RAHUL SAHU Vs. PT RAVISHANKAR UNIVERSITY

JUDGEMENT

(1.) BY this petition, the petitioners seek a direction to the respondents to allow them to appear in both the examinations of the third year and the fourth year together, which was scheduled in September, 2010; and compensate the petitioners adequately.

(2.) THE facts, in brief, as projected by the petitioners, are that the petitioners were the students of the second academic year, prosecuting Four Year Bachelors Degree in Dental Surgery in Maitry College of Dentistry and Research Centre, G.E. Road, Anjora, Durg. According to the petitioners, the petitioners were not allowed to appear in the third year examination, which was held from 26 March, 2010 to 05 April, 2010.

(3.) ON the other hand, Shri Choubey & Shri Patankar, learned counsel appearing for the respondents No.1 & 2, respectively, would submit that the petitioners were not eligible to appear in fourth year examination held in September, 2010 unless they have cleared their third year examination in all the subjects and have completed minimum 240 days of teaching period for the fourth year academic session.