NIDHI KHANDELWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 1/9/2018 (Annex.6) issued by the Controller, Examination, Dr. Sarvepalli Radhakrishan Rajasthan Ayurved University, Jodhpur, whereby result of the petitioners of BAMS Part-II Examination, has been cancelled.

(2.) Learned counsel appearing for the petitioners submits that the controversy involved in the present petition stands covered by order dtd. 19/12/2018 passed by Jaipur Bench of this Court in SBCWP No. 20719/2018 (Priyanka Sharma v. Dr. Sarvepalli Radhakrishan Rajasthan Ayurved University and Anr.). The writ petition preferred by the writ-petitioner therein involving identical issue was allowed by the learned Single Judge of this Court at Jaipur Bench with the observations and directions in the following terms:

(3.) Accordingly, this writ petition is allowed in the terms indicated above. The petitioners shall appear before the authority concerned of the respondent-University on 8/1/2019. The respondents shall be at liberty to pass appropriate order afresh after giving opportunity of hearing to the petitioners in accordance with law. It is expected that taking into consideration the future of the students the respondent-University shall consider the entire matter objectively.