Pragya Sharma vs Dr. Sarvepalli, Radhakrishnan ...
2021 Latest Caselaw 6507 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 6590/2020
Pragya Sharma D/o Govind Sahay Sharma, Aged About 23
Years, R/o Presently Studying In Class Ivth Years Of B.a.m.s. In
College Of Shri Sai Baba Ayurvedic College And Hospital
Mundiyagarh, Kishangarh-Renwal, Jaipur, Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.     Dr.    Sarvepalli,       Radhakrishnan             Rajasthan,        Ayurved
       University,     Kadwad,        Jodhpur-Nagaur               Highway    Road,
       Jodhpur       (Raj.)     Through          Its     Registrar/examination
       Controller.
2.     Shri   Sirdisaibaba         Ayurvedic           College      And    Hospital,
       Mundiyagarh,        Kishanbgarh-Renwal,                   Jaipur   Rajasthan.
       Through Its Principal.
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Rajendra Singh Rathore
For Respondent(s)         :     Mr. Sandeep Bhandawat



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

04/03/2021

     In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

     Learned counsel for the petitioner fairly submits that the

petitioner has not completed her 18 months tenure in fourth

year / final year of the professional course and thus, she may be

permitted to take up the examination as soon as her 18 months

period are completed.

     Learned counsel for the respondent-University has relied

upon the judgment rendered by this Court in the case of Aman

Choudhary Vs. The Registrar, Dr. Sarvepali RAdhakrishnan


                     (Downloaded on 05/03/2021 at 08:45:31 PM)
                                                                               (2 of 2)                     [CW-6975/2020]



                                   Raj.    Ayurvedic      University           &     Ors.       (S.B.      Writ     Misc.

                                   Application No.185/2020, decided on 09.02.2021 and in the

                                   case    of   Kumari      Parmila         &      Anr.      Vs.     Dr.    Sarvepalli

                                   Radhakrishnan Rajasthan Ayurved University & ors. (S.B.

                                   Civil Writ Petition No.7681/2019, decided on 11.09.2019).

                                          Learned counsel for the respondent-University assures this

                                   Court that in case the petitioner completed her 18 months period,

                                   she shall be permitted in the ensuing final year / fourth year

                                   professional examination of B.A.M.S., which are likely to take

                                   place in March, 2021.

                                          On    the   assurance      given      by     learned       counsel      for   the

                                   respondent-University, the present writ petition is disposed of with

                                   a direction to the respondent to allow the petitioner to appear in

                                   the final year / fourth year professional course of B.A.M.S. in the

                                   ensuing examination and declared her result and grant her degree

                                   strictly in accordance with her merits.

                                          Stay petition as well as all pending applications stand

                                   disposed of accordingly.

                                                                   (DR.PUSHPENDRA SINGH BHATI),J.

87-Sudheer/-

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