GAYATRI Vs. MAHARAJA GANGA SINGH UNIVERSITY, BIKANER

JUDGEMENT

(1.) Though the matter has been listed under the 'Orders Category', however, the matter is being heard today itself with the consent of counsel for both the parties.

(2.) The instant writ petition has been preferred under Article 226 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that the petitioner could not join the B.Ed. Course in time due to her pregnancy by which she was blessed with a male child on 8/8/2018 and then after one month of the birth of the child the petitioner joined the course of B.Ed. and the petitioner was not permitted to pursue her studies thus the petitioner filed an application before Permanent Lok Adalat. The Permanent Lok Adalat passed an interim order dtd. 11/3/2019 in favour of petitioner wherein petitioner was permitted to pursue her studies of B.Ed. I Year Course and it was also ordered for relaxation in minimum attendance of 80% on receiving her examination form. Eventually Permanent Lok Adalat vide order dtd. 22/10/2019 (Annexure-1) allowed the application filed by the petitioner.