SADAB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these cases are being decided at this stage.

(2.) Facts of SBCWP No.8165/2019 are being noticed for the purpose of disposal.

(3.) The petitioners have passed Senior Secondary School Examination which is the requisite eligibility qualification in Science with Mathematics and Biology as subjects which is the minimum required eligibility for admission to Diploma in Medical Laboratory Technology course being conducted in various institutes of Government as well as private Para Medical Institutes as recognized by the Para Medical Council of Rajasthan.