- (1.) Heard Mr.M.A.Khan, learned counsel for the appellants and Mr.Ajatshatru Mina, learned counsel for the respondent/writ petitioner.
(2.) The appeal has been preferred against the order dated 22.05.2013 passed in S.B.Civil Writ Petition No.2792/2013 instituted by the respondent/writ petitioner questioning principally the order dated 18.02.2013 issued by the Controller of Examination, the Rajasthan University of Health Sciences, Jaipur cancelling the the No Objection Certificate issued by it to him to undertake six months rotation internship in SMS Medical College & Hospital, Jaipur preceded by an enquiry made into the allegation levelled against him of replacing his answer book. On the basis of the report submitted by the concerned committee, a decision was taken to declare the writ petitioner failed in 2nd and 3rd year examinations of the BPT Course including the ongoing examination.
(3.) Be that as it may, in course of the challenge, the interim relief as prayed for was declined by the learned Single Judge of this Court at the first instance, but eventually by the order impugned in the instant appeal, the operation of the aforementioned order dated 18.02.2013 was stayed and the respondent/writ petitioner was permitted to complete his internship. The final result of the BPT Course, however, was directed to abide by the final decision in the writ petition. It is submitted at the Bar that the writ petition is still pending for final disposal.;