Pankaj Purohit, J
1. Since common questions of law and facts are involved in these writ petitions, therefore these are being heard and decided by this common judgment, however for the sake of brevity, facts of WPMS No.1946 of 2024 alone are being considered and discussed.
2. Pursuant to detailed order dated 18.10.2024 passed by this Court, learned counsel for the University was directed to seek clear instructions into the matter as to how petitioner can be helped in such a situation.
3. Today learned counsel for the University, on instructions, stated that the University is ready to help out the petitioner, if there is a direction from this Court to the University to permit the petitioner to complete his PhD Thesis within a period of three months.
4. Facts of the case have already been narrated in great detail in order dated 18.10.2024 passed by this Court, therefore the said order shall form part of this judgment.
5. Accordingly writ petitions are allowed. University is directed to permit the petitioners herein to complete his PhD and submit his thesis within a period of three months from the date production of certified copy of this order. However since this order has been passed in peculiar facts and circumstances of the case arising out of COVID-19 pandemic, therefore this shall not be treated as a precedent in future.
