- (1.) This intra-court appeal is directed against the order dated 16/10/2015 passed by the learned Single Judge of this High Court whereby, he has allowed the respondents' S.B. Civil Writ Petition No.14965/2015.
(2.) The appellant had conducted the Paramedical Course Entrance Examination, 2015 and, thereafter, declared the result. The counseling was held online by the Counseling Board appointed for the purpose by the Government of Rajasthan. In all, three counseling were held. First counseling was held on 05/09/2015, second counseling on 16/09/2015 and third counseling on 24/09/2015. The respondents did not participate in first and second counseling. There is however a dispute whether respondents participated in third counseling.
(3.) According to the respondents, they had participated in third counseling and were denied admission, whereas much less meritorious students were given admission. On this plea, the respondents filed S.B. Civil Writ Petition No.14965/2015, which the learned Single Judge has allowed by the impugned-order with the direction to the appellant to give admission to them as per merit formulated in third counseling. And the learned Single Judge has issued such direction on a finding that appellant had admitted the fact that respondents did participate in third counseling on 24/09/2015.;