Gyan Sudha Misra, J. - (1.) THIS writ petition Has been filed for a simple reason that the petitioner should be allowed to take pre -medical test from Jaipur Centre and in his application -form he had given three choice of centres for such appearance viz. Kota, Jaipur and Ajmer. The prayer for change of centre from Kota to Jaipur had been made before the authorities on account of acute status Asthamatics attack on the petitioner and it has also been submitted that refusal to change the centre by the University is only in of a guideline which does not have statutory force. Under the circumstances, it is submitted that there was no justification in denying the petitioner to appear from Jaipur.
(2.) PRIMA facie, I find nothing unreasonable in this prayer. Due to paucity of time, it is not possible to issue notice to the respondents before passing a final order. It is, therefore, observed that the petitioner shall be allowed to appear for the Pre -Medical Test from Jaipur Centre to be filed in June 97. However, a liberty is left to the respondents that in case they have any serious objection regarding grant of this permission, an application for recall of this order may be filed, which may be considered even before the Vacation Judge.
(3.) WITH this observation, the writ petition stands disposed of.;