- (1.) Leave granted.
(2.) Heard both the counsel.
(3.) This court, on 12/1/1986 in similar circumstances, directed the government to declare the result of the Fourth Year Diploma Course Examination taken by one Ramesh, appellant therein, and it was undertaken by him that if he succeeds in passing the examination, he may be entitled to that benefit and in case he failed, he will not file any writ petition in the High court questioning the result of the examination. The appellant herein also seeks the same relief.;