JATINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226/227 of the Constitutionn of India for issuance of a writ in the nature of mandamus directing thhe respondents to allow the petitioner to sit for the finaal examinationn of MBA International Business course (Final Year) and condone the shortage of attendance of lectures of the petitioner. Further a prayer is made for setting aside the response dtd. 16/4/2024 (Annexurre P-15) to representation dated 05.04.20244 (Annexure P-14) as it is in violation of the regulations for Master's Degree in Business Administration.

(2.) Learned counsel for responddent No.2, at the very outset, submits that the grievance raised by the pettitioner in the present petition has been substaantially redressed and the petitioner was allowed to participate in the examination and his shortage in attenddance stands condoned. As suchh, the present petition be rendered infructuous.

(3.) Learned counsel for the petitiooner did not controvert the abovve said factual position.