- (1.)Heard learned Counsel for the parties. In pursuance of the directions of this Court dated 18th February, 1997, the respondents have granted on 7th August, 1997 temporary licence to the petitioner for one year (Annexure A' to the petition). Thereafter examinations for licence was held in the month of December, 1997 but the petitioner could not appear in that examination. The next date of examination was in June, 1998, but that examination could not be taken due to postponement of the same and it is still not known when they will hold that examination for granting regular licence.
(2.)Considering the submissions of the learned Counsel for the parties and specifically the fact that there is no change in the facts and circumstances of this case, assuming there may be some mistake on the part of the petitioner, but even then considering the period of temporary licence which is valid up to August, 1998 and that the petitioner had a chance to appear in the examination scheduled to be held in the month of June, 1998 but not held, in the interest of justice. I direct the respondents to extend the period of temporary licence till the result of the next examination is published or till December, 1998, whichever is earlier. It is made clear that this direction is given considering the peculiar facts of this case and it will not be treated as a precedent for other cases.
(3.)The petition is thus disposed of. There will be no order as to costs.