JUDGEMENT
S.P.Mehrotra, J. -
(1.) Sri Rajendra Ram, learned counsel for the petitioner states that subsequent to the filing to the Writ Petition, the petitioner has been given admission in B.Ed. 2007 in an Institution in Ghaziabad, and in the circumstances, the Writ Petition has become infructuous, and the same may be dismissed as such.
(2.) In view of the statement made above by the learned counsel for the petitioner, the Writ Petition is dismissed, as having become infructuous.
Writ petition dismissed.;
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