RAVINDER SINGH Vs. PANJABI UNIVERSITY, PATIALA

JUDGEMENT

(1.) PETITIONER has approached this Court under Articles 226/227 of Constitution of India seeking writ in the nature of mandamus directing the respondents to issue roll number of B.A. Part-I examination, which was scheduled for 09.04.2013

(2.) ON 08.04.2013, this Court passed the following order:

(3.) IN view of the written statement filed on behalf of respondent No.4 coupled with the statement made by Shri Harvinder Singh, College Superintendent of respondent No.4, the present writ petition is disposed of as having been rendered infructuous.