- (1.) HEARD the learned Counsel for the petitioner Sri S.C. Srivastava, Sri Krishna Chandra for the State and Sri Waseeq Uddin Ahmad for the University. Chancellor is represented by Sri D.K. Upadhyaya.
(2.) WITH the consent of the parties' counsel, we dispose of the writ petition finally. This writ petition seeks a mandamus directing the opposite parties to conduct the examination of 46 students of the petitioner institution for academic session 2007 -08, which is scheduled to be held on 10.8.2010.
(3.) PRIOR to the filing of the present writ petition, the petitioner had earlier filed a writ petition bearing number 3319 (MB) of 2009, wherein same controversy regarding the permission being granted to the students admitted by the institution for pursuing their B. Ed. course for the academic session 2007 -08, was considered. This Court disposed of the said writ petition vide order dated 2.4.09, wherein it was provided that such students who were found eligible and those who have completed the required number of days of studies, shall be allowed to appear in the examination.;