PRITI SHARMA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) Matter comes up on Misc. Second Stay Application filed by the petitioner under Article 226 of the Constitution of India. Counsel submitted that this Court vide order dt. 23rd May, 2019, has permitted the petitioner to participate in B.Ed. Part-II examination.

(2.) Counsel for the petitioner submitted that the petitioner has written the examination, which was conducted by the University, however, she is not allowed to appear in the internal examination, which is to be conducted by the College. Counsel has made a prayer that once interim order was passed by this Court on 23rd May, 2019, at least petitioner may be permitted to participate in the internal examination, which is to be conducted by the College. Counsel submitted that the Internal examination, Computer Practical and final lesson are scheduled from 10th July, 2019, thus at least the petitioner may be permitted to avail the chance to appear in the internal examination, otherwise it will harm her immensely.

(3.) This Court keeping in mind the earlier order passed provisionally permits the petitioner to participate in the internal examination, which is to be conducted by the college from 10 th July, 2019. It is made clear that no equity will be claimed by the petitioner on account of her appearance in the examination. List the matter on 23rd July, 2019, as prayed. In the meanwhile, counsel for the respondents may file reply to the writ petition.