Kedharnath Meghwal (Dr.) vs State of Rajasthan and Others

Ashok Parihar, J.—Petitioner is seeking exemption from appearing in the screening test held for shortlisting the candidates for selection to the post of Assistant Professor (Surgery) on the ground that been working on temporary basis for more than 3 years, he should not be subjected to screening test. Reliance has been placed on Division Bench judgment of this Court in the case of Dr. Bhanwar Singh and Ors. v. State of Rajasthan and Ors. 1995 (1) RLR 487.

Learned Counsel for the respondent-Commissioner, on the other hand, has submitted that the earlier judgments of this Court on the point in issue have either been impliedly overruled or clarified by the Supreme Court. Referring to all the judgments on the point in issue this Court has also passed a detailed judgment in the case of Ravindra Yadav (Dr.) and Others Vs. State of Rajasthan and Others,

In view of the judgment referred above, the relief as sought cannot be granted by this Court in the present matter under writ jurisdiction.

The writ petition is dismissed accordingly as having no merits.