HITESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on second stay application, however, learned counsel for the parties agree that the matter can be disposed off finally.

(2.) The petitioners through the present writ petition are challenging the action of the respondent authorities in not considering their candidature for appointment on the post of Assistant Radiographer, Lab Technician, Dental Technician (hereinafter referred to as "advertised post") in pursuance to the advertisement vide Notification dated 10.10.2016 as also the act of the Rajasthan Para Medical Council in not registering them as Para Medical Professionals.

(3.) For the purpose of recognition of institute imparting education for training for the Para Medical subjects in the State, the State Government enacted an Act called as Rajasthan Para Medical Council Act, 2008. In the schedule enacted with the said Act, the subjects were specified and the same were referred to as the Para Medical Subjects.