NEMICHAND GODARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court with assertions that after completion of second round of counselling, they were offered admission by the respondent college (respondent No.4), in furtherance whereof they have deposited their applicable fee on 8/12/2018 with the respondent-college, whereafter they have been pursuing their course - Diploma in Ayush Nursing.

(2.) According to the petitioners, despite having submitted their application forms and requisite fee for the examination, the respondent-University did not issue them admit card, then they enquired in the matter and learnt that there is some confusion between the respondent No.4 - college and the respondent No.3 - University relating to their admission, for which, their admissions to the course are not being considered valid by the University.

(3.) On 24/3/2021, a Co-ordinate Bench of this Court has granted interim order in petitioners' favour and permitted them to provisionally take part in the examination.