VIJAY KUMAR Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) THE appellants – petitioners are aggrieved by the impugned orders of the Hon'ble Single Judge in dismissing their applications filed for a direction to the respondents to declare the results of the appellants who appeared for the B.Ed., examinations in the Month of June, 2012, pending dismissal of the writ petitions.

(2.) THE Hon'ble Single Judge initially dismissed W.A.M.P. No.26822 of 2012 in W.P. No.15749 of 2012 by order dt.1.8.2012, against which W.A.No.1033 of 2012 is filed; and following the said order dt.1.8.2012, His Lordship, in similar facts and circumstances, by order dt.7.8.2012 dismissed W.A.M.P. No.26820 of 2012 in W.P. No.15753 of 2012, against which W.A. No.1034 of 2012 is filed.Hence, it would be suffice to refer to the facts relating to W.A. No.1033 of 2012.

(3.) THE Hon'ble Single Judge, after hearing the parties, passed impugned order dt.1.8.2012 observing that as the petitioners were permitted to appear for the examinations in the light of the interim order of this Court, the relief prayed in W.P.M.P. No.20318 of 2012 has worked itself out and therefore W.V.M.P. No.2365 of 2012 has become infructuous, dismissed the said application.  With regard to W.P.M.P. No.26822 of 2012, His Lordship held that unless respondent No.3 – College is granted affiliation by respondent No.1 – University, the petitioners are not entitled to get their results declared because their very admission into the B.Ed., course in an institution which has no affiliation is in question, and dismissed the application. Being aggrieved and dissatisfied with the said order dt.1.8.2012 in dismissing W.P.M.P. No.26822 of 2012, the appellants writ petitioners filed W.A. No.1033 of 2012.  Following the said order, under similar facts and circumstances, the Hon'ble Single Judge, on 7.8.2012 dismissed W.A.M.P. No.26820 of 2012 in W.P. No.15753 of 2012, and aggrieved by the said order dt.7.8.2012, W.A. No.1034 of 2012 is filed.