SHARDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioners submitted that the issue involved in the present writ petition is covered by adjudication made in para-11 and 12 (Issue No.G and H) of the judgment dated 23.10.2020 rendered by Jaipur Bench of this Court in SB Civil Writ Petition No.8908/2020 (Lalit Kishore Vs. State of Rajasthan and Ors.) wherein the following conclusion was drawn by the Court :-

(2.) Mr. Bhandari, learned counsel appearing for the petitioners submitted that an additional affidavit has been filed by the petitioners and various facts have been brought on record, which go to show that the adjudication made by Jaipur Bench of this Court in case of Lalit Kishore (supra) particularly qua Issue No.G and H requires reconsideration.

(3.) Mr. Bhandari argued that Jaipur Bench of this Court has held that a candidate possessing educational qualification from the State other than State of Rajasthan has to produce NOC, whereas the basic argument that neither the Rajasthan Para-medical Council Act, 2008 nor the Rajasthan Para-medical Council Regulations, 2014 stipulates the requirement of NOC, was not advanced before the Bench at Jaipur and hence was not dealt with and pronounced upon.