TULSI BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) As the pleaded facts would reveal, petitioner took admission for the three years' Diploma Course in Civil Engineering in Government Polytechnic College, Jodhpur for the academic session 2013-2014. The petitioner was declared successful in the First Year of Diploma Course vide mark-sheet dtd. 30/7/2020 as well as in the Second Year vide mark-sheet dtd. 17/7/2018.

(3.) The petitioner (present in person) submitted that she had passed the 1st year and 2nd year of the Diploma Course in all the subjects but was given back in two subjects in the 3rd year. Even though the petitioner appeared in the two subjects in the Annual Examination of 2020-2021 her back could not be cleared. It was further asserted that as per Clause 8 of the Rules and Regulations, she was entitled to appear in the Special Examination in the said two subjects.