LIYAKAT ALI Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner Liyakat Ali had filed this writ petition seeking permission to allow him to sit in the examination of Vth year Bachelor of Unani Medical & Surgery (for short BUMS Course) alongwith the uncleared paper of IVth year which was to be held from 16. 8. 99. THE petitioner was restrained from appearing in Vth year papers on the basis of Ordinance of the University of Rajasthan which envisaged that student in higher class should not be allowed to appear in the papers of the higher class without passing out the entire papers of the previous year and since the petitioner has failed to clear VIth year paper, he was not eligible to appear in the Vth year paper, in the BUMS Course.

(2.) THE petitioner however, had a reason to contest the matter on the ground that although he could not clear the paper of IVth year, he had applied for re-evaluation of one of the papers of IVth year and after his application for re-evaluation, it was the University which slept over the matter and did not declare the result for an unduly longtime. In the meantime lot of time was consumed, so much so that even the Vth year examination was scheduled to commence. THE petitioner, therefore, filed this writ petition seeking permission to appear in IVth year and Vth year examinations.