ANJU MATWA Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) THE petitioner was student of Bachelor of Education for the academic session 2011 -12 and examination were also scheduled in the year 2012 but she was not permitted to appear in the examination and as per her own the cause for not permitting was her shortage of attendance. Counsel submits that the petitioner was suffering from gynic disease and on account of which she remained absent from College and accordingly she be permitted to complete attendance in the later academic session 2012 -13. The petitioner was student of academic session 2011 -12 and had short of attendance admittedly, was not eligible to appear in the examination of Session 2011 -12 and cannot be permitted to appear for the examination of later academic session of 2012 -13 on fulfillment of short of attendance which is otherwise not permissible under law.

(2.) THE writ petition being devoid of merit is accordingly dismissed.