- (1.) S. P. Mehrotra, J. Issue notice pending admission.
(2.) RESPONDENTS are represented by learned Standing Counsel. They are granted four weeks' time to file their counter-affidavit. The petitioners may file their rejoinder affidavit by the next date of listing. List this case for admission in the week commencing 18th November, 2002. Heard on the question of grant of interim reliefs.
(3.) LEARNED Counsel for the petitioners has referred to an interim order dated 12th September, 2002 passed in Civil Misc. Writ Petition No. 38891 of 2002 wherein similar controversy is involved. Learned Counsel for the petitioners has further submitted that by the action of the respondents in not issuing Examination Forms for High School Examination and Intermediate Examination, 2003 in respect of a number of students, the interest of such students will be adversely affected.;