- (1.) The petitioner claimed admission to M.D. Psychiatry in the year 1987. For that purpose, he filed the present with petition. During the pendency of the writ petition, he was allowed provisional admission and after completion of two years study he was also allowed to appear in the annual examination provisionally. This was done by him and his result has also been declared provisionally under the directions of this court. It has been brought to my notice that the petitioner has since been declared successful in the examination and even the provisional certificate to that effect has also supplied to him, of course subject to final decision of this court.
(2.) After hearing the learned counsel for the parties, I direct that the certificate granted to the petitioner shall be considered as final and a fresh certificate shall be issued to him by the Punjabi University, Patiala, regarding the declaration of his result from the due date, expeditiously, without bearing any endorsement regarding its being subject to final decision of this Court.
(3.) The writ petition thus stands disposed of without any order as to costs.;