PLABAN PRATIM BAIDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner Nos.1 to 6 are studying in the course of Bachelor of Engineering (regular entry) in various colleges affiliated to respondent No.3 - University. Petitioner No.7 is studying in Bachelor of Engineering (lateral entry) in a college affiliated to respondent No.3 - University. Petitioner Nos.1 to 6 got admitted to the said course in the academic year 2011-2012 and petitioner No.7 got admitted in the academic year 2013-2014. Petitioner Nos.1 to 6 inspite of lapse of 8 years and petitioner No.7 inspite of lapse of six years have not been able to complete the said course. Hence, respondent No.3 - University has not permitted them to appear in the subjects which they have failed in the exams conducted in the month of February - March, 2022. Aggrieved by the same, the instant writ petition is filed.

(2.) Pursuant to the interim order of this Court dtd. 11/2/2022, the petitioners have appeared in the examination which they had failed conducted in the months of February - March, 2022.

(3.) Relevant regulations governing the degree of Bachelor of Engineering/Technology of respondent No.3 - University reads as under:-