Rajasthan High Court - Jodhpur
Sunny Gurnani vs Dr. Sarvepalli Radhakrishnana ... on 10 October, 2025
[2025:RJ-JD:44658]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11405/2025
Sunny Gurnani S/o Shri Kishan Chand Gurnani, Aged About 28
Years, R/o Ganj Road, Near Gulabdevi Dharamshala, Kishangarh
Bas, Alwar, Rajasthan.
----Petitioner
Versus
1. Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic
University, (Dr. S.r.a.u), University College Of Ayurved,
Karwad, Jodhpur. Through Its Registrar
2. Controller Of Examination, Dr. Sarvepalli Radhakrishnana
Rajasthan Ayurvedic University, University College Of
Ayurved, Karwad, Jodhpur.
3. The Mahatma Jyotiba Fule College Of Ayurveda, Nh 11,
Sikar Road, Harota, Chomu, Jaipur (Raj.) Through Its
Principal.
----Respondents
For Petitioner(s) : Mr. Nitin Goklani
For Respondent(s) : Mr. Suniel Purohit
Mr. Jasraj Singh Rajpurohit
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
10/10/2025
1. The present writ petition has been filed with the following
prayer:-
"A] By an appropriate writ, order or direction, the
conduct and action of the respondents of not allowing
the petitioner to undertake the examination of the
remaining subject of this B.A.M.S. Third Professional
year along with Fourt professional year Examination
scheduled to commence from 04/06/2025 may kindly be
declared as arbitrary and illegal and may kindly be set
aside.
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[2025:RJ-JD:44658] (2 of 3) [CW-11405/2025]
B] By any appropriate writ order or direction, the
respondents may kindly be directed to allow and permit
the petitioner to fill his examination from without any
late fess and further be directed to permit the petitioner
to undertake the examination for the B.A.M.S Third
Professional Year along with Fourth professional year
scheduled to commence from 04/06/2025 and further
declare the results and issue the mark sheets.
C] The cost of the litigation may be awarded in the
favour of the humble petitioner.
D] Any other appropriate order that this hon'ble court
may deem just and proper in the facts and
circumstances of the case may kindly be also passed in
favour of the petitioner."
2. Learned counsel for the petitioner submits that the issue
raised in the present writ petition was earlier considered by a Co-
ordinate Bench of this Court while deciding the S.B. Civil Writ
Petition No.11403/2025 (Jitendra Kumar Sharma vs. Dr.
Sarvepalli Radhakrishnana Rajasthan Ayurvedic University
& Ors.). The said writ petition was considered on merits and
dismissed vide order dated 18.09.2025 wherein it was held as
under:-
"6.Having perused the judgment passed by this Court in
the case of Mohit Sharma (supra) and Regulations of
2022, this Court finds that Regulations of 2022 were
issued in supersession to all existing orders and
regulations. Thus, this Court finds that after coming into
force the Regulation of 2022, a candidate who could not
clear all three professional examinations of B.A.M.S.
within a period of maximum ten years from the date of
admission, could not have been allowed further
attempts by the respondent-University to clear the
due/remaining papers and therefore respondent-
University has thus committed no illegality in debarring
the petitioners from appearing in the examinations to
clear the remaining papers of B.A.M.S. Course.
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[2025:RJ-JD:44658] (3 of 3) [CW-11405/2025]
7.In view of aforesaid discussion, the present writ
petitions are dismissed being bereft of merit."
3. In view of the submission made above, the present writ
petition is too dismissed in the same terms as Jitendra Kumar
Sharma (supra).
4. Pending application(s), if any, stand(s) disposed of.
(SUNIL BENIWAL),J
104-AbhishekK/-
(Uploaded on 10/10/2025 at 05:45:26 PM)
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