Allahabad High Court
Km. Dimple Gupta vs State Of U.P.Through Prin. Secy. Higher ... on 4 August, 2010
Author: Narayan Shukla
Bench: Narayan Shukla
Court No. - 3 Case :- MISC. SINGLE No. - 2625 of 2010 Petitioner :- Km. Dimple Gupta Respondent :- State Of U.P.Through Prin. Secy. Higher Education Lko. Petitioner Counsel :- H.L.Srivastava Respondent Counsel :- C.S.C.,S.P.Shukla Hon'ble Shri Narayan Shukla,J.
It is not in dispute that pursuant to the order dated 4.5.2010 passed by this Court the petitioners have been permitted to appear in the examination, but the results have not been declared as there is no direction of this court to declare their results.
Though this is no plausible explanation for not declaration of the results of the petitioners, as I am of the view that once the petitioners appeared in the examination, the declaration of their results automatically is the next step unless there is legal impediment, therefore, I hereby call upon the Registrar of the University to declare the results of the petitioners by tomorrow, failing which he shall appear in person before this Court on 6.8.2010 at 10.15 A.M. I am informed that the counseling of those students whose results have been declared is in progress. Keeping in view this fact, I hereby provide that the seats for the petitioners whose results have not been declared shall be kept reserved, which shall be subject to their results of counseling. I am also informed that till date none of the opposite party has come forward to controvert the facts stated in the writ petition by filing the counter affidavit.
Order Date :- 4.8.2010 GSY