DR SHEIKH MOHMMAD AFZAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners for seeking a direction to grant them study leave to undergo their Post-Graduate Medical Course on the seats allotted to them in NEET PG Counselling, 2020.

(2.) The petitioners further pray that the respondents need to be directed to adhere to the provisions of Rule 112 of the Rajasthan Service Rules, 1951 (for short "the RSR") and to grant study leave to the petitioners and further to relieve them from the place of posting to join PG Course.

(3.) The brief facts of the case are that the petitioner Nos. 1 and 2 are Senior Demonstrators working in Government Medical Colleges in State of Rajasthan and further, the petitioner No.3 is an Assistant Professor, also working as per the provisions contained in the Rajasthan Medical Service (Collegiate Branch) Rules, 1962 (for short "the Rules of 1962").