SRUTHY K VINCENT Vs. M G UNIVERSITY KOTTAYAM

JUDGEMENT

(1.) At the time of filing this writ petition, the petitioners were second year BDS students, who had completed the course. They filed this writ petition since they were not permitted to write the second year examination on the ground that they had not passed in all papers of the first year BDS examination. According to the petitioners, they had applied for revaluation and, therefore, pending revaluation results, they should be permitted to write the examination. This Court passed the following interim order on 12.1.2010:

(2.) It is now submitted that, on revaluation, the 1st petitioner failed, whereas the 2nd petitioner passed the examination. The learned counsel for the petitioners now submits that during the pendency of the writ petition, the 1st petitioner had written the supplementary examination for the first BDS year examination and passed and hence the 1st petitioner also may be permitted to retain the results of the examination, which she wrote pursuant to the interim order.

(3.) I have heard the learned standing counsel appearing for the University also.