B.M. Lal and V. Bahuguna, J. - (1.) By this writ petition the petitioner seeks a writ order or directions in the nature of certiorari quashing the impugned order dated 19 August, 1991 (Annexure No. 14 to the writ petition) by which the petitioners result have been cancelled, it is contended on the ground inter alia that the petitioners have produced forged certificates.
(2.) By the courts order dated 10-9-1991 Standing Counsel appearing on behalf of the respondents was directed to file a counter affidavit within six weeks. However, more than a year has passed but no counter affidavit has been filed.
(3.) By a subsequent order this Court also directed the petitioner's to approach the authority concerned by filing a suitable representation. It is contended by the learned counsel for the petitioner that the order of this Court was complied with and suitable representations were presented. Despite that till date no orders have been passed or communicated to the petitioners.;