SECRETARY, GOVERNING BODY, PURNANANDA PATNAIK EVENING SANSKRIT MAHAVIDYALAYA Vs. SECRETARY, HIGHER EDUCATION DEPARTMENT AND ORS.

JUDGEMENT

(1.) By filing this writ petition, the petitioner has claimed the following relief:

(2.) Learned Counsel for the petitioner contended that anticipating grant of permission, the petitioner-institution admitted the students in "Upshastri and Shastri Course" for the session 2011-12.

(3.) This Court upon hearing the parties by an interim order dated 28.2.2013, directed the State Authority for allowing the petitioner students to sit in the examination scheduled to be held on 1.03.2013 subject to final out-come in the writ petition. Sri Rout, learned Counsel appearing for the petitioner fairly submitted that because of time constrain, the copy of the order could not be obtained in time, consequently, no arrangement could be made for allowing the students batch 2011-12 to sit in the examination held on 1.03.2013. And in the meantime, the W.P. (C) No. 2521 of 20.13 has been withdrawn.