MANOJ KUMARI Vs. REGISTRAR

JUDGEMENT

(1.) Heard learned counsel for the appellant-writ petitioner and perused the material available on record.

(2.) The instant special appeal (writ) preferred by the appellant-writ petitioner under Rule 134 of the Rajasthan High Court Rules read with Article 226 of the Constitution of India is directed against the order dated 13.09.2018 passed by learned Single Bench of this court in S.B. Civil Writ Petition No.8372/2010, whereby, the writ petition filed by the petitioner was dismissed.

(3.) Facts in brief are that the petitioner claims to have passed the B.A. (One sitting) Programme conducted by the Kurukshetra University in the year 1997. She was issued a mark-