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Judgment
2 paragraphs · 94 words
1.
The writ petition is for the issue of writ of mandamus to direct the respondents to give admission to the petitioner in the Teacher Training Course for the year 2001-2002.
2.
Without going into the merits of the case, the petitioner is directed to submit a representation to the respondents within a period of one week from today. On receipt of such representation, the respondents are directed to dispose of the same within two weeks. With the above observations, the writ petition is disposed of. No costs. Consequently W.P.M.P.No.9952 of 2002 is closed.