DINESH MEHTA,J. - (1.) Counsel for the petitioner, at the outset informs that this Court, while issuing notice on 04.10.2016, had passed the following interim order : "Meanwhile, the petitioner shall be allowed to provisionally participate in the counseling. However, her result shall be kept in sealed cover".
(2.) Mr. S.S. Gaur, learned counsel for the petitioner, with concern submitted that the respondents, despite having allotted the college, have not permitted the petitioner to participate in the training.
(3.) He submitted that though the order of the Court was to keep the result in sealed cover, however, the respondents have instead, restrained the petitioner even from attending the classes.;