MEERA CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the controversy involved in the present writ petitions is no more resintegra and it is covered by the decision rendered by this Court in Anuradha (Miss) & Ors. Vs. Sri Karan Narendra Agriculture University & Ors. : S.B. Civil Writ Petition No.14669/2023; alongwith other connected petitions on 5/10/2023. The relevant portion of the judgment reads as under:

(2.) This Court further observes that it is an admitted position that the petitioners Post Graduation Degrees are valid and the same have also been recognized by the respondents.

(3.) This Court also observes that earlier in the year 2022, the guidelines for Ph.D entrance examinations were same as that of year 2023 and the respondents allowed admission of the students who have obtained the Post Graduation Degree from the SHUATS, and thus, now only on the basis of the meeting dtd. 12/1/2023, the respondents cannot discriminate between the earlier students and the present petitioners (students).