UMESH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Brief facts giving rise to the present writ petition are that the petitioner after having passed Senior Secondary Examination with 57.49% applied for admission in the Diploma in Medical Laboratory Technology (DMLT), one of the courses conducted by the Rajasthan Para Medical Council, Jaipur, for the Session 2015-16, in pursuance of the Notification dtd. 18/12/2015 (Annex. 2). The petitioner being found eligible in the counseling by the respondents, was allotted admission to undertake Diploma in Medical Laboratory Technology from the respondent No. 4 - Krishna College of Life Sciences, Bhilwara. In pursuance of the allotment of the college, the petitioner started his studies.

(3.) While the petitioner was undergoing the course at respondent No. 4-College, the Principal of College received order-cum-communication dtd. 21/2/2017 whereby, the enrollment of the petitioner was denied. Pursuant to this order-cum-communication dtd. 21/2/2017, the petitioner was not allowed to sit in the examination and, therefore, the writ petition was preferred by him and by the interim order granted by this Court, he was allowed to undertake the examinations. In these circumstances, the petitioner has prayed that the order-cum-communication dtd. 21/2/2017 (Annex. 5) may be quashed and set aside.