AMARJEET KAUR Vs. JAI NARAYAN VYAS UNIVERSITY

JUDGEMENT

(1.) By way of these writ petitions, the petitioners, who were admitted to LL.B. (Three Years) Degree Course, are seeking directions to the respondents not to cancel their admission and permit them to complete their course.

(2.) The facts relevant are that the petitioners completed their Graduation in Arts from Maharaja Ganga Singh University, Bikaner/Jai Narayan Vyas University, Jodhpur in third division. The petitioners Amarjeet Kaur, Mahendra Singh and Sher Singh in Graduation secured 39.83%, 43.33% and 42.61% marks respectively. The petitioners applied for admission to LL.B. (Three Years) Degree Course pursuant to the advertisement issued by the respondent no.3-Sir Pratap Mahavidhyalaya for academic session 2018-19. The petitioners were admitted to the course and started their regular course of studies. Since, the respondent College is affiliated to J.N.V.University, Jodhpur, the petitioners filled in their examination form of LL.B. (First Year) online and deposited the examination fee, however, their admit card for appearance in the examination were not issued. In these circumstances, the petitioners preferred the writ petitions seeking relief as aforesaid.

(3.) On 15.3.19, this court while permitting impleadment of Bar Council of India and Bar Council of Rajasthan as party to the writ petition, issued notices to the respondents and passed an interim order in favour of the petitioner in the following terms: "Meanwhile, the respondents are directed to allow the petitioner to appear in the concerned examinations which are scheduled to commence from tomorrow i.e. 16.03.2019. The respondents shall be required to complete all the necessary formalities so that the petitioner shall appear in the examination commencing from tomorrow onwards. However, the result of the petitioner shall be kept in sealed cover."?