CHANDRA PRAKASH JEENGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The writ petition has been preferred claiming the following reliefs:-

(2.) This Court, vide order dtd. 21/4/2022, directed the respondents to accept the examination forms of the petitioner- students for General Nursing and Midwifery (hereinafter "GNM") 1st Year Course, Academic Year 2020-2021 and to allow them to provisionally participate in the examination scheduled for the same.

(3.) Subsequently, this Court vide order dtd. 17/5/2023, while disposing of the second stay application (Application No. 5879/2020), permitted the petitioners to provisionally appear in the GNM 2nd Year Course Examination.