ANI ABHISHEK SHARMA Vs. RAJASTHAN UNIVERSITY OF HEALTH AND SCIENCES AND OTHERS
LAWS(RAJ)-2015-1-379
HIGH COURT OF RAJASTHAN
Decided on January 23,2015

Ani Abhishek Sharma Appellant
VERSUS
Rajasthan University Of Health And Sciences And Others Respondents

JUDGEMENT

- (1.) We have heard learned counsel appearing for the appellant.
(2.) The appellant was to appear in Part-II MBBS Examination as a student of the Government Medical College, Kota. He fell short in attendance of the requisite 75% to write the examination in all the subjects namely, Pathology, Microbiology, Pharmacology, on which he was prevented from appearing in the Examination, scheduled to be held from 17.01.2015 to 05.02.2015, including his name in the list of students of Batch 2012 falling short of attendance on 16.01.2015.
(3.) An application was filed by the appellant on 15.01.2015 to the Principal, JMC, Kota to add the number of days he had taken part in the activities, namely, the preparation and display of a medical stall with informative banners and interesting specimens related to human structure, functions and illnesses from 17.10.2013 to 31.10.2013, organised by Sir, Padampat Singhania School, Kota; and for having taken part in a marathon run organised by Sai Baba Sansthan, Jaipur and in having helped in preparation and conduction of the programme, starting from 01.01.2014 till 23.02.2014, alleged to be sponsored by the College.;


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