DINESH KUMAR Vs. LUCKNOW UNIVERSITY, LUCKNOW AND OTHERS

JUDGEMENT

(1.) The petitioner was allowed to undergo a course of two years Dental Hygineists Training Course for the Session of 1987-88 by the order of this Court, although the opposite parties gave time to join the class within time, he was not allowed to study in the said course. Thereafter he filed the present writ petition and by the order of this Court, he was allowed to undergo studies in two years course for session 1987-88 Dental Hygineists Training Course and had appeared in the said examination. In view of the fact that Court has indicated that the final result would be subject to decision of this writ petition, his result was not announced.

(2.) I heard the arguments of learned counsel for the petitioner as well as Sri Umesh Chandra learned counsel appearing on behalf of opposite parties.

(3.) It was submitted that the petitioner was allowed to undergo his studies in the said course by the order of this Court and he had undergone his studies and later on appeared into the examination as appear of the Court.