BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have challenged the order/communication dated 04.12.2020, whereby their candidature has been rejected citing that on the date of conducting examination, i.e. 26.10.2020, their internship was not complete.

(2.) Mr. Jangid, learned counsel for the petitioner, having invited Court's attention towards requisite facts, submitted that petitioners, who have appeared in the written examination pursuant to the interim orders passed by this Court, are entitled for appointment, as Medical & Health Service Rules 1963 do not require completion of internship and permanent registration.

(3.) Learned counsel for the petitioner invited Court's attention towards Rule 11 of the Rajasthan Medical & Health Service Rules, 1963 and Schedule I, appended therewith and contended that a medical officer is to be appointed by direct recruitment and the eligibility condition for direct recruitment is, that the candidate should have Degree of M.B.B.S. He added that the Rules even do not talk about permanent registration, much less completion of internship.