STATE OF RAJASTHAN Vs. VEDANT PUROHIT

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The State of Rajasthan has preferred this appeal, aggrieved by the directions issued by learned Single Judge, who allowed the respondent's writ petition and directed that he ought to be transferred from Government Medical College, Kota to SMS Medical College, Jaipur.

(3.) The undisputed facts are that the respondent (hereinafter referred to as 'Vedant') appeared in the Common Entrance Examination held by the State Government and was selected to the medical course commencing during academic year 2017-18, and was based on his ranking, offered a seat in the Kota Medical College which he accepted, and after which, he joined that college. The results of First Year Examination were declared on 05/09/2018. He then applied for migration stating that he suffered from 'Asthma' which made his stay in Kota difficult; the Kota Medical College issued no objection certificate on 25/09/2018. That certificate also discloses that the original application with enclosures of the student were forwarded to the SMS Medical College, Jaipur (hereinafter referred to 'Jaipur College'). Vedant apparently followed up with a letter applying to the Principal, SMS Medical College sometime in November/December, 2018 seeking orders for migration. That request was rejected on 15/12/2018. Therefore, he approached this Court sometime in January, 2019 for appropriate directions.