Rajasthan High Court - Jaipur
Ankur Upadhayay vs Raj Technical University Anr on 17 July, 2013
Author: Ajay Rastogi
Bench: Ajay Rastogi
SB Civil Writ Petition No. 8227/2013 Ankur Upadhyay Vs. Rajasthan Technical University Date or order : 17.7.2013 Hon'ble Mr. Justice Ajay Rastogi Mr. Prahlad Singh, for petitioner.
Counsel submits that the petitioner is a regular student of B. Tech. IT Branch and according to him he appeared in II Semester Back Examination, 2012 and in one of the subject Instrumentation (205C) he was declared fail and according to him he was entitled to get grace marks in terms of policy of the University, copy of which has been placed on record (Ann.2). Counsel submits that after declaration of result of II Semester Back Examination 2012, the petitioner submitted his application for grant of grace marks in terms of policy on 4.12.2012 but that has not been so far decided by the respondent which has compelled him to approach this Court by filing instant petition.
Without going into the merits of the case any further this Court considers appropriate that if the petitioner files fresh representation for award of grace marks in terms of policy (Ann.2) and schedule in addition to the representation already submitted (Annx.3), the respondents shall decide the same by passing speaking order within a period of fifteen days of submitting his representation and communicate its decision to the petitioner, who if feels aggrieved, will be at liberty to avail of remedy under the law. Consequently, the writ petition stands disposed of.
(Ajay Rastogi), J.
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