Shashi Bala And Ors vs State Of Rajasthan And Ors

This Court had directed learned Additional Government Counsel Mr.Bharat Saini to appear in this case on behalf of the respondent- Rajasthan Para-Medical Council.

Learned Addl. G.C. Mr.Bharat Saini submits that some time may be granted to seek instruction and to file reply.

Learned counsel Mr.Jitendra Kumar Meena appears on behalf of Mr.Sandeep Taneja. He wants time to seek instruction and to file reply.

Learned counsel for the petitioners Mr.Daulat Sharma submitted that there is an urgency in the matter, as the respondent No.3--Rajasthan Karamchari Chayan Board is now conducting counselling for selection on the post of Assistant Radiographer.

Learned counsel for the petitioners submitted that all the petitioners have requisite educational qualification for the post of Assistant Radiographer and after participating in the selection process, all the petitioners find place in the merit list, as declared on 21.08.2020.

Learned counsel submitted that the advertisement No.02/2020 dated 12.06.2020 had clearly provided in respect of possessing the eligibility and educational qualification that a candidate should be registered with Rajasthan Para Medical Council before the last date of submission and further the relevant documents relating to registration should be produced at the time of document verification.

Learned counsel submitted that all the petitioners have applied for their registration before the last date i.e. 30.07.2020, however, till date, the Rajasthan Para Medical Council has not completed the process of issuing registration certificate to the petitioners.

Learned counsel submitted that registration with the Rajasthan Para Medical Council may take some time and if the petitioners are not permitted to participate in the counselling, their right of appointment will be seriously affected and as such, this Court may pass interim order protecting the right of the petitioners.

Learned counsel further submitted that the condition which has been put by the Rajasthan Karamchari Chayan Board while conducting the counselling by seeking production of document relating to registration with the Rajasthan Para Medical Council, renders the petitioners ineligible, as the last date of registration, has been provided as 30.07.2020.

This Court finds that the Principal seat at Jodhpur in S.B. Civil Writ Petition No.7896/2020 (Bhajanlal & Others vs. State of Rajasthan & Others) vide order dated 03.09.2020 has given direction to the Rajasthan Para Medical Council to undertake the necessary exercise of registration by completing formalities by a particular date.

This Court finds that the process of registration of the petitioners may take some time as learned Addl. GC Mr.Bharat Saini has informed this Court that candidates are required to furnish certain information along-with the documents and as such, some time is needed to complete the formalities before issuance of registration certificate in favour of the petitioners.

This Court, as an interim measure, directs the respondent No.3--Rajasthan Karamchari Chayan Board to permit the petitioners to appear in the counselling on provisional basis and their candidature not be rejected on the ground that the petitioners have not able to get the registration certificate with the Rajasthan Para-Medical Council and selection of the petitioners will be subject to final outcome of the present writ petition and their results will also not be declared without prior permission of this Court.

List this case on 28.09.2020.

It is made clear that the Rajasthan Para-Medical Council may complete the necessary exercise of registration, as per law, and if it wants to get some information of the documents of the petitioners, the same may be done and the petitioners are also directed to furnish relevant information and documents with the Rajasthan Para-Medical Council for completion of formalities.