Arun Bhansali, J. - (1.) THIS writ petition under Article 226 of the Constitution of India is directed against the action of the respondent -University in rejecting the petitioner's examination form of Bachelor of Arts ('B.A.') Part -III as non -collegiate student and a direction has been sought to allow the petitioner to take his B.A. Part -III Examination, 2014.
(2.) THE facts in brief may be noticed thus : the petitioner took admission for the academic year 2011 -12 for pursuing Bachelor of Computer Application ('BCA') Course as a regular student with a college affiliated with Maharshi Dayanand Sarswati University, Ajmer ('MDS University'); the petitioner passed his Ist year BCA in the academic year 2011 -12; on account of certain exigencies, the petitioner could not pursue his study as a regular student. The petitioner submitted his examination form as a non -collegiate student for appearing in B.A. Part -II in the year 2013; the petitioner was allowed to take the examination of B.A. Part -II by the respondent -University as by then the colleges were affiliated with Jai Narain Vyas University, Jodhpur ('JNV University') instead of MDS University; the petitioner appeared in the examination and passed the same in 2013; whereafter the petitioner applied for appearing in B.A. Part -III Examination, 2014 as a non -collegiate student and submitted his on -line application form with requisite fee and the off -line examination form was also submitted.
(3.) IT is then claimed in the petition that on 21.2.2014, the petitioner received a telephonic message from the respondent -University, by which he was informed that his application form for B.A. Part -III Examination, 2014 as a non -collegiate student will not be processed further and would be rejected; when the petitioner contacted the University to find out the reason for the proposed rejection, the same was not provided and therefore, an application was submitted in this regard and same was also sent by registered post.;