MOHAMMAD HASSAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that the case of the petitioner is identical to that of Akshara Tomar Verus State of Rajasthan and Others (SBCWP No. 13327/2019) as the petitioner has also been admitted to the Government Medical College, Bharatpur in the NRI quota. The petitioner seeks like Akshara Tomar indulgence in respect of mode of payment of fees for the MBBS course, not one time as demanded by the Government Medical College, Bharatpur but in staggered manner year to year even while ensuring that the payment of the entire course fee is guaranteed to the medical college.

(2.) In the case of Akshara Tomar (supra) vide interim order dtd. 8/8/2019 this court had granted indulgence to pay the fee for the MBBS course in the staggered manner as detailed in the court's order. Albeit the said order was passed in the presence of the counsel for the respondent on query put to counsel, Mr. Harshal Tholia submitted that no D.B. special appeal thereagainst has been filed.

(3.) Parity and comity of courts require that in respect of interim orders different petitioners similarly situate be treated similarly.