SAHIL BANGRA Vs. SARVEPALLI RADHAKRISHNANA RAJASTHAN AYURVEDIC UNIVERSITY

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.8767/2023, while treating the same as a lead case.

(2.) The prayer clauses read as under:

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners are that the petitioners got enrolled themselves with the respondent-University for pursuing B.A.M.S (Bachelor of Ayurveda Medicine and Surgery) Course in the year 2017. The petitioners cleared all the subjects of their B.A.M.S I st Year Examination and entered into the second year of the said Course. However, thereafter, the petitioners could not pass in all the Subjects of the second year examination of the Course in question, in their first attempt.