Rajasthan High Court - Jaipur
Rajinder Kumar Sharma vs State Of Raj & Ors on 27 October, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.12538/2010 Rajinder Kumar Sharma Vs. State of Raj. & Ors. Date Of Order :: 27/10/2010 Hon'ble Mr. Justice Ajay Rastogi Mr. Rajinder Kumar Sharma, petitioner in person. Mr. Virendra Lodha, for respondent-RUHS.
Counsel for the respondent-RUHS has informed to this Court that Convener-cum-Principal, Jawahar Lal Nehru Medical College, Ajmer who is Chairman of the Under Graduate Admission Board alone will be in a position to explain about the fate of forensic report since has not been impleaded as party respondent, the RUHS is not in a position to give any justification in this regard.
Taking note thereof, the Convener-cum-Principal, Jawahar Lal Nehru Medical College, Ajmer is impleaded as party respondent.
It has been informed that in other connected matters the added respondent is represented by Mr. N.A. Naqvi, AAG. Copy of the writ petition be served upon Mr. Virendra Lodha appearing for RUHS and Mr. N.A. Naqvi, AAG, who may seek instructions and inform this Court.
List on 01.11.2010 showing the name of Mr. N.A. Naqvi, AAG, in the cause-list.
(Ajay Rastogi),J VS Shekhawat /p.1/ 12538cw10Oct27misc.doc