SAJJAN KUMAR Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) it is submitted by the learned counsel for the petitioner that initially the petitioner was granted admission in B.S.T.C. Course vide order dt. 03.10.2006 vide Annx.5. in pursuance of the said order, the petitioner was admitted in the BSTC course, but later on petitioner was allowed to join the Course, therefore, the instant writ petition was filed by the petitioner. While admitting this writ petition on 12.12.2006, an order was passed upon the stay application in which it was ordered that "in the meanwhile, respondent, the Principal, D.I.E.T., Churu is directed to admit the petitioner, the petitioner provisionally in the B.S.T.C. Course." In pursuance of the above order, the petitioner was given admissible and allowed to pursue the study of B.S.T.C. Course and after completion of Fibster Year, his result was declared, but he was not allowed to appear in the B.S.T.C. Second Year Examination, therefore the second stay petition was filled by the petitioner, which was registered as S.B. Civil Second Stay Petition No. 3049/2008. In the second stay petition, on 14.03.2008 an order was made by this Court directing the Principal, D.I.E.T., Churu, to allow the petitioner to pursue his study for second year B.S.T.C. Course, while giving admission to the petitioner in the second year B.S.T.C. Course

(3.) The Contention of the learned counsel for the petitioner is that now the petitioner has completed the course and his result of First Year was also declared in pursuance of the order passed by this Court on 23.10.2008 and, therefore, the final result of Second Year B.S.T.C., which has been withheld by the respondents due to pendency of this writ petition the result may kindly be directed to be declared.