LAWS(MPH)-2013-8-292

ALOK NAMDEO Vs. HARI SINGH GOUR VISHWAVIDHYALAYA

Decided On August 02, 2013
Alok Namdeo Appellant
V/S
HARI SINGH GOUR VISHWAVIDHYALAYA Respondents

JUDGEMENT

(1.) The petitioner has filed this writ petition and the following reliefs are claimed:

(2.) Grievance of the petitioner now is that in pursuance to the aforesaid directions issued petitioner's absence or shortage of attendance has been condoned and his result for 12th class C.B.S.E. has been declared but as result has declared only after the last date for admission to the BBA course was over, the petitioner seeks a direction as prayed for hereinabove.

(3.) XXX XXX XXX