M.N. Bhandari, J. - (1.) THIS writ petition pertains to admission in PG Medical course. The petitioner applied for admission in the aforesaid course, however, list of eligible/not eligible candidates for PG 2015 Medical Course at annexure -11 shows petitioner to be ineligible. The aforesaid list is not giving any reason for ineligibility of the petitioner. This is more so when petitioner is eligible in all respect. He possesses all the qualifications required for PG medical course, thus while declaring petitioner to be eligible, his name may be included in the list for counselling of in -service candidates. The petitioner is eligible for in -service category. It is as per letter dated 14.10.214 at annexure -6 but the aforesaid has been ignored by the Chairman, Pre -PG Medical/Dental Admission Board 2015.
(2.) THE petitioner entered into government services on 13.5.2011. He was, however, suspended on 15.2.2013 but then suspension does not affect his status and is clarified in the letter dated 14.10.2014. In view of above, appropriate direction for inclusion of name of the petitioner may be issued. Per contra, learned Additional Advocate General appearing for the respondents submits that the petitioner is not eligible for admission in PG medical course as he is not in possession of required length of service in rural area, as provided under the Rajasthan University of Health Sciences Ordinance. As per Ordinance 278 -E(iv), one should complete at least 3 years of service in rural area of the State of Rajasthan or 2 years continuous rural service in desert/hilly/triable area of the State. It should be with receipt of rural allowance, as admissible and actual service in rural area. The petitioner had joined the services and posted in rural area at the initial stage, but, after lapse of one and half years only, he was placed under suspension. His Head -quarters was kept at Bundi followed by Jaipur. He was not paid rural allowance during the period of suspension and had not actually worked there. Looking to the facts aforesaid, petitioner himself made a request to treat him to be a non -service candidate vide the letter dated 20.8.2014 at annexure -5. This petition has now been filed contrary to his own request, thus it deserves to be dismissed.
(3.) I have given my thoughtful consideration to rival submissions of the parties and perused the record.;