SUNIL GANAPATI Vs. VISVESVARAYA TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The petitioners in this writ petition were admitted to the Bachelor of Engineering Course in various Colleges affiliated to respondent No.1-Visvesvaraya Technological University. Admittedly these students were admitted before the University introduced Choice Based Credit System (CBCS) i.e., before the academic year 2015-2016. Even as per the scheme the regular Non-CBCS scheme came to an end by 2017-18. In order to enable the students of the Non-CBCS scheme, the respondent-University issued a notification dated 13.09.2017 providing for One Time Exit Scheme to enable students of Non-CBCS scheme to complete their course. As per notification all Non-CBCS scheme students failed to gain eligibility for promotion to 5th and 7th semesters as per regulations during the academic year 2017-18 to appear for the 5th and 7th semester examinations.

(2.) The grievance of the petitioners is that in spite of the said notification being issued, they are not being permitted to write the 6th and 8th Semester examinations.

(3.) Sri.Santhosh S Nagarale, learned counsel appearing for respondent-University would submit that in terms of the notification dated 13.09.2017 a One Time Opportunity was given to the students to write the 5th and 7th semester examination. If such students were successful they were permitted to write the next semester examination i.e., 6th and 8th semester. For those of the student who completed the 6th semester examination successfully they were permitted to write the 7th semester examination and further the 8th semester examination accordingly. Learned counsel for respondent No.1-University would submit that these petitioners have availed the benefit granted under One Time Exit Scheme but failed in the examination taken by them. Therefore, the scheme providing for a One Time Opportunity, cannot be stretched to provide another opportunity. Therefore, the petitioners have been denied opportunity to write the next semester examination, in accordance with the scheme.