JOY WILSON Vs. JAI NARAIN VYAS UNIVERSITY

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The writ petition has been preferred claiming the following reliefs:-

(3.) Brief facts of the case as noticed by this Court are that the petitioner took admission in PLV Memorial College, Jodhpur in the M.Sc. (Computer Science). The bone of contention is that the petitioner could not qualify two papers in M.Sc. (Previous), but was promoted to M.Sc. final year and was allowed to appear in the final year examination of M.Sc. (Computer Science) with the due papers. In the final examination held in 2015, though he passed in all other subjects but he again failed in MSC 106 Operating Systems of M.Sc. Pre. The petitioner again re-appeared in the examination Session of 2015-16 regarding the due papers whereby again he was declared failed in MSC 106 Operating Systems. In the meanwhile, the affiliation of the college, for the particular course, was transferred from M.D.S. University, Ajmer to J.N.V. University, Jodhpur. The University issued an advertisement on 27/4/2017 (Annexure-5) for the M.D.S. University, Ajmer syllabus that anybody with due papers are invited to give examination are having the last opportunity of clearing it, thereafter, no further examinations of M.D.S. University course would be conducted. The petitioner, in pursuance of the advertisement, filled the form for Computer Science and deposited the examination fee. The petitioner was declared passed in the said examination, a copy of the mark-sheet dtd. 30/1/2018, issued by the respondent-University, which is Annexure-7 of the writ petition. The petitioner, thereafter, sought the marksheet so as to get the benefit of the overall qualification of M.Sc. but the same was not given, and thus, he had no option but to approach this Court.