(1.) IN this petition filed under Article 226 of the Constitution, the petitioners have prayed for a direction to permit them to fill the form of 5th Semester Examination of Bachelor of Computer Application (for short "BCA") along with back papers of 3rd and 4th Semesters of INternal Examination.
(2.) THIS Court by interim order dated 07.05.2010 has provisionally permitted the petitioners to appear in the 5th Semester examination of BCA. Subsequently, by order dated 16.08.2010, this Court again permitted the petitioners to fill up the forms of 6th Semester Examination and it was directed to permit them to appear in the examination of 6th Semester. However, it was made clear that result shall not be declared.
(3.) SHRI Rajmani Bansal, learned counsel for the respondents, supported the action of the University.