- (1.) THIS writ petition has been filed with the following prayers:- "(a) respondent may be directed to declare result of the petitioners of B.Sc. Nursing Part 2nd Year before commencement of B.Sc. Nursing Part 3rd Year Examination; (b) petitioners may be allowed to appear in B.Sc. Nursing Part 3rd Year Examination commencing in the instant month, if they are qualified in the result of their examination of B.Sc. Nursing Part 2nd Year and further the last date of submission of examination from for B.Sc. Nursing Part 3rd Year may not come in their way. Any other order or directions which this Hon'ble Court deems fit and proper looking to the facts and circumstances of the case may also kindly be passed in favour of the petitioners."
(2.) HEARD the learned counsel for the petitioner as also the learned counsel for the respondent and perused the writ petition. Nowhere in the writ petition, have the petitioners stated as to when they were admitted to B.Sc. Nursing Part 3rd Year nor the fact that they have undergone one year of regular study in the said course or they have requisite attendance therein to render them eligible to write the B.Sc. Nursing Part III Examinations as per the governing ordinance of the University to which their college is affiliated.
(3.) MR. M.A. Khan appearing on behalf of the Rajasthan University of Health Sciences has submitted that the petitioners have appeared only for one paper in B.Sc. Part 2nd Year Examination as would transpire from the Annexures 3 and 4 of the writ petition. Counsel for the respondent submitted that writ petition is, on the face of it, palpably frivolous and without any legal foundation. As such, the the same deserves to be dismissed.;