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Judgment
Learned counsel for the petitioner submits that the petitioner applied for issuance of a duplicate marksheet of M.A. Final Year from respondent No. 2 University on 10.09.2026, upon payment of the prescribed urgent fee of Rs. 500/-, but the same has not been issued till date. He further submits that the petitioner has participated in the selection process for the post of Translator under respondent No. 1 and is required to produce the marksheet on 27.10.2026 during document verification/written examination, failing which he may be deprived of his candidature. Hence, the petitioner has approached this Court seeking appropriate directions to the respondents.
Mr. Pankaj Agrawal, learned counsel appearing for respondent No. 2 on advance copy, submits, on instructions, that the marksheet of the petitioner for M.A. Final Year shall be issued on or before 21.10.2026.
Heard learned counsel for the parties and perused the material available on record.
In view of the submission made by learned counsel for respondent No. 2, the writ petition is disposed of with a direction to respondent No. 2 to issue the marksheet of M.A. Final Year to the petitioner on or before 21.10.2026.
With the aforesaid direction, the writ petition stands disposed of.