SACHIN KUMAR RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition praying the following reliefs:

(2.) From a perusal of the record as well as the document Annexure P/1, it is evident that the petitioner had previously approached before this Court on two occasions and this is the third approach of the petitioner. It is apparent from paragraph 3 of the Annexure P/1 dated April, 2016 that the petitioner took admission in the Course in the Year 2012-13 and cleared the First Year of the said course. The document further indicates that thereafter in the Year 2013-14 he appeared in the Second Year Examination, but was declared fail in English and was again given opportunity to clear the same, but he failed to do so.

(3.) Taking the aforesaid aspect into consideration and in view of the provisions of the instructions relating to Examination issued by the respondent/Board dated 17.12.2012, as the petitioner is entitled to only two consecutive attempts to clear the Examination and as he has failed to do so, the petitioner's representation which was directed to be considered by this Court by the order passed in W.P.No.9162/2015 has been rejected by the authorities.