Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) PETITIONER has preferred this writ petition with a prayer that impugned action of the Respondents restraining the Petitioner from appearing in Third Year Examination of MBBS Course may kindly be declared as illegal and the said action of the Respondents may be quashed. Submission of learned Counsel for the Petitioner is that so far as First and Second Year Examinations of MBBS Course of the Petitioner are concerned, the Petitioner has already cleared the said examinations; the Petitioner appeared in three subjects of Third Year Examination of MBBS Course, as per interim order dated 31.01.2011 passed by this Court and in remaining one subject, the Petitioner appeared on 24.08.2011 in supplementary examination, therefore, now Respondents may be directed to declare the result of the Petitioner of Third Year Examination of MBBS Course.
(3.) LEARNED Counsel for the Respondents does not dispute that the Petitioner has already cleared First and Second Year Examinations of MBBS Course and the Petitioner was allowed to appear in three subjects of Third Year of MBBS Course in pursuance of interim order dated 31.01.2011 passed by this Court and in remaining one subject, the Petitioner has appeared on 24.08.2011.;