Rajasthan High Court - Jaipur
Hemlata Kumari Acodiya vs State (Education Department)Ors on 25 July, 2011
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.9538/2011 Hemlata Kumari Acodiya Versus State of Rajasthan and another DATE OF ORDER --- July 25,2011 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA Mr.Mukesh Sharma, for the petitioner
Heard learned counsel for the petitioner.
By this writ petition, the petitioner is seeking an appropriate writ, order or direction to the respondents to allow the petitioner to take part in the counselling of B.S.T.C. -2011.
Counsel submits that as per the eligibility for admission in Pre-BSTC (Sanskrit) Examination for divorcee, the notified marks are 45% whereas the petitioner has passed Senior Secondary Examination, 1996 with 39.23% marks. Counsel further submits that in the Pre-BSTC Examination, 2011 the petitioner has obtained 265 marks but has not been called for counselling on account of not having obtained 45% marks in the Senior Secondary Examination, 2011.
Since the petitioner is not eligible for appearing in the Pre-BSTC Examination even in the category of widow, divorcee / deserted, no direction for allowing her to participate in the counselling can be issued.
The writ petition is dismissed.
(Prem Shanker Asopa) J.
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