- (1.) CWP No. 5843 of 2004 along with other connected writ petitions was allowed by this Court vide order dated March 8, 2006. It was indicated that the detailed reasons shall be recorded later on.
(2.) Vide aforesaid short order, reversion of the petitioners to the previous professional year was quashed. The respondent-University was directed to declare the result of the petitioners for the examinations for which they had appeared under the interim orders of this Court. As a consequence thereof, the respondent University was also directed to issue the requisite Detailed Marks Card to the petitioners. The petitioners were also permitted to pursue their further studies/internship and appear in all examinations as per law.
(3.) This judgment shall now record the detailed reasons for allowing the aforesaid writ petitions.;