DAVOODULHAKEEM S.H. AND ORS. Vs. THE REGISTRAR EVALUATION VISVESVARAYA TECHNOLOGICAL UNIVERSITY AND ORS.

JUDGEMENT

(1.) IN these petitions the petitioning students are agitating to go to the 3rd, 5th and 7th Semesters of B.E. Course. The illustrations (a), (b) and (c) of OB 7.2 are coming in their way. The provisions contained therein are extracted hereinbelow:

(2.) DR . S. Armugham, learned counsel for some of the petitioners submits that they have failed in one or two subjects by a whisker. He submits that some of them have secured higher marks in revaluation, though they have not passed and that therefore they are seeking the challenge revaluation.

(3.) IN support of his submissions, he relies on this Court's order, dated 26.11.2014 passed in W.P. No. 47662/2014. He pointedly brings to my notice para 14 of the said decision which is extracted hereinbelow: