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Judgment
This writ petition is filed challenging Clause 5 of Ext.P8 and seeking directions to the respondents to permit the petitioners to appear in the special
examinations conducted by the University. It is submitted that, pursuant to an interim order dated 17.12.2020, both the petitioners have attended the
special examinations conducted by the University.
In the above view of the matter, I am of the opinion that since the substantial prayer raised in the writ petition was with regard to the conduct of the
special examinations and the petitioners have attended the same, provisionally pursuant to an interim order nothing survives for consideration in this
writ petition.
The writ petition is, therefore, closed with an observation that the University shall duly publish the results of the special examinations taken by the
petitioners also in due course, along with the results of the other candidates who participated in the same.