K. S. LODHA, J. - (1.) NO body appears on behalf of Board of Secondary Education, Raj. Ajmer despite service.
(2.) I have heard the learned counsel for the petitioner and Mr. Mathur appearing for respondent no. 1 University of Ajmer. Although the case is fixed for admission today, I am of opinion that it can finally be disposed of at this stage, since in my opinion, the case is fully covered by a decision of a Division Bench of this court in Kumari Tripta Bhatnagar V. The University of Rajasthan (1) alongwith one other writ petition decided on 27th March, 1989. In that decision it has already been held that the retrospective de-recognition of the Mahavidushi course run by the Mahila Gram Vidhyapith, Prayag, Allahabad (Women Rural Vishvavidhyalaya) by order dated 17. 7. 1986 was not permissible and in that case a direction was issued to the University of Ajmer to allow the petitioner to appear as a private candidate in the pre-degree- course examination 1989. However, now the pre-degree course examination has been abolished by the University and in its place the students have to pass 12th class under the Board of Secondary Education, Ajmer. Therefore now the petitioner is eligible to appear at the 12th class examination under the Board of Secondary Education, as a private candidate. She will therefore, have to submit her application for admission to the examination of 12th class under the Board of Secondary Education, Ajmer to be held somewhere in March April, 1990 through an appropriate school. She may do accordingly. The appropriate school will then forward her application to the Board of Secondary Education, Ajmer and the Board shall allow her to appear at the said examination. The writ petition is, accordingly, allowed. .;