- (1.) The Board of Management of the Janardan Rai Nagar Rajasthan Vidyapeeth (Deemed) University, Udaipur framed regulations of the University as per that admission to Master of Physiotherapy Course is required to be made by holding an entrance examination and by including 25% marks of under-graduation examinations and 25% marks from the personal interview.
(2.) For the educational session of 2007-2008 entrance examination was conducted and regular admissions were given to selected students. The petitioners who were working with the University as Lecturers in the College of Physiotherapy were admitted in the course of Master of Physiotherapy under an order dated 21.2.2008, though, they did not face the entrance test. The petitioners also qualified Ist year examination of the Course concerned, however, on 28.5.2009 vice-chancellor of the University cancelled their admission provisionally and that was made absolute by another order dated 2.3.2010 passed by the Registrar. Being aggrieved by the orders dated 2.3.2010 and 28.5.2010 these petitions for writ are preferred.
(3.) It is contended by the learned Counsel for the petitioners that the petitioners were admitted to the course concerned by the University in the year 2008 and thereafter, the petitioners have undergone the entire course and qualified Ist year examination, as such, there is no just reason to cancel their admissions. It is also asserted that after making regular admissions to the course concerned, the principle of estoppal warrants to stop the University from taking the action impugned. To substantiate the contentions reliance is placed by the learned Counsel for the petitioner upon the judgment of Apex Court in Sanatan Gauda v. Berhampur University and Ors., 1990 AIR(SC) 1075.;