KARAMVEER SINGH Vs. JAI NARAIN VYAS UNIVERSITY

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as noticed by this Court, are that the petitioner passed his Secondary and Senior Secondary Examinations with 70.67% and 76.60% marks respectively. The petitioner thereafter completed his B.A. Final Year in the year 2016. However, since the petitioner secured less marks in the Subject "Political Science" in B.A. Final Year Examination 2016, therefore, he opted for re-evaluation, but the marks of the petitioner remained unchanged. The petitioner thereafter applied for percentage improvement in the Subject "Political Science (Part I and Part II)", whereupon he secured 114 marks in the said Subject, whereafter a provisional mark sheet was issued to the petitioner on 5/7/2017, which is on record.

(3.) The improved marks, as aforementioned, helped the petitioner in securing 52% marks in totality, which qualified him to appear for the B.Ed. Course through Entrance Examination of PTET, and therefore, the petitioner appeared in the PTET 2017 Examination and cleared the same. The petitioner thereafter, was allotted Deep Shikha TT College, RIICO Industrial Area, Sitapura, Jaipur, Rajasthan.