KUMARI ITI SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS writ petition has been filed with the prayer that the petitioner may be permitted to appear in the remainder/back papers of II Semester of MBA (IT and communication ). It is stated that the petitioner fell ill while the main examinations were conducted, thus, under such exceptional circumstances, she could not appear in those examinations, but now the examinations for back papers/remainder papers are scheduled to be held from 10th august, 2009, thus, it is prayed that the petitioner may be permitted to appear in these examinations.

(2.) LEARNED counsel for the respondent No. 2 submits that though they have sympathy with the petitioner, but a candidate can be permitted in the back papers subject to the condition that he or she is eligible for the same. It is stated that the petitioner may make a representation for consideration of her hard case sympathetically and if it is legally permissible, then the petitioner would be permitted to appear in the back papers.

(3.) IN view of above, this writ petition is disposed of with direction to the petitioner to make a representation to the respondent No. 2 for sympathetic consideration of her case to permit her in the remainder/back papers. It is further directed that if the representation is made to the respondent no. 2, then they will consider the same on 8th August, 2009 and if it is legally permissible under their rules to permit a candidate having case like the petitioner to apper in the back papers/remainder papers, then the necessary order may be passed. It is expected that the respondents will have sympathetic consideration in that regard.