PRASANTH PRASANNAN Vs. M G UNIVERSITY

JUDGEMENT

(1.) In both these Writ Petitions, identical prayers have been made. The petitionrs seek for a direction to declare the result of the second year B.Pharm held in January, 2010.

(2.) The petitioners point out that by Exhibit P2, the University accepted the recommendation of the Sub-Committee as far as the syllabus from 2003 onwards is concerned. Writ Petition, W.P.(C)No.6176/09 challenging the same was allowed, which was the subject matter of Writ Appeal No.31/2010 and connected case wherein Exhibit P3 interim order was passed by this Court granting interim stay which was continued and ultimatedly by Exhibit P4, the Writ Appeals were disposed of by this Court. The Division Bench vacated the view taken by the learned Single Judge by upholding Exhibit P2 issued by the University.

(3.) In the light of the interim order passed by this Court in the Writ Appeals, all the petitioners have appeared for the examination; but their results have been withheld. Now that the Writ Appeals have been disposed of, there is no impediment to declare the result. The next examination is scheduled to start from 25.9.2010. Therefore, the petitioners seek for a direction to declare the results of the examination.