Ajay Rastogi, J. - (1.) COUNSEL for the parties jointly submit that the controversy raised in the instant petition has been examined & decided by this Court in CWP -9617/2012 vide order dt. 03.09.2012. The operative part of the order is as under: - - Consequently, the writ petition succeeds and is hereby allowed. The respondents are directed to declare the result of Senior Secondary School Examination -2012 of the students of the petitioner institution within seven days of the receipt of certified copy of this order and at the same time, the respondent -Board may consider the application of the petitioner institution for grant of affiliation for Senior Secondary Level and take appropriate decision in accordance with law but at the same time, declaration of result of Senior Secondary of the current batch will not give right to the petitioner institution to admit the students without complying with the provisions of law.
(2.) IT has also been informed that earlier the institution also approached to this Court with the grievance of declaration of result of its students by filing CWP -11967/2012 (Shri S.K. Deora vs. State of Raj. & Anr.) and that came to be decided by this Court vide judgment dt. 25.09.2012, operative part whereof reads ad infra: Consequently, the writ petition succeeds and is hereby allowed and the respondents are directed to declare result of Senior Secondary School Examination of the students whose roll numbers have been referred to in Annex. 7 dated 27/07/2012 of the petitioner institution within seven days of certified copy of this order being furnished in their office and the petitioner institution is entitled for the same relief mutatis mutandis granted by this Court while disposing of the writ petition, referred to supra. In the light of order, referred to supra, the present petition deserves acceptance. Consequently, the writ petition succeeds and is hereby allowed and the respondents are directed to declare result of the petitioners and they are entitled for the same relief mutatis mutandis granted by this Court while disposing of the writ petition, referred to supra.;