- (1.) Mr. Y.C. Sharma puts appearance on behalf of the respondents and accepts notices. Looking to the facts and circumstances of the case, arguments of both the learned Counsel have been heard for final disposal of the petitions at the admission stage.
(2.) Since a common question of law arises In all these writ petition, they are disposed of by this common order.
(3.) The submission of the learned Counsel for the petitioner is that the petitioners have appeared in the 1st part of Ayurved Compounder/Nurising training course in January, 1991 and the result was declared on 14th August, 1991. In this result, the petitioners have been declared unsuccessful in one or moire than one papers. The second attempt was taken in December, 1991 and the result was declared on 7th July, 1992. The submission of the learned Counsel for the petitioners is that the First Part Course is for one year and the Second Par Course is for 11/2 years and in accordance with the provisions of 0.329 N-31 it has been provided that a candidate who fails in part-I examination shall be allowed provisional admission to Part-II Class. According to the submission of the learned Counsel for the petitioners, the petitioners were given provisional admission from January, 1991 and have thus completed the education of 1 1/2 years as required for the eligibility to appear in the second part examination, it is submitted that if the petitioners are allowed to appear in the Second Part Examination along with the papers of 1st Part Examination, the valuable time of the petitioners would not be wasted and since they have already studied the subjects, they would be in a better position to answer the papers at this stage. The Judgment of Narendra Kumar v. State of Rajasthan S.B. Civil Writ Petition No. 6970/91 decided on 12.8.1992 was also referred, in which the petitioners who were allowed to appear provisionally in Part Second examination, this Court has directed that their result may be declared.;