RAHUL KUMAR MISHRA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has challenged the order dated 30-5-2005, whereby he was denied the permission to appear in the examination for L. L. B. Ist year on the ground that he had not secured 45% marks in his B. A. Examination.

(2.) THE brief facts of the case are that in the year 2004 the petitioner had completed his B. A. course, wherein he had secured 44. 61% marks. Subsequently, he took admission in Three Years l. L. B. course with Shaheed Bhagat Singh Vidhi Mahavidhyalaya, kotputli. While he was pursuing his studies, he was shocked to receive the letter dated 30-5-2005 denying the permission to appear in L. L. B. Ist year examination on the ground mentioned above. Therefore, the petitioner has filed the instant writ petition.

(3.) VIDE order dated 6-6-2005, this Court permitted the petitioner to appear in the examination commencing from 3-6-2005. But, this court directed that his result should not be declared till further orders of this Court. Hence, the petitioner's limited prayer is that his result be declared.