- (1.) Issue notice. Dasti, in addition, is permitted. Counsel assisting Mr. R.S. Suri, learned senior counsel, accepts notice on behalf of Respondent Nos. 13 and 14. Let notice be issued to other respondents.
(2.) We have been informed that examination for First Year M.B.B.S. Course is going to commence with effect from 25th June, 2012. It has also been submitted that in case petitioners are not allowed to appear in the examination, their whole year is likely to be wasted.
(3.) Looking to the facts and features of the case, we grant permission to the petitioners to appear in the aforesaid examination, subject to their depositing the requisite fees and completion of requisite attendance, as contemplated under the relevant rules and regulations. They would be allowed to appear in the Examination, but their results would not be declared and be kept in sealed covers and they would not claim any equity in their favour.;