RAJASTHAN PARA MEDICAL COUNCIL, JAIPUR Vs. ANUPAM PRAKASH

JUDGEMENT

(1.) These intra-Court appeals are directed against the interim order dtd. 16/3/21 passed by the learned Single Judge of this Court, whereby the Para Medical Council Rajasthan is directed to issue provisional registration certificates to the respondents herein, if they are otherwise eligible.

(2.) It is not disputed before us that pursuant to the interim order passed by this Court the provisional certificates have already been issued to the respondents herein. A perusal of the order reveals that the writ petitions and the stay petitions are still pending consideration before the learned Single Judge.

(3.) It is always open for the appellant to make a prayer before the learned Single Judge for vacating the interim order, after filing reply, if not already filed.