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Judgment
Anu Sivaraman, J
This writ petition is filed seeking the following reliefs :-
“1(a) Declare that Ext.P6 is binding on the 2nd Respondent.
1(b) Issue a writ of certiorari or any other appropriate writ, order or direction to quash Exts.P1 to P4 and thus cancel all the proposed examinations.
2) Issue a writ of mandamus or any  other writ, order or direction commanding the 3rd respondent to consider and pass orders on Ext.P8 as
expeditiously as possible, in the interest of justice.â€
Heard the learned counsel for the petitioners and the learned Standing Counsel appearing for the respondent, University.
Since there are only two petitioners in this writ petition and since examination is admittedly scheduled to be conducted on 4.8.2021, I am not inclined
to pass any orders as sought for in the writ petition. I notice that the petitioners have a specific case that they are unable to write the examination
because they had tested positive for Covid â€" 19.
In the above circumstances, it is directed that those students who are unable to write the examinations on account of reasons directly attributable to
Covid â€" 19 pandemic will be permitted to write the examinations at the next chance and the next chance will be treated as their first chance for this
examination. The petitioners shall produce documents to show the reasons for the inability to participate in the examinations scheduled to be conducted
from 4.8.2021; which will be duly considered.
This writ petition is ordered accordingly.