ZULFKAR KHAN Vs. VICE CHANCELLOR GULBARGA UNIVERSITY

JUDGEMENT

(1.) there are five petitioners in these writ petitions. They are all students of bachelor of engineering course (in short, 'b.e. degree course') pursuing their studies in the respondent colleges which are affiliated with the respondent gulbarga university. They had been admitted to the said course either during or prior to the academic year 1990-91.

(2.) till the academic year 1991-92 respondent university was conducting 4 years annual b.e. course under the ordinance and regulations framed and enforced by it from the academic year 1981-82. In the first year of the course, which is common to all the engineering branches, there are 14 subjects (theory 8 papers and practical 6 papers). Similarly in each of the succeeding three years there are 12 subjects comprised of 8 theory papers and 4 practicals. In academic common parlance these subjects are also called 'heads'. Therefore, in the entire course of 4 years, the students of engineering have to study and pass examinations in 50 heads.

(3.) clauses 7, 8, 9 and 10 of the ordinance pertaining to b.e.annual course provides for eligibility of a candidate to go over to the next higher class. These clauses read as under: