DURGA SHANKAR GULIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While inviting Court's attention towards circular dated 17.04.2018 issued by the Controller of Examination of the respondent - University, Mr. Nitin Goklani, learned counsel for the petitioners submits that it is the stand of the respondent -University itself, that the Regulations published on 07.11.2016 shall be applicable to the students taking admission after 2017 and all the petitioners have taken admission even prior to promulgation of Regulations of 2016.

(2.) Mr. Purohit, learned counsel for the respondent strongly objected to grant of interim relief to the petitioners (though similar relief has been given to other petitioners), pointing out that all these petitioners had earlier approached this Court contending that Regulations of 2016 are applicable to them and now they are seeking to shift their stand to say that they should be governed by Regulations of 2012. He argues that petitioners cannot be permitted to argue that Regulations of 2016 can be made applicable selectively/partially. Mr. Bhandawat, learned counsel for the respondent -University inviting Court's attention towards a judgment passed by this Court in SB Civil Writ Petition No.7817/2019 (Monika Parasar Vs. Registrar Dr. Savepalli Radhakrishnanna Rajasthan Ayurvedic University & Ors.) decided on 11.09.2019, argues that this Court has already held that Regulations of 2016 shall be applicable.

(3.) A perusal of the judgment dated 11.09.2019, passed in the case of Monika Parasar (supra) shows that neither the circular dated 17.04.2018, issued by the Controller of Examination was placed for consideration of the Court nor was any adjudication in relation there to.