JITENDRA PAL KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is not only most unfortunate but a pitiable thing when none else but learned counsel Mr. V.K. Vyas appearing for the respondent No. 1 -- State of Rajasthan and respondent No. 3 -- Convener, Central UG Admission, Board and Principal and Controller, S.M.S. Medical College and Hospital, Jaipur contended this Court in this petition that the University of Rajasthan is not a party, therefore, the petition should be dismissed.

(2.) It was also contended by Mr. Vyas that the process of giving admission is already over, therefore, the writ become infructuous and no such relief can be granted as prayed for in the petition.

(3.) What relief is claimed in this petition by the petitioner? The petitioner has prayed that the respondents be directed to declare the result of PMT/PVT after giving 3% reservation to disabled persons according to the Government's own decision dated 24-5-2000 and that the petitioner be given admission in PMT/PVT Academic Year 2000.