SHYAMAL KISHORE YADAV Vs. STATE

JUDGEMENT

(1.) In this writ petition the petitioner seeks direction to the respondents to publish his Teachers Training examination result.

(2.) While admitting the petition for regular hearing on 25.7.90, this Court passed the following interim order: In the meantime the mark-sheet of the petitioner, if applied, be given to him within two months from the date of application therefor. In the remarks column of the mark-sheet of the petitioner 'pass' or 'fail' will not be filled up nor any certificate or degree or diploma be issued to the petitioner till the final disposal of this application. It is stated by the Counsel for the petitioner that in the light of the aforesaid interim order, the marks-sheet was supplied to the petitioner and as per the marks shown therein, he has obtained second division. However, he has not been declared to have passed, nor any certificate has been issued in view of the aforesaid interim order and pendency of this case.

(3.) The controversy, it would thus appear, lies in narrow compass as to whether the respondents should be directed to formally declare the result of the petitioner or not. The facts of the case leading to the present petition may shortly be stated as follows: