PRASHANT KUMAR MANJUL Vs. RANI DURGAWATI VISHWAVIDYALAYA

JUDGEMENT

(1.) Challenging The Action Of The Respondent/ University In Not Regularizing Admission Of The Petitioner In B.Sc. Nursing Course And Withholding The Result Of The 4Th Year Examination Undertaken By The Petitioner, This Writ Petition Has Been Filed.

(2.) Earlier, When The Result Of The Petitioner For The Course In Question Was Withheld, Petitioner Filed W.P.No.5488/2010 Before This Court. The Petition Was Disposed Of Directing Respondent No.1 & 2 To Re-Examine The Matter And After Considering The Qualifying Examination I.E. Pre-University Course Undertaken By The Petitioner From The Janardan Rai Nagar Rajasthan Vidyapeeth Uaipur, Take A Decision. After The Aforesaid Order Was Passed, It Seems That Nothing Was Done And, Therefore, Contempt Case No.417/2011 Was Filed, However, During The Pendency Of The Contempt Application By The Impugned Orders Dated 4.4.2011 And 17.7.2011, Claim Of The Petitioner Has Been Rejected I.E. Annexure-P3 And P4 & P5 Respectively, Petitioner Has Filed This Writ Petition.

(3.) Facts, In Brief, Goes To Show That The Petitioner Was Admitted To The B.Sc. Nursing Course By The Jabalpur Institute Of Nursing Sciences /Respondent No.3, For Admission To The Said Course, A Candidate Should Have Passed, 12Th Class Under The 10+2 Examination System Recognized By The Board Of Secondary Education Madhya Pradesh Or Any Other Equivalent Course. As The Pre-University Course Examination 2005 Undertaken By The Petitioner From The Janardan Rai Nagar Rajasthan Vidyapeeth Udaipur, Is Said To Be Not A Recognized, Claim Of The Petitioner Is Rejected And, Therefore, Petitioner Is Before This Court.