- (1.) The matter comes up on the applications one for declaration of result of the petitioner and other for early hearing of the case. However, with the consent of the counsel for the parties, the matter is being finally disposed of.
(2.) The facts of the case are that the petitioner appeared in the PTET-2009 Examination conducted by the Jai Narayan University, Jodhpur and passed the same. Thereupon the petitioner was admitted into B.Ed. Course and was alloted Deepshikha Teachers Training College, Jaipur. Thereafter the petitioner reported to the college alloted on 31.07.2009 and submitted all the relevant documents. After examining the documents, the college administration is alleged to have illegally demanded Rs.500/- for the prospectus against which the petitioner states to have raised an objection. According to the petitioner, similar demand having made of other students a fracas ensued and certain elements damaged property of the college. The college authorities attributed a slerting role in the commotion to the petitioner and one Tara Chand Jat S/o Balram Jat.
(3.) In view of the alleged role of the petitioner and Tara Chand Jat, vide letter dated 02.08.2009, the petitioner was informed by the Principal, Deepshikha Teachers Training College, Jaipur that his admission into B.Ed. Course was being cancelled.;