RASHEED S.A.P. AND LEESHMA PRABKAR S. Vs. THE REGISTRAR, KANNUR UNIVERSITY AND THE CONTROLLER OF EXAMINATIONS

JUDGEMENT

(1.) PETITIONERS are final year BDS students of Century Dental College affiliated to the Respondent University. As per the regulations of the University, only those, who have successfully passed Part -I final examination, can appear for Part -II examination. For the reason that they did not pass Part -I final examination, they could not appear for Part -II examination. In the said circumstance, this Writ Petition is filed.

(2.) BASED on the interim order passed by this Court, already the Petitioners appeared for Part -II examination and the results are now withheld. During the pendency of the writ petition, the Petitioners also appeared for the failed subjects of Part -I final examination and passed those subjects also. Thus, as on date, the Petitioners have already passed Part -I final examination completely.