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Judgment
Devan Ramachandran, J
It is undisputed and the learned counsel for the parties are ad idem that the legal issues in this case have been answered by another learned Judge of this Court in the judgment in W.P(C)No.17373 of 2022 & Con. Cases.
In the afore circumstances, following the afore judgment,
I order this writ petition with the following directions:
(a) The 2nd respondent is directed to permit the petitioners to appear for the Final Professional BAMS Degree Regular/ Supplementary Examinations, June 2022, along with the 2nd and 3rd professional BAMS Supplementary Examinations.
(b) For the afore purpose, the petitioners shall be allowed to remit the requisite fees before the closure of the working hours today itself.
(c) The Final Year Professional results, however, shall be published only after the petitioners clear all the previous examinations.
In order to obtain compliance of the directions, I request the learned Standing Counsel for the 2nd respondent – University – Shri.P.Sreekumar, to communicate this order to its competent Authority, without waiting for a certified copy of this judgment, today itself.