S.K. Keshote, J. - (1.) Heard learned counsel for the petitioner and the respondent No. 3, the University of Rajasthan, Jaipur (for short, 'the respondent No. 3 University'). Other respondents are not present despite service.
(2.) The petitioner in the writ petition, inter alia, praying for direction to the respondents to allow him to contest the election for the Office of President, Students' Union, S.K. Government College, Sikar and not to reject his candidature/nomination form on the ground that he has not cleared the compulsory subject of elementary computer application.
(3.) It is not in dispute that as per Annexure-2 to the writ petition is "permission letter cum admission card" for the B.A. Part II Examination, 2003, the petitioner was required to appear in the subjects Sociology, Political Science and Public Administration. The petitioner was not called upon to appear in the compulsory subject of elementary computer application, how far it is justified on the part of the respondents to reject his candidature/nomination form to contest the election for the Office of President, Students' Union, S.K. Government College, Sikar. It is true that Annexure-3 to the writ petition is a Circular of the University of Rajasthan, Jaipur whereby the aforesaid subject has been made compulsory for the regular students of Arts, Science and Commerce. But this Circular has been issued much after the Examinations of BA Part II, 2003 were completed.;