NIDHI KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present special appeal is directed against the order dated 25.09.2018, passed by learned Single Judge rejecting the stay application filed along with the petitioners' writ petition.

(2.) Learned counsel for the appellants briefly narrating the relevant facts stated that the petitioners have filed a writ petition under Article 226 of the Constitution of India seeking quashment of the order dated 01.09.2018, whereby 27 candidates, including the petitioners were asked to reappear in the first year and second year B.A.M.S. Examination, conducted by the respondent - University. Pursuant to a cursory enquiry, the respondent - University found that answer-sheets of various students, including petitioners were changed, therefore, the University proceeded to cancel the result of those candidates for the said examinations. While canceling the result the University has scheduled a special examination for them in the month of September, 2018. Along with the challenge to the decision dated 01.09.2018, an interim relief of staying the ensuing examination pursuant thereto was also prayed for. Vide order under challenge, the learned Single Judge has refused to grant such prayer of the petitioners and rejected the stay application, for which their writ petition had been rendered infructuous.

(3.) Learned counsel contended that in the facts of the present case and in absence of the interim relief, petitioners' writ petition would be rendered redundant.