh-27, Tehsil-Karera,
Shivpuri - Jhansi Rd, Thanra, Madhya Pradesh 473665
----Respondents
S.B. Civil Writ Petition No. 15852/2023
1. Ankur Parashar S/o Shsi Rupesh Kumar Sharma, Aged
About 20 Years, R/o Village Manch Post Ata, District
Karauli Rajasthan
2. Vikram Singh Gurjar, S/o Shri Amarlal Gurjar, Aged About
23 Years, R/o Village D Hunda, Post Jatwada Kalan, Tehsil
And District Sawaimadhopur
3. Bane Singh Gurjar S/o Shri Dharam Singh Gurjar, Aged
About 23 Years, R/o Nagarheda Dabar, Bamanwas District
Sawaimadhopur
4. Radha Kishan Gurjar S/o Shri Gyan Singh Gurjar, Aged
About 25 Years, R/o Kunkata Kalan, Sawaimadhopur
----Petitioners
Versus
1. State Of Rajasthan, Through Principal Secretary,
Department Of Medical Health Services, Government Of
Rajasthan, Government Secretariat Jaipur Rajasthan
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2. Director (Non Gazetted), Department Of Medical And
Health, Rajasthan Jaipur
3. State Institute Of Health And Family Welfare (Sihfw),
Jhalana Institutional Area, Jaipur Through Its Director
4. Rajasthan Paramedical Council, C-7(A) Sultan House, Sjs
Highway Banipark Jaipur Through Its Registrar
----Respondents
S.B. Civil Writ Petition No. 17017/2023
Mahesh Jangu S/o Balvant Vishnoi, Aged About 22 Years, R/o 18,
Patel Nagar, Near Ridhi Sidhi, Jaipur, Rajasthan.
----Petitioner
Versus
1. The Rajasthan Para Medical Council, Through Its
Registrar, C-7, Sultan House, 2 And 3 Floor, Above Canera
Bank, Sawai Jai Singh Highway, Jaipur, Rajasthan.
2. The Principal Secretary, Department Of Medical And
Health, Government Of Rajasthan, Secretariat, Jaipur,
Rajasthan.
3. The Director, State Medical and Family Welfare Institute,
Jaipur, Rajasthan
4. The Registrar, Shri Krishna University, Village Chauka, N-
H 86, Chhatrasal Chowk To Sagar Rd, Chhatarpur,
Madhya Pradesh 471001.
----Respondents
For Petitioner(s) : Mr. R.N. Mathur, Sr. Adv. with
Mr. Prateek Mathur,
Mr. Abhishek Mewara
Mr. Akshit Gupta with
Ms. Aditi Vats,
Ms. Pragya Seth,
Mr. Nakul Bansal &
Mr. Shreyans Dhariwal
Mr. Punit Singhvi with
Mr. Aayush Singh &
Ms. Shraddha Mehta
Mr. Shobit Tiwari with
Mr. Rohit Tiwari
Mr. Javed Khan
Mr. Pradeep Singh
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For Respondent(s) : Mr. Archit Bohra, AGC with
Mr. Rahul Verma and
Mr. Prakhar Jain
Mr. Aaditaya Godara, AAAG
Ms. Saba Naaz both for
Ms. Mahi Yadav, AAG
Mr. Bharat Saini
Mr. Abhishek Saini
Mr. Ram Pratap Saini
Mr. Ashvini Kumar Jaiman with
Mr. Kehsav Parashar and
Mr. Moin Khan
Mr. Om Prakash Sheoran
Ms. Himangi Sharma for
Mr. Anand Mohan Tiwari
HON'BLE MR. JUSTICE ASHOK KUMAR JAIN
Judgment
18/02/2026
1. These writ petitions were filed primarily against Rajasthan
Paramedical Council (hereinafter referred as 'RPMC) with almost
identical prayers in each of the petition. The controversy and the
issue raised herein is common and only regard to the course
undertaken by the petitioner(s) from different universities such as
Shri Krishna University Chhatarpur (MP), PK University (MP),
Sardar Patel University, Balaghat (MP), Shri Satya Sai University
of Technology and Medical Sciences, Sehore, (U.P.) and AISECT
University, Raisen (MP) (now known as Rabindranath Tagore
University). Since the issue is common, therefore, we are deciding
all these writ petitions with a common order.
2. These writ petitions are filed with following prayer:-
In SB Civil Writ Petition No. 13864/2023:-
"In these circumstances, it is, therefore, prayed that
this Hon'ble Court may be pleased to accept this
writ petition and
i. the impugned cancelation of registration order
dated 19.07.2023 passed by the Registrar,
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Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly be
declared illegal and arbitrary and therefore, same
may kindly be quashed and set aside.
ii. by issuing appropriate writ, order or direction
in the nature thereof respondents may kindly be
directed to:
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technicial)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council in pursuance to the
advertisement dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he is otherwise found in merit;
iii. Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 12788/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 27.07.2023 passed by
the appellate authority and the impugned order
dated 05.07.2023 which have been issued in illegal
and arbitrary manner may kindly be declared illegal
and arbitrary and therefore, same may kindly be
quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
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Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 12980/2023:-
"In thee circumstances, it is, therefore, prayed that
this Hon'ble Court may be pleased to accept this
writ petition and
i) the impugned cancelation of registration order
dated 19.07.2023 passed by the Registrar,
Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly
be declared illegal and arbitrary and therefore,
same may kindly be quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council in pursuance to the
advertisement dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13199/2023:-
"It is, therefore, most humbly and respectfully
prayed that the Hon'ble Court may graciously be
pleased to accept and allow this writ petition with
costs and further be pleased to:-
1. By an appropriate writ, order or direction,
declare the respective orders dated 07.07.2023
whereby the application filed by the petitioners for
registration with the Rajasthan Paramedical Council
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have been rejected as being arbitrary, illegal and
unconstitutional.
2. By an appropriate writ, order or direction, the
impugned orders dated 07.07.2023 issued by the
Registrar RPMC may kindly be quashed and set
aside.
3. By an appropriate writ, order or direction, the
Registrar RPMC may be directed to grant
registration certificate to the petitioners.
4. By an appropriate writ, order or direction, the
respondents may kindly be directed : -
a. to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Sardar Patel University as valid
qualification for registration with the Rajasthan
Paramedical Council.
b. to treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023.
c. to give appointment and joining to the
humble petitioners on the post of Assistant
Radiographer with all consequential benefits, if
they are otherwise found in merit.
5. By an appropriate writ, order or direction, the
illegal act of the respondents must be deprecated
in strongest terms.
6. Any other relief which this Hon'ble Court may
deem fit may be passed in favour of the humble
petitioner in the interest of equity, justice and good
conscience."
In SB Civil Writ Petition No. 13200/2023:-
"It is, therefore, most humbly and respectfully
prayed that the Hon'ble Court may graciously be
pleased to accept and allow this writ petition with
costs and further be pleased to :-
1. By an appropriate writ, order or direction,
declare the respective orders dated 05.07.2023
whereby the application filed by the petitioners for
registration with the Rajasthan Paramedical Council
have been rejected as being arbitrary, illegal and
unconstitutional.
2. By an appropriate writ, order or direction, the
impugned orders dated 05.07.2023 issued by the
Registrar RPMC may kindly be quashed and set
aside.
3. By an appropriate writ, order or direction, the
Registrar RPMC may be directed to grant
registration certificate to the petitioners.
4. By an appropriate writ, order or direction, the
respondents may kindly be directed : -
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a. to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council.
b. to treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023.
c. to give appointment and joining to the
humble petitioners on the post of Assistant
Radiographer with all consequential benefits, if
they are otherwise found in merit.
5. By an appropriate writ, order or direction, the
illegal act of the respondents must be deprecated
in strongest terms.
6. Any other relief which this Hon'ble Court may
deem fit may be passed in favour of the humble
petitioner in the interest of equity, justice and good
conscience."
In SB Civil Writ Petition No. 13212/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents my kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit.
Iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
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facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13213/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13229/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
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qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13276/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
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facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13325/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13358/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
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[2026:RJ-JP:7716] (29 of 73) [CW-13864/2023]
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13375/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
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facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13439/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 26.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13440/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 26.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
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(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13442/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 26.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13443/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
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(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 26.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13444/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 26.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
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rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13445/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 19.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13446/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 19.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
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(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13447/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i) By an appropriate Writ, Order or Direction, the
impugned Order dated 19.7.2023 be quashed
and set aside, with all consequential reliefs.
(ii) By an appropriate Writ, Order or Direction, the
Respondents be directed to revive Registration of
Petitioner with Rajasthan Para Medical Council, with
all consequential reliefs.
(iii) By an appropriate Writ, Order or Direction,
Respondents be directed to consider Petitioner
eligible for the purpose of appointment on the post
of Assistant Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv) By an appropriate writ, order or direction, if
during pendency of present Writ Petition,
Respondents issues any contrary order, then same
may please be taken on record and be quashed and
set aside, with all consequential reliefs.
(v) By an appropriate writ, order or direction, if
Respondents issues any Appointment Order
rejecting appointment of Petitioner then same may
please be taken on record and be quashed and set
aside.
(vi) Any other appropriate writ, order or direction
which this Hon'ble Court considers just and proper
in the facts and circumstances of the case may
kindly be passed in favour of the Petitioner.
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(vii) Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13448/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i). By an appropriate Writ, Order or Direction,
the impugned Order dated 19.7.2023 be
quashed and set aside, with all consequential
reliefs.
(ii). By an appropriate Writ, Order or Direction,
the Respondents be directed to revive
Registration of Petitioner with Rajasthan Para
Medical Council, with all consequential reliefs.
(iii). By an appropriate Writ, Order or
Direction, Respondents be directed to consider
Petitioner eligible for the purpose of
appointment on the post of Assistant
Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv). By an appropriate writ, order or direction,
if during pendency of present Writ Petition,
Respondents issues any contrary order, then
same may please be taken on record and be
quashed and set aside, with all consequential
reliefs.
(v). By an appropriate writ, order or direction,
if Respondents issues any Appointment Order
rejecting appointment of Petitioner then same
may please be taken on record and be
quashed and set aside.
(vi). Any other appropriate writ, order or
direction which this Hon'ble Court considers
just and proper in the facts and circumstances
of the case may kindly be passed in favour of
the Petitioner.
(vii). Costs throughout may kindly be awarded
in favour of the Petitioner."
In SB Civil Writ Petition No. 13449/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i). By an appropriate Writ, Order or Direction,
the impugned Order dated 19.7.2023 be
quashed and set aside, with all consequential
reliefs.
(ii). By an appropriate Writ, Order or Direction,
the Respondents be directed to revive
Registration of Petitioner with Rajasthan Para
Medical Council, with all consequential reliefs.
(iii). By an appropriate Writ, Order or
Direction, Respondents be directed to consider
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Petitioner eligible for the purpose of
appointment on the post of Assistant
Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv). By an appropriate writ, order or direction,
if during pendency of present Writ Petition,
Respondents issues any contrary order, then
same may please be taken on record and be
quashed and set aside, with all consequential
reliefs.
(v). By an appropriate writ, order or direction,
if Respondents issues any Appointment Order
rejecting appointment of Petitioner then same
may please be taken on record and be
quashed and set aside.
(vi). Any other appropriate writ, order or
direction which this Hon'ble Court considers
just and proper in the facts and circumstances
of the case may kindly be passed in favour of
the Petitioner.
(vii). Costs throughout may kindly be awarded
in favour of the Petitioner."
In SB Civil Writ Petition No. 13450/2023:-
"It is, therefore, humbly prayed that this Writ
Petition may kindly be allowed and -
(i). By an appropriate Writ, Order or Direction,
the impugned Order dated 19.7.2023 be
quashed and set aside, with all consequential
reliefs.
(ii). By an appropriate Writ, Order or Direction,
the Respondents be directed to revive
Registration of Petitioner with Rajasthan Para
Medical Council, with all consequential reliefs.
(iii). By an appropriate Writ, Order or
Direction, Respondents be directed to consider
Petitioner eligible for the purpose of
appointment on the post of Assistant
Radiographer in terms of recruitment
advertisement dated 31.5.2023, with all
consequential benefits and reliefs.
(iv). By an appropriate writ, order or direction,
if during pendency of present Writ Petition,
Respondents issues any contrary order, then
same may please be taken on record and be
quashed and set aside, with all consequential
reliefs.
(v). By an appropriate writ, order or direction,
if Respondents issues any Appointment Order
rejecting appointment of Petitioner then same
may please be taken on record and be
quashed and set aside.
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(vi). Any other appropriate writ, order or
direction which this Hon'ble Court considers
just and proper in the facts and circumstances
of the case may kindly be passed in favour of
the Petitioner.
(vii). Costs throughout may kindly be awarded in
favour of the Petitioner."
In SB Civil Writ Petition No. 13452/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13596/2023:-
"It is, therefore, most humbly and respectfully
prayed that the Hon'ble Court may graciously be
pleased to accept and allow this writ petition with
costs and further be pleased to : -
1. By an appropriate writ, order or direction,
declare the respective orders dated 21.07.2023
whereby the application filed by the petitioners for
registration with the Rajasthan Paramedical Council
have been rejected as being arbitrary, illegal and
unconstitutional.
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2. By an appropriate writ, order or direction, the
impugned orders dated 21.07.2023 issued by the
Registrar RPMC may kindly be quashed and set
aside.
3. By an appropriate writ, order or direction, the
Registrar RPMC may be directed to grant
registration certificate to the petitioners.
4. By an appropriate writ, order or direction, the
respondents may kindly be directed : -
a. to consider the qualification of Degree in
Diploma in Medical Lab Technology from
Sardar Patel University as valid qualification
for registration with the Rajasthan Paramedical
Council.
b. to treat the petitioner eligible for
appointment on the post of Lab Technician in
pursuance to the advertisement dated
31.05.2023.
c. to give appointment and joining to the
humble petitioners on the post of Lab
Technician with all consequential benefits, if
they are otherwise found in merit.
5. By an appropriate writ, order or direction, the
illegal act of the respondents must be deprecated
in strongest terms.
6. Any other relief which this Hon'ble court may
deem fit may be passed in favour of the humble
petitioner in the interest of equity, justice and good
conscience."
In SB Civil Writ Petition No. 13694/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
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Haryana (2022) 3 SCC State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13730/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned cancelation of registration order
dated 01.08.2023 passed by the Registrar,
Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly
be declared illegal and arbitrary and therefore,
same may kindly be quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council in pursuance to the
advertisement dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he is otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13751/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned cancelation of registration order
dated 19.07.2023 passed by the Registrar,
Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly
be declared illegal and arbitrary and therefore,
same may kindly be quashed and set aside.
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ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to :
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council in pursuance to the
advertisement dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he is otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13761/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned verbal rejection of respondent
authorities of not according appointment to
petitioner on the post of Lab-Technician for non-
registration as para-medical professional with
RPMC in pursuance to advertisement dated
31.05.2023 may kindly be declared illegal and
arbitrary and therefore, same may kindly be
quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) Consider the qualification of Diploma in
Medical Lab Technician from Sri Satya Sai
University of Technology and Medical Sciences,
Sehore, Madhya Pradesh as valid qualification
for registration with the Rajasthan Paramedical
Council;
b) Grant registration to humble petitioner as
Para-medical professional from the date when
humble petitioner moved application for
registration with Rajasthan Para-Medical
Council;
c) Treat the petitioner eligible for appointment
on the post of Lab Technician in pursuance to
the advertisement dated 31.05.2023 in view of
the judgment passed by the Hon'ble Apex
Court in case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
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Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728;
d) To give appointment and joining to the
humble petitioner on the post of Lab
Technician with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13862/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 13863/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
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therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 14355/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 06.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from P.K. University as valid qualification for
registration with the Rajasthan Paramedical
Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
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Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 14425/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in Medical Lab Technician from Shri
Krishna University as valid qualification for
registration with the Rajasthan Paramedical
Council;
b) To treat the petitioner eligible for
appointment on the post of Lab Technician in
pursuance to the advertisement dated
31.05.2023 in view of the judgment passed by
the Hon'ble Apex Court in case of Narendra
Singh v. State of Haryana (2022) 3 SCC
286 and Kumari Laxmi Saroj & others v.
State of U.P. & others (2022) SCC OnLine
SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Lab
Technician with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 15127/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
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therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in Medical Lab Technician from Shri
Krishna University as valid qualification for
registration with the Rajasthan Paramedical
Council;
b) To treat the petitioner eligible for
appointment on the post of Lab Technician in
pursuance to the advertisement dated
31.05.2023 in view of the judgment passed by
the Hon'ble Apex Court in case of Narendra
Singh v. State of Haryana (2022) 3 SCC
286 and Kumari Laxmi Saroj & others v.
State of U.P. & others (2022) SCC OnLine
SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Lab
Technician with all consequential benefits, if
they are otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 15378/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned actions of Rajasthan Para-Medical
Council not registering humble petitioner as Para-
Medical Professional with itself may kindly be
declared illegal and arbitrary and therefore, same
may kindly be quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) Consider the qualification of Diploma in
Medical Lab Technician from Rabindranath
Tagore University, Madhya Pradesh as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) Grant registration to humble petitioner as
Para-medical professional with Rajasthan Para-
Medical Council;
c) Treat the petitioner eligible for appointment
on the post of Lab Technician in pursuance to
advertisement dated 31.05.2023 in light of the
judgments of Hon'ble Supreme Court in the
case of Narendra Singh v. State of
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Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728;
d) Give appointment and joining to the
humble petitioner on the post of Lab
Technician in pursuance to advertisement
dated 31.05.2023 with all consequential
benefits, if he is otherwise found in merit;
iii) Any other appropriate other or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 15440/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned cancelation of registration order
dated 01.08.2023 passed by the Registrar,
Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly
be declared illegal and arbitrary and therefore,
same may kindly be quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) to consider the qualification of Degree in
Diploma in Medical Lab Technician (Lab
Technician) from Shri Krishna University as
valid qualification for registration with the
Rajasthan Paramedical Council in pursuance to
the advertisement dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Lab
Technician with all consequential benefits, if he
is otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case ma kindly also
be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 15621/2023:-
"In thee circumstances, it is, therefore, prayed that
this Hon'ble Court may be accept this writ petition
and
i) the impugned cancelation of registration order
dated 26.07.2023 passed by the Registrar,
Rajasthan Paramedical Council which have been
issued in illegal and arbitrary manner may kindly
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be declared illegal and arbitrary and therefore,
same may kindly be quashed and set aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to:
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from P.K. University as valid qualification for
registration with the Rajasthan Paramedical
Council in pursuance to the advertisement
dated 31.05.2023;
b) To restore the registration certificate of the
humble petitioner from the earlier date of
issuance of the registration form;
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he is otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
In SB Civil Writ Petition No. 15852/2023:-
"It is, therefore, most humbly prayed that Your
Lordships' may graciously be pleased to admit and
allow this writ petition; call for and examine entire
record of the case and
a. By an appropriate writ, order and direction
in the nature thereof the Rejection Orders
whereby the Rajasthan Paramedical Council
has rejected the Registration Certificate
Application submitted by the petitioners may
kindly be quashed and set aside and the
Rajasthan Para Medical Council may be
directed to issue Registration Certificate to the
petitioners.
b. By an appropriate writ, order and direction
in nature thereof the respondents may kindly
be directed not to reject the candidature of the
petitioners for lack of Registration Certificate
and allow participation in the selection process
with liberty to submit Registration Certificate
of Rajasthan Para Medical Council at
subsequent stage of selection process and if
found eligible on merits give appointment on
the post of Assistant Radiographer in their
respective category in pursuance to the
Assistant Radiographer Recruitment 2023
advertised under Advertisement dated
31.5.2023 with all consequential benefits.
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c. Any other relief as this Hon'ble Court may
deem fit and proper be also passed in favour
of the Petitioners."
In SB Civil Writ Petition No. 17017/2023:-
"In these circumstances, it is, therefore, prayed
that this Hon'ble Court may be pleased to accept
this writ petition and
i) the impugned order dated 05.07.2023 which
have been issued in illegal and arbitrary manner
may kindly be declared illegal and arbitrary and
therefore, same may kindly be quashed and set
aside.
ii) by issuing appropriate writ, order or direction in
the nature thereof respondents may kindly be
directed to
a) to consider the qualification of Degree in
Diploma in X-Ray (Radiographer Technician)
from Shri Krishna University as valid
qualification for registration with the Rajasthan
Paramedical Council;
b) To treat the petitioner eligible for
appointment on the post of Assistant
Radiographer in pursuance to the
advertisement dated 31.05.2023 in view of the
judgment passed by the Hon'ble Apex Court in
case of Narendra Singh v. State of
Haryana (2022) 3 SCC 286 and Kumari
Laxmi Saroj & others v. State of U.P. &
others (2022) SCC OnLine SC 1728.
c) To give appointment and joining to the
humble petitioner on the post of Assistant
Radiographer with all consequential benefits, if
he otherwise found in merit;
iii) Any other appropriate order or direction which
this Hon'ble Court deems just and proper in the
facts and circumstances of this case may kindly
also be passed in favour of the Petitioner."
3. After conclusion of arguments, learned counsel appearing on
behalf of the RPMC has filed written submissions and in his written
submission, he has apprised about all those candidates, who
passed out from Shri Krishna University, Chhatarpur (MP), that
after consideration of their representation (supported with
documents), as an appeal by general body of the RPMC under
Section 32 of the Rajasthan Paramedical Council Act, 2008,
(hereinafter referred as 'the Act of 2008'), the RPMC was of the
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opinion that the qualification is recognized and such candidates
are eligible for registration accordingly, they were registered and
the registration certificate(s) which was earlier cancelled, have
been revived. The counsel has candidly admitted that subsequent
to development, the RPMC does not press its reply with regard to
candidates/petitioner(s) who have obtained desired qualification
from Shri Krishna University, Chhatrapur (MP).
4. The details about each of case, as complied is reproduced as
under, which indicate name of Universities and current position of
registration:-
Case no. Case name University NOC Remark/
Defence of
RPMC
13864/2023 Lekhraj Sharma Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
24.01.2023 RPMC.
12788/2023 Kanhaiya Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
RPMC 04.11.2022. RPMC.
12980/2023 Krishna Sharma Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
12.12.2022. RPMC.
13200/2023 Rajani Patel v. Shri Krishna MPPMC issued Registration
RPMC University NOC on revived by
01.02.2023. RPMC.
13212/2023 Kuldeep Kumar Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
25.01.2023. RPMC.
13213/2023 Sagar Sharma Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
25.01.2023. RPMC.
13229/2023 Pradeep kumar Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
RPMC 24.01.2023. RPMC.
13276/2023 Brajesh Kumar Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
RPMC 25.01.2023. RPMC.
13325/2023 Nitesh Shri Krishna MPPMC issued Registration
Upadhyaya v. University NOC on revived by
RPMC 24.01.2023. RPMC.
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13358/2023 Komal Sharma Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
24.01.2023. RPMC.
13375/2023 Kshama Shri Krishna MPPMC issued Registration
Upadhyay v. University NOC on revived by
RPMC 24.01.2023. RPMC.
13445/2023 Prashant Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
State of 24.01.2023. RPMC.
Rajasthan
13446/2023 Pradhan Gurjar Shri Krishna MPPMC issued Registration
v. State of University NOC on revived by
rajasthan 24.01.2023. RPMC.
13447/2023 Kanhaiya Lal Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
State of 24.01.2023. RPMC.
Rajasthan
13448/2023 Avdesh Faujdar Shri Krishna MPPMC issued Registration
v. State of University NOC on revived by
Rajasthan 24.01.2023. RPMC.
13449/2023 Arvind Andhana Shri Krishna MPPMC issued Registration
v. State of University NOC on revived by
Rajasthan 24.01.2023. RPMC.
13450/2023 Ramesh Kumar Shri Krishna MPPMC issued Registration
Choudhary v. University NOC on revived by
State of 24.01.2023 RPMC.
Rajasathan
13452/2023 Gaurav Kumar Shri Krishna MPPMC issued Registration
Jaimini v. RPMC University NOC on revived by
27.01.2023. RPMC.
13694/2023 Sachin Gurjar Shri Krishna MPPMC issued Registration
v. State of University NOC on revived by
Rajasthan 24.01.2023. RPMC.
13730/2023 Prakash Chand Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
07.12.2022. RPMC.
13751/2023 Sandeep Shri Krishna MPPMC issued Registration
Sharma v. University NOC on revived by
RPMC 24.01.2023. RPMC.
13862/2023 Neeraj Bainsala Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
27.01.2023 RPMC.
13863/2023 Hukum Singh Shri Krishna MPPMC issued Registration
Gurjar v. RPMC University NOC on revived by
24.01.2023. RPMC.
14425/2023 Vijay Pratap Shri Krishna MPPMC issued Registration
Singh v. RPMC University NOC on revived by
12.12.2022. RPMC.
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15127/2023 Ravinder Singh Shri Krishna MPPMC issued Registration
Pharshwal v. University NOC on revived by
RPMC 14.01.2023. RPMC.
15440/2023 Virender Singh Shri Krishna MPPMC issued Registration
Singhmar v. University NOC on revived by
RPMC 02.01.2023. RPMC.
17017/2023 Mahesh Jangu Shri Krishna MPPMC issued Registration
v. RPMC University NOC on revived by
13.01.2023. RPMC.
13439/2023 Indra Kanwar P.K. MPPMC issued Students or
Chouhan v. University NOC on university to
State of 20.01.2023. submit
Rajasthan representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
13440/2023 Rajesh Kumar P.K. MPPMC issued Students or
v. State of University NOC on university to
Rajasthan 13.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
13442/2023 Atul v. State of P.K. MPPMC issued Students or
Rajasthan University NOC on university to
18.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
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32 of
Rajasthan
Para Medical
Council Act.
13443/2023 Lalit Sharma v. P.K. MPPMC issued Students or
State of University NOC on university to
Rajasthan 13.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
13444/2023 Vineet Jangid v. P.K. MPPMC issued Students or
State of University NOC on university to
rajasthan 19.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
14355/2023 Mukesh Kumar P.K. MPPMC issued Students or
Lekharan v. University NOC on university to
RPMC 18.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
15621/2023 Hitesh Gurjar v. P.K. MPPMC issued Students or
RPMC University NOC on university to
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13.01.2023. submit
representati
on along
with
documents
which will be
decided in
accordance
with section
32 of
Rajasthan
Para Medical
Council Act.
15852/2023 Ankur Parashar Sardar Patel MPPMC issued Not in
v. State of University NOC on position to
Rajasthan 14.02.2023. say
something
with regard
to this
petition
13596/2023 Prakash Kumar Sardar patal MPPMC issued Not in
S/o Shri Mohan University NOC on position to
Lal Vs. 15.03.2023 say
State of something
Rajasthan with regard
to this
petition
13199/2023 Shailendra Sardar Patel MPPMC issued Not in
Gehlot Vs. University NOC on position to
State of 27.01.2023 say
Rajasthan something
with regard
to this
petition
13761/2023 Mohan Saini v. Sri Satya Sai MPPMC issued Requires
RPMC University NOC on separate
04.08.2020. adjudication
as per its
merit
15378/2023 Ravi Kumar AISECT MPPMC issued Not in
Vyas v. RPMC University NOC on position to
24.09.2020. say
something
with regard
to this
petition
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5. The brief facts of these cases are that the petitioners after
admission in relevant University for the course as mentioned in
their writ petition, have successfully completed the course and on
basis of diploma certificate, they got registered as para-medical
professional in Madhya Pradesh Paramedical Council (for short
'MPPMC') for practice in State of Madhya Pradesh. The petitioners
wanted to get registered as paramedical professional in the State
of Rajasthan and for registration with the RPMC, the petitioner(s)
got cancelled registration from the MPPMC and obtained a no
objection certificate (NOC) from the Registrar of MPPMC to enable
them to register with the RPMC.
6. Some of the petitioners were registered by RPMC, a body
established under the Rajasthan Paramedical Council Act, 2008
(hereinafter referred as 'the Act of 2008'). The registration of said
petitioner was cancelled later on by RPMC. The petitioners have
challenged the rejection (recall)/non-registration before this Court.
7. The material on record clearly indicates that 27 writ petitions
belong to candidates who passed out from Shri Krishna University,
Chhatarpur (MP), and after registration as paramedical
professionals in Rajasthan, the RPMC has cancelled their
registration but after considering their representation by the
Paramedical Council under Section 32 of the Act of 2008, the
registration certificate(s) of these petitioners were revived.
8. Out of this bunch, 7 petitioners belonged to PK University, 3
belongs to Sardar Patel University, one from Shri Satya Sai
University and one from AISECT University (now known as
Rabindranath Tagore University).
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9. Learned Senior Advocate appearing on behalf of the
petitioners submitted that the University was established under
the legislative act of concerned State and the petitioners have
taken admission in a statutory university having due recognition
from UGC. It further submitted that after procuring a diploma
certificate from the University, the petitioners have applied for
registration before MPPMC and on the basis of qualification
recognition by MPPMC, the petitioners were registered as
paramedical professionals in the State of Madhya Pradesh. He
further submitted that since the petitioner(s) want to work in the
State of Rajasthan, therefore, they have got NOC from MPPMC,
after cancellation of their registration certificate and subsequently
applied to the RPMC. He further submitted that the qualification of
each of the petitioner(s) well recognized by MPPMC and for
undertaking a paramedical course in the State of Madhya Pradesh,
the MPPMC is a regulatory body. He further submitted that the
petitioner(s) have proper qualification as per the provision of law
and their qualification cannot be challenged on any of the reasons
as assigned by the Registrar, RPMC.
10. Learned Senior Advocate/counsel further referred judgment
in case of State of Rajasthan Vs. Anil Vishnoi and Ors. :
DBSAW No. 286/2021 passed by a Division Bench of this Court
and judgment in case of Lalit Kishore Vs. State of Rajasthan
and Ors : SB Civil Writ Petition No. 8908/2020 and Sharwan
Ram Badiyasar Vs. State of Rajasthan and Ors. : S.B. Civil
Writ Petition No.17278/2021 and other connected matters
passed by a Co-ordinate bench of this court and submitted that
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considering the action of RPMC as arbitrary, this Hon'ble Court has
intervened in said matters and granted relief to the candidates.
11. Learned Senior Advocate/counsel has further referred to the
provision under The Rajasthan Paramedical Council Regulations,
2014, (hereinafter referred to 'the Regulation of 2014'), notified
under the Act of 2008 by the State of Rajasthan, and submitted
that the Regulation 42 prescribed eligibility for registration and
petitioners are possessing eligibility conditions as prescribed
therein. They also referred procedure under Rule 43 for
registration and also Regulation 48 for removal from register and
submitted that the cancellation of registration by the Registrar,
RPMC is not supported from any of the circumstances as
mentioned under Regulation 48.
12. Learned Senior Advocate/counsel further referred judgment
in case of Laxmi Saroj and Ors. Vs. State of Uttar Pradesh
and Others reported as (2022) 17 SCC 477 and submitted that
on the basis of judgment in case of Narender Singh Vs. State of
Haryana reported in (2022) 3 SCC 286, it was held that if there
is no fault of the applicant concerned, then he cannot be punished
for no fault attributable to him. He also referred registration
process of the State of Madhya Pradesh and also of the State of
Rajasthan and submitted that the provision of registration are
same and after the enquiry, the petitioners were registered by the
MPPMC but in Rajasthan, when the petitioner(s) have applied for
registration along with NOC from the MPPMC, a different yardstick
was adopted by the RPMC which is itself discriminatory and
against the equality before law.
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13. Learned Senior Advocate/counsel further referred judgment
dated 12.12.2023, passed by of a Co-ordinate Bench of this Court
at Principal Seat, Jodhpur in S.B. Civil Writ Petition
No.9397/2023 (Sunil Vishnoi and others versus State of
Rajasthan and others) and submitted that on the basis of
judgment in cases of Lakshmi Saroj (supra) and Narendra
Singh (Supra), the writ petition was allowed in case, where the
candidates have applied in Rajasthan after obtaining NOC from
MPPMC.
14. Aforesaid contentions were opposed by learned counsel
appearing on behalf of the Department of Medical Health and
other respondents and they submitted that it is the duty of the
petitioner(s) to submit all relevant documents for registration in
accordance with the Regulation of 2014 and Act of 2008 in the
State of Rajasthan, but if the petitioner(s) have failed to submit
relevant documents to establish that they have undertaken a
regular course then the act of the RPMC is not questionable before
this Hon'ble Court by invoking provision under Article 226 of the
Constitution of India.
15. Learned counsel appearing on behalf of the RPMC has
opposed the contentions of the learned Senior Advocate/counsels
appearing on behalf of the petitioners but after conclusion of
argument, the learned counsel for RPMC has submitted a written
submission whereby he has conceded that after verification, the
diploma obtained from Shri Krishna University (certificate for
qualification for registration), was found in accordance with
Regulations, the registration certificate of the petitioner(s) who
passed out from Shri Krishna University, were already revived
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pursuant to decision by the full meeting of RPMC. Today, he fairly
submitted at bar that he has no objection in case, 27 writ petitions
filed by the petitioners, who passed from Shri Krishna University
are allowed by this Hon'ble Court.
16. Learned counsel appearing on behalf of the RPMC has further
submitted that 7 candidates have passed from PK University
whereas 3 from Sardar Patel University and both of them have not
submitted sufficient documents to conclude the inquiry by the
RPMC. He further submitted that the course undertaken by said
petitioners, is in accordance with regulation or not has to be
inquired but no documents with regard to recognition of the
course undertaken from the PK University and the Sardar Patel
University were filed on record with RPMC, so it is not possible for
RPMC to conduct a full-fledged inquiry but he submitted that the
RPMC cannot register any candidate unless the course undertaken
by him is recognised under the law. He submitted that the
candidate has an option to file an appeal under Section 32 of Act
2008 and direct invocation of jurisdiction of this Hon'ble Court is
contrary to settled law.
17. Learned counsel for the RPMC further submitted that the
course undertaken from Shri Satya University and AISECT
University (now known as Rabindranath Tagore University) are not
recognised and the RPMC cannot register them under the
regulation of 2014. He further submits that the course undertaken
by the petitioner is required to have regulatory approval before
being commenced by the University concerned, but herein, no
such document is placed along with writ petition, therefore, these
writ petitions are not maintainable.
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18. Heard learned Senior Advocate, learned counsels for the
petitioners and learned counsels for the respondents. Perused the
material placed on record, also considered written submissions of
both the parties along with the judgments as referred by learned
Senior Advocate and learned counsel for the petitioners.
19. The writ petitioners in S.B Civil Writ Petition Nos. 13864/2023, 12788/2023, 12980/2023, 13200/2023, 13212/2023, 13213/2023, 13229/2023, 13276/2023, 13325/2023, 13358/2023, 13375/2023, 13445/2023, 13446/2023, 13447/2023, 13448/2023, 13449/2023, 13450/2023, 13452/2023, 13694/2023, 13730/2023, 13751/2023, 13862/2023, 13863/2023, 14425/2023, 15127/2023, 15440/2023 and 17017/2023, belongs to Shri Krishna University and the admission on record clearly indicate that the RPCMC has revived the registration after decision of general body meeting of RPMC under Section 32 of the Act of 2008. After the decision of revival, nothing survives as regard to these petitions are concerned as the impugned cancellation order has already been revoked by RPMC. Thus, these writ petitions are liable to be allowed with consent of the RPMC.
20. Now comes the question about another universities. Regulation 42 of Regulation 2014 (pre-amended) provides for prescribed eligibility for registration and same is reproduced as under:-
"Regulation 42-Eligibility for registration - The following persons shall be eligible for registration.-
(i) who has obtained certificate of a Para-medical course from any Government body or private body permitted by the Government for the purpose who has run the course and awarded certificate before the commencement of these regulations.
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(ii) who has passed the Para-medical course from any institution recognized by the Rajasthan Para- medical Council.
(iii) who has passed the Para-medical course from any institution Government body, outside the territories of Rajasthan, recognized for the purpose by the concerned State Government or Central Government.
(iv) who has passed the Para-medical course from any institution, outside the territories of India, recognized for the purpose by the Government of the country concerned and verified by Government of India"
21. Regulation 43 provides for registration whereas Regulation 48 prescribes for removal from register and we are reproducing both as under:-
"Regulation 43-Registration.- Every person who is eligible for registration at the time of commencement of these regulations shall apply for registration within three months of the commencement of these regulations and the person who becomes eligible for registration after commencement of these regulations shall apply for registration within thirty days from the date on which he became eligible for registration. Regulation 48- Removal from the register- (1) Subject to the provisions of the Act, where the Registrar is satisfied after giving a reasonable opportunity of being heard and after making such further enquiry, as he may think fit, he may order that the name of any person shall be removed from the register if-
(a) The person dies;
(b)His name has been entered in the register by error, or on account of misrepresentation or suppression of any material fact; or
(c) He has been convicted of any offence under this Act or has been guilty of the infamous conduct in the profession which, in the opinion of the Registrar, render him unfit to be on the rolls of the register. (2) The registrar may direct that any person whose name is ordered to be removed from a register shall be ineligible for registration under this Act either permanently or for such period as may be specified.
(Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (60 of 73) [CW-13864/2023] (3) A person aggrieved by an order may, within thirty days from the date of order, file an appeal to the Council and the decision of the Council thereon shall be final.
(4) A person whose name has been removed from the register under this regulation shall forthwith surrender his Certificate of Registration to the Registrar."
22. In case of Laxmi Saroj and Ors. vs State of Uttar Pradesh (Supra), after considering the judgment in case of Narendra Singh Vs. State of Haryana and Ors. (Supra), Civil Appeal was allowed by Hon'ble Supreme Court. The issue was delayed issuance of certificate by State Council, which prevented petitioner to file registration on time.
23. In case of Narendra Singh Vs. State of Haryana and Ors. (supra), it was held that once it is found that there is no lapse and/or delay on the part of the appellant/applicant and/or there was no fault of the appellant/applicant in not producing the NOC at the relevant time and when it was produced immediately on receipt of the same and that to before the appointments were made and when it is found that the last candidate who is appointed herein is having less marks than appellant and the appellant is a more meritorious candidate than the last appointed candidate, to deny him the appointment is not justifiable at all and cannot be punished for no fault of him.
24. In case of Sunil Vishnoi and Ors. Vs. State of Rajasthan and Ors. (supra), the candidates were possessing two Years' Diploma Course in X-Ray Radiographer Technician from Mansarovar Global University, Sehore, Madhya Pradesh in the year, 2022 and they have applied for registration before the MPPMC, which was issued in their favour and thereafter a NOC (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (61 of 73) [CW-13864/2023] was issued in favour of the petitioners for seeking registration before the RPMC. A Coordinate Bench observed that despite completion of all the formalities on part of the petitioners, the RPMC withheld the applications of the petitioners and caused delay in issuance of the registration certificate in question, which is not justified in law.
25. The RPMC was constituted under the Act of 2008 and to strengthen the regulatory network of RPMC, Regulations of 2014 were promulgated by the State of Rajasthan, which was further amended on 25.08.2015, and lastly in 2023. The Regulation 41 provides for recognition of certain courses with duration and eligibility, run by recognized institutions. The syllabus for diploma courses mentioned therein is also specified in different schedules. Regulation 52 and 53 of Regulation 2014 (as amended), a requisite infrastructure and facility is required in the institution. There is a format under Regulation 52 (2) and (3) to submit application for recognition, which is followed by an inspection by RPMC.
26. The Act of 2008 was enacted to provide for constitution of paramedical council, regulation of paramedical professionals and recognition of institutions imparting education or training in paramedical subjects in the State and for matters connected therewith or incidental thereto. Section 13 provides for powers and functions of the RPMC.
27. Section 17 of the Act of 2008 provides that a person having recognized para-medical qualification shall be entitled to register as a paramedical professional. Section 18 provides for application and Section 19 empowers Registrar for disposal of application.
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28. Chapter-IV of the Act of 2008 provides for recognition of institution whereas Chapter-V provides for recognition of certain qualification. Section 32 of the Act of 2008 is a very important provision, required to be invoked in the cases on hand and the same is reproduced as under:-
"32. Qualifications granted outside the territories to which this Act extends.- The Council, if it is satisfied that any Qualification in Para-medical subjects granted by an authority Outside the territories of the State of Rajasthan affords a sufficient guarantee of the requisite skill and knowledge, may declare such qualification to be a recognized qualification for the purpose of this Act, and may for reasons appearing to it sufficient at any time declare that such qualification shall be deemed, subject to such additional conditions, if any as may be specified by the Council, to be recognized only when granted before or after a specified date.
Provided that no person other than a citizen of Indian, possessing such qualification shall be deemed to be qualified for registration under this Act unless by the law and practice of the State or Country, in which the qualification is granted, persons of Indian origin holding such qualification are permitted to enter and practice as Para-medical profession."
29. Section 33 prescribes that the declaration under Section 32 shall be made by resolution passed at a meeting of Council and shall have effect as soon as it is published in the Official Gazette. Section 42 empowers the State Government to frame rules and regulations for working of the RPMC and the matters incidental thereto.
30. Regulation 42 which we have reproduced, was amended by RPMC (Amendment) Regulation, 2023 indicates that Regulation 42 which we are referred above, has been substituted with a new (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (63 of 73) [CW-13864/2023] Regulation 42. It provides that the person who has domicile of Rajasthan shall be eligible for registration, if they have obtained diploma and degree of para-medical courses from any Government body or private body permitted by the Government for the purpose who has run the course and awarded diploma and degree before the commencement of these regulations, who has passed the paramedical course from any Institution/Government Body, outside the territories of Rajasthan recognized for the purpose by the concerned State Government or the Central Government, Medical Department and if registered with respective State/U.T. Paramedical Council applied with cancellation of respective State Council registration and NOC on the Council, shall be deemed eligible for registration with RPMC. Regulation 51 is also amended by amendment in 2023. The amended regulation 42 is reproduced as under:-
"42. Eligibility for registration:-
The following persons who has domicile of Rajasthan shall be eligible for registration:-
(i) who has obtained diploma and degree of a Para-medical course from any Government body or private body permitted by the Government for the purpose who has run the course and awarded diploma and degree before the commencement of these regulations;
(ii) who has passed the Para-medical course from any institution recognized by the Rajasthan Para-medical Council;
(iii) who has passed the Para-medical course from any institution/Government body, outside the territories of Rajasthan, recognized for the purpose by the concerned State Government or Central Government Medical Department, and if Registered with respective State/Union Territories Para-
Medical council applied with Cancellation Certificate of respective State Council registration and NOC of the council;
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(iv) who has passed the Para-medical course from any institution, outside the territories of India, recognized for the purpose by the Government of the country concerned and verified by Government of India;
Provided that such person(s), who has/have acquired Para-Medical Diploma through distance education mode prior to year 2015 shall be given an option to appear for an examination to be conducted by the Council if they so desire. Such person(s), who, opts/opt to appear for the examination, which shall be conducted by the Council, pass the aforesaid examination, they would be deemed to have qualified as per the regulations and they shall be deemed eligible for registration with Rajasthan Para-Medical Council (RPMC).
Provided further that the aforesaid option shall only be provided once and it shall not be treated as a precedent.
Provided also that such person(s), who will/have acquired Para-Medical Degree and Diploma prior to June 2023 from such University established by an Act of the Government of Rajasthan and obtain recognition from Rajasthan Para-Medical Council within 6 months from the date of publication of these Regulations shall be given an option to appear for an examination to be conducted by the Council if they so desire. Such person(s), who, opts/opt to appear for the examination, which shall be conducted by the Council, pass the aforesaid examination, they would be deemed to have qualified as per the regulations and they shall be deemed eligible for registration with Rajasthan Para-Medical Council (RPMC):
Provided also that the aforesaid option shall only be provided once and it shall not be treated as a precedent."
31. The case of the petitioner(s) is that after taking admission in different universities, they have completed the course and got registered by the MPPMC. The MPPMC has issued NOC to the petitioners in remaining 12 cases and on the basis of the NOC the petitioners of these 12 Writ Petition No.13439/2023, 13440/2023, (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (65 of 73) [CW-13864/2023] 13442/2023, 13443/2023, 13444/2023, 14355/2023, 15621/2023, 15852/2023, 13596/2023, 13199/2023, 13761/2023 and 15378/2023 applied for registration in the state of Rajasthan. These petitioners have obtained diploma from PK University, Sardar Patel University, Satya Sai University and AISECT University (now known as Rabindranath Tagore University) (all statutory private Universities in Madhya Pradesh).
32. As per amended regulation 42, any person who has passed the Paramedical course from any institution/government body outside the territory of Rajasthan recognised for the purpose of concerned State Government or Central Government, is eligible for registration by RPMC.
33. In case of Sharwan Ram Badiyasar Vs. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.17278/2021 and other connected matters, a Co-ordinate Bench at Principal Seat, Jodhpur has considered writ petitions of the candidates who procured diploma from different universities of Madhya Pradesh and were registered by MPPMC but RPMC in full Council meeting dated 24.07.2021 has found that diploma certificates obtained from four private universities namely (i) Dr. Sarvepalli Radhakrishnan University, Bhopal, (ii) Sri Satya Sai University of Tehnology & Medical Sciences, (iii) Swami Vivekananda University, Sagar and (iv) AISECT University Institute of Para Medical Science, Raisen (MP) are irregular and students of these Universities are not entitled for registration by RPMC.
34. After considering the material before it, a Co-ordinate Bench vide order dated 17.11.2022 has observed as under:-
"In view of the fact that this Court has come to the conclusion that the orders impugned have (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (66 of 73) [CW-13864/2023] been passed in gross violation of principles of natural justice, the plea sought to be raised by the respondents of availability of alternative remedy to the petitioners against the orders cancelling their registrations cannot be accepted.
However, despite the fact that the action of the respondent RPMC has been found in gross violation of principles of natural justice and there being no decision by the RPMC for cancellation of registration of the petitioners, looking to the fact that the committee has pointed out glaring discrepancies in the diplomas obtained by several of the candidates and all the institutions themselves vide communication sent by M.P.Para Medical Council dated 13/9/2021 and 21/10/2021 (Annex.18 & Annex.19) have found large number of students ineligible for grant of diploma and the fact that ultimately the petitioners would be dealing with the unsuspecting patients, whose lives would be dependent on the investigation conducted by the petitioners, who are seeking recruitment on the post of Lab Technician and Assistant Radiographer, the RPMC is required to be afforded an opportunity to comply with the requirements of principles of natural justice as well as adopt proper proceedings i.e. decision by the RPMC in case any action is required to be taken against the candidates.
As per the reports submitted by the institutions, several of the petitioners in the present petitions have been found ineligible by the said institutions and M.P. Para Medical Council and their admissions itself have been cancelled by the institutions, they are not entitled to any relief qua the cancellation made, however, for lack of specific information in this regard, though the order was passed by this Court, no specific order qua such petitioners is being passed.
So far as CW Nos.7528/2021, 8141/2021 and 9997/2021 are concerned, as the RPMC itself is of the view that the candidates from the four institutions were not entitled to participate in the recruitment and their registration has been cancelled, no separate order need be passed in the petitions filed by the petitioners in the said writ petitions.
(Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (67 of 73) [CW-13864/2023] However, as the impugned orders have been found to be unsustainable and the matters are being remanded back to the RPMC to take appropriate action in accordance with law, the petitioners in the above 03 petitions may make representations to the RPMC pointing out the material/make submissions with regard to the candidature of the petitioners in other writ petitions and it is expected of the RPMC to keep the same in view while taking decision qua the petitioners in other writ petitions.
Consequently, except for CW Nos.7528/2021, 8141/2021 and 9997/2021, the writ petitions are allowed. The order dated 24/7/2021 passed by the respondent RPMC cancelling the registration of the petitioners is quashed and set aside. The matters are remanded back to the RPMC, who is directed to issue fresh specific notices to the petitioners pointing out to each individual candidate the deficiency / ineligibility / disqualification with regard to their diploma/registration. On notices being issued, the petitioners shall respond to said notice within a period of two weeks, which date shall be fixed by the RPMC in the notice and after affording opportunity of hearing to the candidates, the RPMC would pass fresh orders in accordance with law.
It is made clear that till such time the decision in each individual case is taken by the RPMC, none of the candidates shall be treated as eligible for the purpose of recruitment only on account of the fact that the order dated 24/7/2021 has been quashed by this Court and only after RPMC record specific finding about the registration of the petitioners being valid, they would be treated as eligible by the respondent Board.
It is further directed that till such time the inquiry is completed by the RPMC, the respondents shall keep the posts of selected candidates vacant. The RPMC is directed to complete the entire exercise within a period of four months from the date of this order.
Writ Petition Nos. 7528/2021, 8141/2021 and 9997/2021 are disposed of in terms of the observations made hereinbefore."
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35. The stand of learned counsel appearing for the RPMC is same that the course conducted by (i) Satya Sai University and (ii) AISECT University (now known as Rabindranath Tagore University) are not recognized. He also submitted that the petitioners, passed out from PK University and Sardar Patel University may submit representation along with all documents, which shall be examined and considered in full house meeting of RPMC.
36. Regulation 42 (amended) as referred hereinabove (Para 27) clearly provides that the paramedical course from any institution/Government body, outside the territory of Rajasthan, recognized for the purpose by concerned State Government or Central Government then the person shall be eligible for registration by RPMC.
37. Regulation 43 provides for registration process. Any person aggrieved from an order or decision of the Registrar under Sections 19 or 20 or 21 or 22 or 24 may file appeal to the RPMC, whereas Section 26 further provides appeal from the order of the Council.
38. In case of Mahendra and Ors. Vs. State of Rajasthan and Ors. : S.B. Civil Writ Petition No. 4104/2021, decided by a Co-ordinate bench at Principal seat, Jodhpur, the Court has directed the RPMC to decide the issue of recognition of the course run by the university in terms of Section 32 of the Act of 2008 and Regulation 42 (iii) of the Regulation. It was also directed that for the purpose of recognition or equivalence, concern university shall submit details about curriculum and course material or all other relevant material, as desired. The RPMC was given free hand to (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (69 of 73) [CW-13864/2023] elicit further information in a bit to ensure that course in question afford sufficient guarantee of requisite skill and knowledge.
39. Having considered the provision and also the ratio as mentioned in the cases referred hereinabove, it is apparent that this is not a case of any mistake or a case of negligence. The facts do not warrant applicability of ratio laid down in case of Narendra Singh Vs. State of Haryana (supra) followed in case of Laxmi Saroj and Ors. Vs. State of Uttar Pradesh and Ors. (supra) by Hon'ble Supreme Court and also by a coordinate bench in case of Sunil Vishnoi and Ors. Vs. State of Rajasthan and Ors. (supra).
40. The question pertains to registration of the qualified individuals as professionals in paramedical field, in the State of Rajasthan. The qualified paramedicals are not only required for Government Jobs but also in private sector and private practice. It ensures safety of patients and compliance with the standards, prescribed by the Paramedical Council of India.
41. To provide for regulation and maintenance of standard of education and service by allied and health care professional, assessment of Institution, maintenance of Central register and State register and creation of a system to improve access, research & development and adoption of latest scientific advancement and for matters connected thereto or incidental thereto, the Parliament of India has enacted the National Commission for Allied and Health Care Professionals Act, 2021 which was published in Extraordinary Gazette on dated 25.05.2021 as an appointed date, when the Act came into force.
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42. Considering the aforesaid, the case of remaining petitioners is also a transfer case, as they have earlier registered by MPPMC but they want registration by RPMC. After growth of private universities, there are frequent complaints about large scale admission in courses, without adequate regulatory approvals, Thus, we are of the view that the matter is required to be considered by the RPMC (full body) under Section 32 of the Act of 2008. This Court cannot draw a conclusion that the course passed out from PK University and Sardar Patel University are as per standard, prescribed by the RPMC. Not a single example is referred on record to show that identically placed individuals from PK University and Sardar Patel University are approved for registration and are continued as such to practice in Rajasthan.
43. The material on record as referred hereinabove clearly indicated that the RPMC has already considered the case of Sri Satya Sai University and the AISECT University (now known as Rabindranath Tagore University) and found that their courses are irregular as they do not qualify as per regulation in Rajasthan. Therefore, both the candidates in S.B. Civil Writ Petition Nos.13761/2023 & 15378/2023 have no ground to pass for registration, but they have an option to submit a representation in form of appeal under Section 32 for consideration by the full body of Paramedical Council (RPMC).
44. Having taken note of the provisions under the Act of 2008 and further regulation of 2014 (as amended from time to time), we are of the considered view that a professional paramedical course of other State has to be recognized and must have equivalence with as that of State of Rajasthan, then only, persons (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (71 of 73) [CW-13864/2023] from out of Rajasthan be considered for registration in State of Rajasthan. If the course, undertaken by any of the petitioner is recognized in the State of MP and sufficient to get registration from MPPMC, then said petitioner is free to practice in State of Madhya Pradesh after restoring his registration but he cannot claim registration in State of Rajasthan on basis of a course which has no equivalence with the course conducted in the State of Rajasthan. At all cost, we will not permit anyone to play life of the public as it may jeopardize health and safety of the citizens of Rajasthan.
45. In view of discussion made herein above, 27 petitions i.e. S.B. Civil Writ Petition Nos. 13864/2023, 12788/2023, 12980/2023, 13200/2023, 13212/2023, 13213/2023, 13229/2023, 13276/2023, 13325/2023, 13358/2023, 13375/2023, 13445/2023, 13446/2023, 13447/2023, 13448/2023, 13449/2023, 13450/2023, 13452/2023, 13694/2023, 13730/2023, 13751/2023, 13862/2023, 13863/2023, 14425/2023, 15127/2023, 15440/2023 and 17017/2023, wherein the petitioners have passed out diploma courses from Shri Krishna University are liable to be allowed, whereas the writ petitions in 10 cases (7 have passed out from PK University and 3 from Sardar Patel University), a suitable direction is required to consider of matter by the Paramedical Council (RPMC) under Section 32 of the Act of 2008. As regard to remaining writ petitioners, who have obtained diploma courses from Shri Sat Sai University and AICTE University, are not entitled for any specific relief, but they are free to submit a representation to the RPMC for consideration under section 32 of the Act of 2008.
(Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (72 of 73) [CW-13864/2023]
46. In view of discussion made herein above, these writ petitions are disposed in following manner:-
(i) The writ petitions i.e. S.B. Civil Writ Petition Nos. 13864/2023, 12788/2023, 12980/2023, 13200/2023, 13212/2023, 13213/2023, 13229/2023, 13276/2023, 13325/2023, 13358/2023, 13375/2023, 13445/2023, 13446/2023, 13447/2023, 13448/2023, 13449/2023, 13450/2023, 13452/2023, 13694/2023, 13730/2023, 13751/2023, 13862/2023, 13863/2023, 14425/2023, 15127/2023, 15440/2023 and 17017/2023 (relating to Shri Krishna University) are allowed as the RPMC has already revoked the cancellation of their registration certificate issued to them. It is therefore directed that there will be no effect of cancellation order upon the petitioners.
(ii) The writ petitions i.e. (7+3=10), S.B. Civil Writ Petition Nos.13439/2023, 13440/2023, 13442/2023, 13443/2023 13444/2023, 14355/2023, 15621/2023, 15852/2023, 13596/2023 and 13199/2023 (petitioners passed from PK University and Sardar Patel University) are partly allowed and the RPMC is directed to hold an inquiry under section 32 of the Act of 2008 about recognition and equivalence of the course conducted by the PK University and the Sardar Patel University. The Registrar of the PK University and the Sardar Patel University are directed to co-
operate the RPMC in inquiry. The Medical and Health Department of Madhya Pradesh Government shall also cooperate in providing all the relevant information, if required by the RPMC. The petitioners are directed to file all relevant documents within a period of 45 days from the date of receipt of copy of the order to the RPMC. The RPMC shall proceed to enquiry and conclude the (Uploaded on 01/03/2026 at 03:13:00 PM) (Downloaded on 13/03/2026 at 10:02:40 PM) [2026:RJ-JP:7716] (73 of 73) [CW-13864/2023] same within a period of 90 days from the date of receipt of documents from the petitioners. The RPMC shall consider the case of these petitioners in full meeting of RPMC and decide with a reasoned and speaking order. Needless to say that a copy of the order be provided to the petitioners who have submitted the documents along with representation.
(iii) The writ petition Nos.13761/2023 and 15378/2023 are hereby dismissed but the petitioners are given liberty to submit a representation within a period of 45 days to RPMC for re- consideration of their case under Section 32 of the Act of 2008.
47. With the aforesaid, these writ petitions stand disposed with pending application(s), if any.
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