PRIYANKA SHARMA Vs. SARVEPALLI RADHAKRISHNAN RAJASTHAN AYURVED

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dated 17 th January, 2019 passed by the respondent-University. The petitioner has also made prayer of maintaining her result of BAMS 2nd Year Examination, which was earlier declined as per mark-sheet dtd. 22/3/2018.

(2.) The present petition is a second round of litigation. The petitioner was admitted in BAMS Course in November, 2015. The petitioner is said to have passed her BAMS First Year Examination in the month of May - June, 2017.

(3.) The petitioner appeared in BAMS 2nd Year Examination in November-December 2017, wherein, she was declared pass and mark-sheet dtd. 22/3/2018 was issued to the petitioner.