JUDGEMENT
AJAY BHANOT,J. -
(1.) The petitioner appeared in the B.Sc. IInd Year examination in the year 2007. He did not appear in the Viva Voce in the Chemistry and was marked "Absent".
(2.) The writ petition has been filed with the following prayers:
"i. To issue a writ, order or direction in the nature of mandamus commanding the respondents to conduct the practical/viva of Chemistry subject of the IInd Year examination of B.Sc. of petitioner forthwith.
ii. To issue a writ, order or direction in the nature of mandamus commanding the respondent nos. 2 and 3 to decide the application of the petitioner dated 15.02.2019(annexure no. 5) within the stipulated time which this Hon'ble Court deem fit and proper."
(3.) It is submitted that the petitioner was provided with the marksheet in the year 2009. The cause of action of the petitioner arose in the year 2007. The writ petition is delayed by more than 12 years.;
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