ALOK SHARMA,J - (1.) THIS petition has been filed with the following prayers : (i) That the Hon'ble Court may kindly be pleased to call the entire record of the case and after examining the same be pleased to pass the writ, order or direction to the respondents to allow the petitioner to appear in the main exams of the B.Ed. for the session 2011-12 which will commence from 23.08.2012. (ii) The Hon'ble Court may direct the respondents to consider the duration in which petitioner remained into medical treatment, as the duration of her attendance for the purpose of 75% attendance.
(2.) MR. R.A. Katta appearing for the University of Rajasthan has submitted that the petitioner had only four attendance out of 200 classes held for B.Ed. course in the year 2011-12. The attention of this Court has been drawn to the Ordinance 144(4) of the Hand Book of the University of Rajasthan wherein qua examinations in the Faculty of Education, it has been provided that "a candidate shall be required to put in a minimum of 75% attendance at the lectures and 75% at the practicals, separately, except that in the case of B.Sc. B.Ed. Examination, the minimum attendance at the lectures and at the practicals separately shall be 75%." The argument of the counsel for the petitioner that the petitioner had taken ill and consequently could not attend the classes is neither here nor there for even within the maximum possible relaxation by the College Principal and the Vice Chancellor, the petitioner remains in default of the governing ordinance.
(3.) I have heard the counsel for the parties and perused the writ petition.;