Rajasthan High Court - Jodhpur
Dr. Ashish Gaur vs State Of Rajasthan on 30 July, 2020
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6265/2020
Dr. Ashish Gaur S/o Shri Babu Lal Gaur, Aged About 35 Years,
R/o P.no. 86, Back Of Darbar Engg. Works, Paota Rasala Road,
Jodhpur, District Jodhpur, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Medical And Health Services (Group-2), Government
Of Rajasthan, Jaipur, Rajasthan.
2. The Director, Medical, Health And Family Welfare Services,
Jaipur, Rajasthan.
3. The Additional Director (Gazzetted), Medical And Health
Services, Jaipur, Rajasthan.
4. The Principal-Cum-Controller, Dr. Sampurnanad Medical
College And Associate Group Of Hospitals, Jodhpur,
District Jodhpur, Rajasthan.
5. The Chief Medical And Health Officer, Officer, Jaisalmer,
District Jaisalmer, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Kailash Jangid (on video call)
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 30/07/2020 In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
It is submitted by learned counsel for the petitioner that though the application of the petitioner has been forwarded to the Director (Public Health) for issuing such NOC for the course of Senior Residentship (Orthopedics), the said NOC is not forthcoming, in absence whereof the petitioner would not be (Downloaded on 30/07/2020 at 08:46:31 PM) (2 of 2) [CW-6265/2020] interviewed pursuant to the notice dated 18.07.2020 (Annex.6).
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks. Notices when issued be given 'dasti' to learned counsel for the petitioner, if so desired.
In the meanwhile, the petitioner be provisionally permitted to appear in the interview of Senior Resident pursuant to the notice dated 18.07.2020 (Annex.6) and his application Annex.7 for the said purpose. However, the appearance of the petitioner will remain subject to the final outcome of the present writ petition. Connect with SBCWP No.5990/2020.
(DR. PUSHPENDRA SINGH BHATI),J 249-Sudheer/-
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