RAJ KUMAR PIPARA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) With the consent of the parties, the matter was finally heard.

(2.) The short question which falls for determination in this case is as to whether the petitioners were eligible to take the M.B.A. Part II (Day Time) examination, 2000 or not. This Court already permitted them by an interim order to take the examination. Though, by the time the interim order was made, three papers had already been over and therefore, the petitioners could not appear at them. Rest of the examination has been taken by them under the interim orders passed by this Court. This Court while permitting the petitioners to take the M.B.A. Part II (Day Time) examination, 2000, had directed that the result of the examination shall not be declared without permission of this Court. On the last date, the University was directed to submit the result in a sealed cover. The result has been submitted by the counsel for the University in a selaed cover today.

(3.) The petitioners were declared unsuccessful in M.B.A. Part I examination. Dis-satisfied by the valuation of their papers in certain subjects, the petitioners applied for revaluation under Ordinance 157 -A of the University. As required by the Ordinance, the petitioners had applied within the time limit prescribed for submitting the applications for revaluation. This was done in the month of September, 1999. As the result of the revaluation was awaited, the petitioner applied for being provisionally admitted to the M.B.A. Part II Year course and their respective institutions permitted them to attend M.B.A. Part II classes provisionally. M.B.A. Part II examination was to commence on 10th June, 2000. The result of revaluation was declared on 2nd June, 2000 and the petitioners became entitled to appear at M.B.A. Part II examination. They have cleared their M.B.A. Part I examination after revaluation of their answer books. The University did not allow them to appear at the M.B.A. Part II examination, 2000 and therefore, they filed this petition and this Court permitted them to take the examination by issuing an interim order.