- (1.) Leave granted.
(2.) The notice that was issued on the Special Leave Petition stated that the matter might be disposed of at this stage by an order setting aside the order under challenge and restoring the Special Appeal to the High Court for reconsideration.
(3.) The order under challenge was passed in an appeal against interim orders on the respondent's writ petition. The order states : ". . Actually, the relief which the Court could have granted finally has been granted by means of the interim order. If the career of the student had not been involved, this Court would have certainly interfered with such orders, but after the declaration of the result an issuance of the marks sheet, the petitioner might have taken admission in any University or College. Hence, it would not be appropriate for this Court to allow this Special Appeal because the entire career of the student would be adversely affected. In view of the aforesaid reason only, we dismiss the appeal but observe that this special appeal has been dismissed considering the facts and circumstances of the present case only and it would not be a precedent for similar other cases.;