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Judgment
S. Abdul Nazeer
I have heard the learned Counsel for the parties.
The petitioner had appeared for the 6th semester B.Sc. degree course examination during April 2011. He failed in one paper out of two papers in Mathematics. In the mean time, he was qualified to get admission to M.Sc./Ph.D. course in I.I.T. On account of his failure in one of the subjects referred to above, he could not join I.I.T. for further studies. Therefore, he has filed W.P. No. 34871/2011 for a mandamus directing the respondents to conduct supplementary examination in the failed subject of 6th semester i.e., Mathematics, during October/November 2011 and for certain other reliefs.
This Court has not granted any interim order directing the respondents to allow the petitioner to appear for the said examination during October/November 2011. Having regard to the passage of time. W.P. No. 34871/2011 does not survive for consideration. It; is accordingly dismissed as having become infructuous.
In view of the order passed in W.P. No. 34871/2011. W.P. No. 24247/2011 also does not survive for consideration. It is accordingly dismissed. No costs.