M.N.BHANDARI,J. - (1.) By this writ petition, a challenge is made to the amendment in Ordinance 123-V (8) of the University of Rajasthan on the ground that it is not in conformity to the Regulation of University Grants Commission, notified on 05.05.2016.
(2.) The petitioner appeared in the entrance test of M.Phil. Before appearance in the first paper, he preferred this writ petition to challenge the Ordinance 123-V (8) requiring minimum 50% marks in the first paper of entrance test so as to evaluate marks of second paper. Petitioner apprehended less than 50% marks in first paper, preferred this writ petition in reference to the Notification dated 05.05.2016.
(3.) It is submitted that the Ordinance 123-V (8), as amended, is at variance to the UGC Regulation. The UGC provided requirement of 50% marks in the entrance test but not in both the papers. The university could have provided requirement of 50% marks in both the papers i.e. first and second paper. The prayer is accordingly to hold Ordinance 123-V (8) to be unconstitutional being contrary to the UGC guidelines.;