GAGANDEEP KAUR AND OTHERS Vs. THE STATE OF PUNJAB THROUGH ITS SECRETARY TO GOVT. EDUCATION DEPARTMENT, PUNJAB, CIVIL SECRETARIAT, CHANDIGARH AND OTHERS

JUDGEMENT

(1.) This order will dispose of civil writ petition Nos. 2720, 2657, 2534, 2695, 2870, 10086, 11280 of 1990 and 952 of 1991.

(2.) The petitioners were candidates for taking the matriculation examination in the year 1990. Under the interim orders of this Court, they were allowed to take the said examination. More than a year has passed. I am informed that even the result of the petitioners has already been declared. Mr.K.K. Cuccria, appearing for respondent-Board points out that in view of the decision in Civil Writ Petition No. 4487 of 1991 decided on May 16,1991, the Board is not contesting the claim of the petitioners. Mr. Rup Chand, counsel for the petitioners, further states that the result of the petitioners has already been declared. He further points out that on account of the pendency of the writ petition, the requisite certificates have not been issued to the petitioners.

(3.) Keeping in view the fact that the petitioners had taken the examination more than a year back and that their result has already been declared, the result of the petitioners was declared in view of the observations in civil writ petition No. 4487 of 1991, it is directed that the certificates signifying the result of the petitioners shall be issued to them, if not already issued, within four weeks from the date of receipt of copy of this order. In the circumstances of the case, there shall be no order as to costs. Order accordingly.