- (1.) In challenge is the judgment and order dated 28.3.2014 passed in S.B.Civil Writ Petition No.15018/2013 dismissing the same.
(2.) We have heard Mr.Punit Singhvi, learned counsel for the appellant/writ petitioner and Mr.M.A.Khan, learned counsel for the respondent-University.
(3.) The facts, in short, are that the appellant/writ petitioner had taken admission in Bachelor of Dental Surgery (B.D.S.) Course in the academic session 2011-12 with the Jaipur Dental College, Jaipur (respondent No.3). He failed in two papers in the first year BDS Examination held in 2012, but cleared those in his second attempt. In the interregnum, he was however, allowed to pursue his second year BDS classes, but eventually, was not permitted to appear in the second year BDS Examination, 2013 scheduled to be held from 23.8.2013. Contending that he was eligible to participate in the said examination, and that, he had otherwise fulfilled all the formalities required in connection therewith, he invoked the writ jurisdiction of this Court, whereupon on the strength of an interim order passed, he took the said examination. Incidentally, the results of his first year examination, clearing the two papers, had been declared on 22.6.2013.;