KSHITHIJA Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) The instant writ petition is filed by the petitioners who are BE students studying in colleges affiliated to respondent No.2. Regulation OB-6.2, 7.1 and 7.2 of respondent No.2 University pertaining to degree for Bachelor of engineering/technical reads as under:

(2.) Petitioner Nos.1 to 9 have failed in several subjects, in the previous years' semesters and were not eligible to appear for the 7th semester examination as per afore mentioned University Regulations. Similarly, petitioner No.10 was not eligible to appear for 5th semester examination. However, inadvertently by mistake of respective colleges, the petitioners were issued hall tickets and petitioner Nos.1 to 9 appeared for 7th semester examination and petitioner No.10 appeared for 5th semester examination. Pursuant to the same, the results were also announced by respondent No.2 University. However, after realizing mistake, respondent No.2 University passed an order withdrawing the results of examination conducted in January and February, 2020-21. Aggrieved by the same, the instant writ petition is filed.

(3.) The case of the petitioner is that their career has been harmed substantially by pandemic and similarly passed students of other years have been accommodated by University and in the instant case, the petitioners were permitted to write examination, they have studied and passed in examination, but results have been withheld. In the facts and circumstances of the case, the petitioners have been treated unfairly and University ought to have adopted sympathetic approach and should not discriminate against them.