(1.) We are afraid that the present petition can culminate into any positive direction in favour of the petitioner because the admission which is sought by the petitioner is in the session of 201011 and according to the direction of the Hon'ble Supreme Court, after 30th September, no admission in that academic session can be granted.
(2.) We are in December and in that view of the matter, even if there is merit in the case, no direction can be given in the matter of admission therefore the petition has been rendered infructuous.
(3.) In future, if the petitioner appears in the entrance examination, the respondentBoard shall take recourse in accordance with the law laid down in the case of Madhu Vs. State of Jharkhand & Others [W.P.(S) No. 3846 of 2010].