RAJESH KUMAR Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The petitioner was admitted to the B.Sc. (Nursing) Four year Course conducted by the Rajasthan University of Health Sciences in the academic session 2009-10.

(2.) Counsel for the petitioner submits that Ordinance 299-V-10 provides that the maximum period to complete the course successfully should not exceed to 8 years. However, in the year 2010 no examination was conducted by the respondent University, therefore, the petitioner is entitled for one more chance. Counsel further submits that the respondent University is counting 8 years from the sessions 2009-10 and not allowing the petitioner to write B.Sc. Nursing Final examination June/July 2018.

(3.) Counsel for the respondent relied upon Ordinance 299-V-10 and submits that the petitioner has to complete the course within 8 years and since 8 years have already passed the petitioner is not entitled for any further chance to write the examination.