HAWAIBAM VIKRAM Vs. MARATHWADA UNIVERSITY

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) The petitioner has filed this Writ Petition for the declaration of the result of the petitioner for the First Year Engineering 1st Semester Examination held in October/November 1986.

(3.) The petitioner was permitted to appear at the said examination under the orders of this Court in Writ Petition No. 1070/1986 Writ Petition No. 1070/1986 was filed by the Respondent No. 2 Marathwada Institute of Technology, Aurangabad for directing the University to allow 240 students admitted by the said Institute to appear for the first year Semester Examination in First Engineering in the month of October 1986. The petitioner is one of those 240 students who were allowed to appear by orders in That Writ Petition.