K.S. Rathore, J. - (1.) None appeared on behalf of the respondents despite service.
(2.) The petitioners have filed the present writ petition as they have been denied admission in Government Nursing Training School, Sikar whereas less meritorious than the petitioners have been given admission.
(3.) Having heard learned counsel for the petitioner and considering the fact that the petitioners have secured 64% marks in Senior Secondary Examination whereas the other persons who have secured 59% marks have been given admission in the Government Nursing Training School, Sikar, the respondents are directed that in case the less meritorious than the petitioners have been given admission, the petitioners may also be considered for admission in Government Nursing Training School, Sikar in accordance with the provisions of law.;