RAKESH TIWARI, J. - (1.) HEARD Sri Sudhakar Pandey, learned Counsel for the petitioners and Sri R.S. Baghel, learned Counsel for the respondent Nos. 2 and 3.
(2.) THIS petition has been filed for redressal of the grievance by the Court to the effect that the University is not accepting the examination form and fee for Session Examination 2006 and 2007, thus restraining them from appearing in the examination scheduled to have commenced from 28.5.2007. The Court by order dated 1.6.2007 allowed the petitioners to take their examination in B.Sc. in B.P.E. for the respective session. It further directed that their result shall not be declared till further orders of this Court.
(3.) THIS petition has come up today on listing application No. 292713 of 2007 moved by the petitioner on 10.12.2007. Counter affidavit along with stay application No. 150861 of 2007 has been filed on 5th July, 2007 by the University. Rejoinder affidavit has already been filed on 27.7.2007.;