- (1.) HEARD learned counsel for the petitioner and learned counsels for the respondents.
(2.) THE grievance of the petitioner is that in spite of judgment dated 7.3.2002 passed by this Court in W.P. (C) No. 4227 of 2001 and subsequent order passed in Cont. Case (Civil) No. 490 of 2002 dated 2.9.2003, the students of the petitioner have not been allowed to take part in the examination as per the said orders. Petitioner has prayed for a direction upon the concerned respondents to implement the said orders of this Court fully and immediately hold examinations for the students of the petitioner Institute who successfully completed their courses in the Sessions 1995 -96, 1996 -97, 1997 -98 and 1998 -99 in so far as the Diploma in Physical Education (D.P.Ed.) and for the Sessions 1995 -96, 1996 -97 in so far as the students of Certificate of Physical Education C.P.Ed.) are concerned.
(3.) IT is further submitted that the examinations are going to be held from 10th December, 2003. In that view of the matter, I intend to dispose of this application, at this stage by passing the following order.;