- (1.) Instant petition has been filed assailing order dt.02/01/08 (Ann.3) whereby respondent University rejected representation of petitioner on the premise that in absence of completing 3rd, 4th & 5th Semester, each of six months duration of II-MBBS course and without fulfillment of minimum 75% attendance at the lectures deliver and practicals & clinical separately in each subject, they are not eligible to appear in examinations of regular batch & remand batch of II-MBBS.
(2.) Main thrust of petitioner's Counsel is that vide order dt.11/10/07 (Ann.1) passed in earlier petition (CWP-6670/2007), this Court however directed her to make representation, while it was supposed to be considered for grant of same benefit giving special chance as extended to similarly situated persons alike petitioner; but without assigning reasonable justification, her representation was rejected by respondent University.
(3.) Counsel for petitioner is not able to show any provision of University's Ordinance under which special chance can be permitted along with regular/remand batch of MBBS examinations in absence of completing 3rd/4th & 5th semesters' training which is requisite to make one eligible to appear in II-MBBS examination.;