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Judgment
Gopinath P, J
This review petition has been filed seeking review of the judgment dated 3.7.2023 in W.P.(C)No.20969/2023. The learned counsel appearing for the review petitioner would submit that this Court had already directed the 4th respondent to reconsider the case of the petitioner for declaration of results in the light of the observations made in the judgment. It is submitted that, pursuant to the directions contained in the judgment, the matter is engaging the attention of the 4th respondent and orders are yet to be passed. It is submitted that, in the meanwhile, the classes for the 2nd year Professional MBBS Course have already commenced and the petitioner may, therefore, be permitted to attend the classes.
The learned Standing Counsel appearing for the University would submit that the 4th respondent is considering the matter as directed in the judgment on 31.7.2023.
Taking into consideration the facts and circumstances of the case as also the circumstances which compelled this Court to direct reconsideration of the matter by the 4th respondent, I am of the view that the petitioner can be permitted to attend the classes in relation to the 2nd year Professional MBBS Course in the 6th respondent College, pending consideration of the matter by the 4th respondent. Accordingly, the 6th respondent is directed to permit the petitioner to attend the 2nd year Professional MBBS Course classes, subject to the orders to be passed by the 4th respondent, as directed in the judgment dated 3-07-2023 in W.P.(C)No.20969/2023. Review petition will stand disposed of as above.
Registry shall issue certified copy of the order today itself.