RAVINDRA VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Hapu Ram Vishnoi, learned counsel for the petitioners at the outset informed that this Court has rejected writ petitions of identically situated petitioners, who have done their course from YBN University, Ranchi (vide order dated 24.11.2020, passed by this Court in S.B. Civil Writ Petition No.8907/2020, Sharda Vs. State of Raj. & Ors.)

(2.) However, Jaipur Bench of this Court vide order dated 01.12.2020 has decided a writ petition being S.B. Civil Writ Petition No.11852/2020; Jaisingh Bhalothia Vs. State of Raj. Ors. and has granted indulgence to the petitioners considering the judgment dated 23.10.2020, rendered by this Court in the case of Lalit Kishore Vs. State of Raj. & Ors. (S.B. Civil Writ petition No.8908/2020).

(3.) Mr. Bhavit Sharma, learned counsel for the respondent- Para Medical Board at the outset raised an objection about maintainability of the petition by contending that those very petitioners had earlier filed a writ petition and failed before this Court. He argued that a fresh writ petition for the same cause and relief is not maintainable.