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Judgment
Huluvadi G. Ramesh, J.—Petitioners have sought for a mandamus directing the respondents to permit them to appear for examinations to be held during May 2011 and to quash annexure B. According to the petitioners, they got admitted to LLB course however, they could not complete the course within a period of ten years from the date of their admission for reasons beyond their control. They approached the respective colleges to remit the fee but the same was denied. As such, these petitions are filed.
By virtue of the interim order, petitioners have been permitted to take up the examinations, however, subject to the result of the writ petitions.
It is stated, petitioners have availed the benefit of the interim order. Further, the respondent University has taken a subsequent decision extending one more opportunity to similarly situate students to complete the course. Further more, this Court in WP 16602/2010 decided on 8.9.2010 has allowed the prayer of the petitioners therein. It is for the respondent authority, if the results of the examinations are not already announced, to announce the results. Petitions are disposed of in terms of the writ petition cited above.