AKASH SHARMA Vs. BARKATULLAH UNIVERSITY

JUDGEMENT

(1.) THAT , this Hon. Court may kindly be pleased to issue a writ in the nature of mandamus commanding the respondent No.1 Barkatullah University to accept the examination forms of the petitioners and permit them to appear in the MBBS Second Professional Examination scheduled from 16.3.2013.

(2.) THAT , this Hon. Court may kindly be pleased to issue a writ in the nature of mandamus commanding the respondent No.1 Barkatullah University to declare the result of the petitioners of the MBBS Second Professional Examination along with the main batch students.

(3.) LEARNED counsel at the out set submitted that the controversy involved in this case is squarely covered by the decision of this Court in W.P. No.4655 of 2013 decided on 2.4.2013 and similar directions may be issued in the present case also. Prayer made by the petitioner is not opposed by the learned counsel for the respondent No.1.