RAJASTHAN PARA MEDICAL COUNCIL Vs. UMESH MEENA

JUDGEMENT

(1.) The instant special appeals have been preferred by the appellant - Rajasthan Para Medical Council, Jaipur - challenging the order dtd. 5/7/2022 and 15/7/2022 passed by the learned Single Judge, whereby the writ petitions filed by the respondents/writ petitioners have been allowed.

(2.) Brief facts of the case are that the Rajasthan Para Medical Council, Jaipur, vide its notification dtd. 18/12/2015, invited online applications from eligible candidates for the session 2015- 16 for various para-medical diploma courses. The eligibility criteria for admission are prescribed in Rule 51(1) of the Rajasthan Para- Medical Council Regulations, 2014, which governs the field and reads as follows :-

(3.) Mr. Bhavit Sharma, learned counsel for the appellant appearing for Rajasthan Para Medical Council, Jaipur, while assailing the impugned judgment, submitted that the group/stream under which the senior secondary qualification was obtained by the respondents is Agriculture, and even though the mark-sheets mention Biology and Chemistry, these subjects are not similar to the curriculum of Chemistry and Biology taught under the broader Science stream.