KHUSHI DEORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Ankur Mathur, learned counsel for the petitioners contends that as per the information available to the petitioners, the respondents No. 3, the institute had forwarded names of 90 students, which included petitioners' name; all others have got admit cards, whereas the present petitioners have not been issued the admit cards.

(2.) Learned counsel contends that the respondents have not issued admit card to the petitioners for the reasons best known to them. Petitioners are however not at fault.

(3.) Learned counsel submits that the examinations are scheduled to be commenced from 17/8/2019 and, if an interim order is not granted in favour of the petitioners, theirs entire year would be wasted. While praying for an interim order, counsel contends that if this Court permits the petitioners to appear in the ensuing examinations, the petitioners shall not claim any equity or right arising out of the interim order, if passed.