- (1.) This special appeal under Section 18 of the Rajasthan High Court Ordinance, 1949 is directed against the order of the learned Single Judge dated 8th Nov. 1993 dismissing the writ petition filed by the appellant.
(2.) We have heard learned counsel for the parties and perused the impugned order.
(3.) The Board of Secondary Education Rajasthan is an autonomous body having its own rules. The eligibility for admission is regulated by Chapter 19 of the Rajasthan Secondary Education Regulations, which deals with Higher Secondary Examination. Relevant provision of the Regulations reads as under:- "2(a) Maximum marks for each subject of external examination are 100 except in the case of Science without practical for which maximum marks are 75. Minimum pass marks in each subject are 33% or Grade D-2". ;