CYRENA ANNA THOMAS Vs. M.G.UNIVERSITY

JUDGEMENT

(1.) BOTH these Writ Petitions have been filed by the respective petitioners seeking for a direction to declare their results.

(2.) IN W.P.(C)No.19000/11, the petitioner has completed B.Pharm course during 2006-2010. The petitioner has approached by this Court seeking for a direction to allow her to participate in the 4th year B.Pharm Examinations and this Court passed an interim order on 18.7.2011 and accordingly the petitioner has appeared for the examination.

(3.) THE learned counsel for the petitioners relied upon the judgment of this Court in W.P.(C)No.9616/11 by a learned Single Judge of this Court. It is stated that the same is rendered in a like matter. This Court directed the University to declare the results of the petitioner therein for the practical examination for the 3rd year B.Pharm Course.