NAIK HIMANSHU R Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have preferred the petition for appropriate writ or direction to the respondent no. 1 for cancellation and withdrawal of the conditions of the execution of bond of Rs. 35,000/- by virtue of Government Resolution dated 14th July, 1987 for getting admission in the post-graduate degree course.

(2.) IT appears that when this court (Coram: R. A. Mehta, J.) on 10th May, 1989 considered the matter, following order was passed:-

(3.) THE petitioners, under the interim orders, by now must have completed admission as back as in the year 1991. No material is available on record to show as to whether the petitioners were granted admission and if granted, whether they have passed the examination or they have failed. Therefore, no useful purpose would be served in examining the questions which are raised in the present petition.