HARPHOOL CHAND Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) MR. Y. C. Sharma puts appearance on behalf of the respondents and accepts notices. Looking to the facts and circumstances of the case, arguments of both the learned counsel have been heard for final disposal of the writ petitions at the admission stage.

(2.) SINCE a common question of law arises in all these writ petitions, they are disposed of by this common order.

(3.) ACCORDING to Clause-6 of the said Ordinance, it has been provided that the examination has to be held twice in a year, ordinarily in the months of April/may, November/december, but it is seen that the examinations are not conducted in accordance with the Ordinance. It is the duty of the University Colleges to hold the examinations and to comply with the conditions of the Ordinance and not to flout them. Any loss of time on account of delay on the part of the University affects the future of the students and, therefore, care should he taken that the schedule as per the Ordinance is strictly adhered to. When it is expected that every body should follow the law, the University/ Colleges cannot be the exception, and in respect of their Ordinance they cannot be allowed not to comply with it. In the present case, it would be proper that the students should appear in the Part-I examination and if they are declared successful, then the University should have a special examination, particularly in respect of those students who have completed the period of 18 months, which is the eligibility time for the Part II examination and have qualified the 1st Part of the examination before that date.