MITAL, C. J. - (1.) THE facts of the case are so startling that the learned Single Judge has no option but to give relief to the respondents. We are at pains to notice that the University has come up in appeal instead of accepting justice done by the learned Single Judge.
(2.) LEARNED counsel for the University says that the decision of the learned Single Judge will be cited as a precedent if it is upheld. We do not agree with him. The learned Single Judge has correctly decided the matter. The learned counsel then pointed out that there will be problem in-understanding condition No. 10 of the Re-evaluation Form. We can only say that for purposes of this condition, the original result should be taken as the final result to satisfy the requirement of this condition and the student should not be thrown to winds as was done in this case. If there can be any other way of helping the student, the University should do so but without affecting the career of the student. The appeal is dismissed. .;