Rajasthan High Court - Jaipur
Nemi Chand Saini S/O Shri Mohar Singh ... vs Rajasthan Para Medical Council on 13 June, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8473/2022
1. Nemi Chand Saini S/o Shri Mohar Singh Saini, R/o Kota
Mamchari, Kota Karauli, Rajasthan.
2. Yogesh Nagar S/o Shri Bhawani Shankar Nagar, Tail
Factory, Nakoda Colony, Baran, Rajasthan.
3. Rinku Kumar S/o Shri Ram Das, R/o House No. 715, Near
Mukul Gas Agency, Ward No. 16, Tohana (Rural), 16
Fatehabad, Haryana.
4. Pankaj Kumar Saini S/o Shri Manohar Saini, R/o
Khushfaham Bharatpur, Rajasthan.
5. Arun Kumar Mehta S/o Shri Leela Ram Yadav, R/o Dhani
Sheeshawali, Village Kujota, Tehsil Kotputli, District
Jaipur, Rajasthan.
6. Daksya Sharma S/o Shri Ram Niwas Sharma, R/o Ward 8,
Keshav Nagar, Tripolia Chomu, District Jaipur, Rajasthan.
7. Shareef Khan S/o Shri Jumrat, R/o Sandra, Dholpur,
Rajasthan.
----Petitioners
Versus
1. Rajasthan Para Medical Council, Jaipur, C-7A, Sultan
House, Sawai Jai Singh Highway, Jaipur Through
Registrar.
2. Controller Of Examinations, Rajasthan Para Medical
Council, Jaipur, C-7A, Sultan House, Sawai Jai Singh
Highway, Jaipur.
----Respondents
For Petitioner(s) : Ms. Raj Sharma HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 13/06/2022 Counsel for the petitioners submit that petitioner are students of Diploma Course in Medical Laboratory Technology of (Downloaded on 13/06/2022 at 08:13:17 PM) (2 of 2) [CW-8473/2022] the year 2015-2016 and wants to appear in Remanded Examination commencing from 14.06.2022, pursuant to order dated 03.06.2022, to clear their due papers of first year. Counsel further submits that though petitioners have taken attempt to clear the due papers of first year, however under the Rajasthan Para Medical Council Regulations, 2014, there is no outer limit to appear in remanded exam to clear the due papers. Counsel further submits that respondents have not permitted the petitioners to appear in the Remanded Exam commencing from 14.06.2022.
Heard.
Issue notice of writ petition as well as stay application to respondents, returnable by four weeks.
In the meantime, petitioners may be permitted to appear in Remanded Examinations commencing from 14.06.2022 to clear their due papers of first year for sessions 2015-2016. However, the result of petitioners would be declared with the permission of this Court.
List this matter after four weeks.
(SUDESH BANSAL), (V.J.) CHANDAN /115 (Downloaded on 13/06/2022 at 08:13:17 PM) Powered by TCPDF (www.tcpdf.org)