SANDEEP YADAV Vs. UNIVERSITY OF KOTA
LAWS(RAJ)-2019-8-28
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on August 05,2019

SANDEEP YADAV Appellant
VERSUS
University Of Kota Respondents

JUDGEMENT

ALOK SHARMA,J. - (1.) The issue in this petition is with regard to the petitioner not being issued the mark sheet of B.P.Ed. pertaining to its 2 nd, 3rd and 4th semester for which he was duly admitted to the University of Kota (hereinafter 'Kota University'). Ms.Anita Agarwal appearing for the Kota University submitted that the petitioner's mark sheets for B.P.Ed. in the semesters in issue was not issued because there was some serious doubt with regard to his qualifying graduation from the Sunrise University, Alwar.
(2.) On the matter coming up before this court on 31.7.2019 albeit the State of Rajasthan is not a party to the petition, yet the fact being that the Sunrise University, Alwar operates within its jurisdiction, Dr.V.B. Sharma, Additional Advocate General was required to be furnished a copy of the petition. He was directed to ensure that the report on the verification of the petitioner's mark sheets of his graduation from Sunrise University was obtained at the earliest in view of the fact that the non-release of the petitioner's B.P.Ed. result by the Kota University was obstructing his admission to M.P.Ed. with the University of Rajasthan wherein following the admission process, he claims to be successful and entitled to admission. Dr.V.B. Sharma, AAG for the State today has very promptly, in compliance with the court's order handed over a copy of the letter dated 2.8.2019 addressed by the Vice-chancellor, Sunrise University to the Additional Commissioner College Education, Rajasthan (on his query) enclosing a copy of the petitioner's mark sheets relating to his graduation from Sunrise University and verifying the same. A copy of the said letter and mark sheets of the petitioner enclosed therewith have been handed over to Ms.Anita Agarwal counsel for the Kota University. Ms.Anita Agarwal states that in view of this development the University of Kota will issue the petitioner mark sheets for 2 nd, 3rd and 4th semester of B.P.Ed. today itself.
(3.) Let the mark sheet for semester of 2 nd, 3rd and 4th of B.P.Ed. be issued today itself to the petitioner by Kota University as stated by Ms.Anita Agarwal. Dr.Y.C. Sharma appearing for the University of Rajasthan to which the petitioner states to be entitled to be admitted and is yet not being considered for reasons of the absence of his B.P.Ed. mark sheets (which thus far has not been arbitrarily issued) states that the admission process to M.P.Ed. in the University of Rajasthan is on the verge of completion. He submitted that pursuant to the Apex Court's order dated 11.6.2019 in Writ Petition (c) No.541/2019 the admission process was to be completed in two months. The petitioner not yet having submitted his mark sheet of the qualifying examination i.e. B.P.Ed. he cannot be considered for admission to M.P.Ed. even if meritorious. ;


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