KHALID AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-appellant who is a foreign national has preferred this intra-court appeal against the judgment and order dtd. 18/10/2022 passed by the learned Single Judge dismissing S.B. Civil Writ Petition No.17905/2019-Khalid Ahmed Ghilan Amran Vs. The State of Rajasthan and Ors.

(2.) The petitioner is a national of Yaman country. He got admission in M.Tech (Upstream) Course in Petroleum Engineering in the National Institute of Medical Sciences University, Jaipur (in short, 'NIMS') in the year 2013. He passed out the said course in the year 2016. Thereafter, he got himself registered in NIMS as a research student for Ph.D. in Chemical Engineering in the year 2016 itself.

(3.) The petitioner-appellant learnt that the M.Tech.(Upstream) Course in Petroleum Engineering and that of Ph.D. in Chemical Engineering to which he took admission were not the approved Courses as per the Schedule-II of the NIMS Act. In the above situation, the petitioner-appellant wanted to switch over in some other University for which NOC was not issued by the NIMS.