R.A. Sharma, J. - (1.) Smt. Asha Kumari, Petitioner in Writ Petition No. 17579 of 1987, who was selected for trzining of B.T.C. course was not given admission in Rajkiya Kanya Diksha Vidyalaya, Tehri (hereinafter referred to as the college) on the ground of pregnancy. She, as such, made a representation before the D. I. O. S., who directed the Principal of the College to grant her the admission and in pursuance of these directions she was granted admission in the college ; but subsequently her admission was cancelled vide orders dated 25-9-1987 and 6-10-1987, passed by the D. I. O. S. and the Principal of the college respectively. It is against these orders that she has filed this writ petition before this Court and the court granted an interim order, whereby a vacancy in the B. T. C. Course in the college was reserved for her.
(2.) Km. Gita Nautiyal, Petitioner in Writ Petition No. 22125 of 1987 was at serial No. 1 of the waiting list of the B. T. C. course in the same college and when admission of Smt. Asha Kumari was cancelled, she was granted the admission against that vacancy. When Smt. Asha Knmari filed a writ petition and obtained stay order, Principal of the college on 14-11-1987 cancelled the admission of Km. Gita Nautiyal and she also filed this writ petition against the cancellation of her admission. In this writ petition also an interim order has been passed by this Court, whereby she has also been directed to attend the B. T. C. classes provisionally and to fill examination form.
(3.) On account of the interim orders, passed by this Court both Smt. Asha Kumari and Km. Gita Nautiyal had appeared in B. T. C. Examination and according to the affidavits filed by both these petitioners in support of their respective application, they have passed the B. T. C. examination from the college during the pendency of their writ petitions in this Court. Both these petitioners have requested this Court for direction for declaration of their results and issuance of marks sheet and necessary certificates.;