KUMARI JITENDER PAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This case comes up for disposal of the stay application moved on behalf of the petitioner as the learned counsel for the parties submitted before me that as the matter invited in the stay petition and the main petition are substantially the come locking to the nature of the urgency of the case the main petition should be disposed of finally. I have, therefore, at the request of both the counsels for the parties taken up the case for final bearing and now propose to disposer of finally.

(2.) The petitioner sought admission in M.Sc. Zoology/Chemistry but she has been denied admission in the ground that the has failed in the medical examination held by the Punjab University in the year 1973. The case of the petitioner is that she had not failed in the said examination on merits but as she had severe attack of appendicitis on the day when the examinations were taking place she had to get herself operated because it was a necessity. In this connection she had submitted Annexure I a certificate from the Professor of Clinical Surgery, Dayanand Medical College Hospital Ludhiyana. The certificate runs as follows: - -

(3.) The reply on behalf of the non petitioners is that the petitioner is not entitled to admission in view of Rule 3 framed by the Government of Rajasthan under as administrative powers. My attention has been invited to Rule 3 which runs as follows: - -