- (1.)I.A. No. 10/2014 in Writ Petition (Civil) No. 737/2013
This application has been moved by the State of Rajasthan as well as the Rajasthan University of Health Sciences for partial modification of the order passed on 19th May, 2014 in Writ Petition (Civil) No. 737 of 2013 and other connected Writ Petitions. Briefly stated, by that Order, this Court has set down a schedule for commencement and completion of Examination as well as Counselling. It has been found that out of 1200 questions, 86 questions were found to be incorrect in the On-line Examination conducted for the present Academic Year. The applicants contend that there is widespread unrest amongst the candidates since they feel that in spite of moderation by the equipercentile method, the results are not fair to all students. We are also informed that there are 33 Writ Petitions pending before the High Court of Rajasthan and the hearing is scheduled for tomorrow i.e. 24th June, 2014. The difficulty which is anticipated on behalf of the applicants is that the High Court may come to the opinion that it is faced with a fate accompli, inasmuch as the counselling dates already ordained by this Court would deter the High Court from passing any order on the Writ Petitions as that would tantamount to interfering with or modifying the Schedule laid down by this Court.

(2.)Having heard the learned Counsel for the parties, we think the most expedient and appropriate orders to pass would be to direct the High Court to consider the Writ Petitions undeterred by the Schedule laid down by this Court in the Order dated 19th May, 2014. Keeping in view the urgency in the matter, we request the High Court to decide the Writ Petitions on or before 27th June, 2014. Re-notify I.A. No. 10/2014 in Writ Petition (Civil) No. 737/2013 along with Writ Petition (Civil) No. 737/2013 on 30th June, 2014, already fixed.