M.N. Bhandari, J. - (1.) THESE writ petitions involve common question of facts and law, thus were heard and decided by this common judgment.
(2.) ALL these writ petitions pertain to B.Sc. (Nursing) where petitioners took admission somewhere in the month of July, 2011. As per the Ordinance, the course is of four years. As per the schedule of examination, the respondent - Rajasthan University of Health Sciences (for short "the University") should hold two examinations every year with the gap of 4 to 6 months. After admission of the petitioners, the first year examination should have been conducted somewhere in the month of July or August, 2012 followed by another examination in the same year. The University conducted examinations of first year in the month of November, 2012 followed by declaration of result in the month of April, 2013. It is stated that due to delay, the petitioners have been deprived to appear in Part II Examination and in the similar writ petition/s, the Coordinate Bench have given favourable directions. A reference of judgment in the case of Vijay Singh Panwar & Ors. v. Rajasthan University of Health Sciences, Jaipur & Ors. in SB Civil Writ Petition No. 1379/2013 decided on 01.02.2013 and Krishna Kumar v. Rajasthan University of Health Sciences, Jaipur & Ors. in SB Civil Writ Petition No. 711/2013 decided on 29.01.2013 has been given and accordingly, prayer is made to allow the petitioners to appear in Part II Examination of B.Sc. (Nursing).
(3.) IT is stated that delay should not come in the way of petitioners, moreso when, the University was under an obligation to hold examination in time and, that too, when it is mandated by the Ordinance.;