RAJRANI CO. EDUCATION COLLEGE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In pursuance of direction of this Court dtd. 25/5/2022, learned counsel for the petitioners has submitted additional affidavits of S/Shri Rajendar Prasad & Praveen Kumar, Secretary of the Samiti & Principal of the College respectively.

(2.) Although, this Court is not satisfied with the explanation furnished in the affidavits as to concealment of letter dtd. 3/4/2022 still, looking to the larger interest of the students, the matters ware heard on interim relief.

(3.) Learned counsel for the petitioners submitted that they have permanent no objection certificate/temporary no objection certificate of the State Government but, their applications for grant of affiliation submitted in time alongwith requisite fee were not considered by the respondent No.3-University resulting into denial of opportunity of their students to undertake the ensuing B.A. Part I and B.Sc Part I Examination-2022. He submitted that the respondent-University may be directed to permit its students to undertake the aforesaid examination.