S.P. Mehrotra, J. - (1.) THE petitioner has filed the present writ petition under Article 226 of the Constitution of India, inter alia, praying for issuance of writ of mandamus, directing the respondent No. 3 to declare the result of the petitioner in respect of B.Ed. Course for the Session 2006-07.
(2.) IT is averred in the writ petition that the petitioner appeared in all the papers of the B.Ed. Examination held from 25.7.2007 to 3.8.2007; and that the result of the said examination was declared on 25.8.2007. However, the re sult of the petitioner was not declared. The petitioner repeatedly approached the concerned authorities, but nothing was done in the matter. In the circumstances, the petitioner has filed the present writ petition, inter alia, seeking the relief, mentioned above. A short Counter Affidavit has been filed on behalf of the respondent Nos. 2 and 3 along with an application.
(3.) THE Registry is directed to give appropriate number to the said appli cation. It is, inter alia, stated in the said short Counter Affidavit that the re sult of the petitioner for the Academic Session 2006-07 was kept under sealed cover as an enquiry was going on. It is further stated that the Enquiry Committee has submitted its report, and the University has decided to declare the result of the petitioner; and that accordingly, the mark-sheet of the peti tioner has been prepared and issued to the petitioner. A photostat copy of the said mark-sheet has been filed as Annexure CA-I to the said short Counter Affidavit.;