- (1.) The petitioner has prayed in this petition to direct the respondent to restore the enrollment of the petitioner and that he may be allowed to avail one more opportunity / attempt to complete his Diploma course.
(2.) The petitioner applied for the diploma course in the Civil Engineering conducted by the Board of Technical Eduction Rajasthan, Jodhpur on passing his Senior Hr. Secondary Examination in the year 1991.
(3.) According to the petitioner, the said diploma course was conducted by the respondent-Board. Under Rule 5(D) of the Rules and Regulation for Diploma Course in Engineering / Non-Engineering, a candidate can complete his Diploma Course within a maximum period of 9 years. As the petitioner was admitted in the year 1991 in Diploma Course, therefore, he can complete his course within 9 years i.e. by the year 2000. However, his enrolment was wrongly cancelled by the respondent-Board in the year 1998 on the ground that he failed to earn 140 credits and he has earned only 139 credits at the end of 12 attempts under Rules 8 (3) of the Rules for Diploma Programmes in Engineering under Multipoint Entry and credit system which have been introduced from 1994-95 onwards.;