ARPIT SINGH Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The appeal impugns the judgment dated 13.10.2011 dismissing W.P.(C) No.8765/2010 preferred by the appellant. The counsels for the respondents appear on advance notice. Considering the nature of the controversy and the pleadings having already been completed in the writ petition, we heard the counsels finally.

(2.) The appellant in the academic year 2009-10 was admitted to the B.Tech (Computer Science Engineering) course of the Lord Institute of Engineering and Technology (LIET), Hyderabad affiliated to Jawahar Lal Nehru Technological University, Hyderabad. After completing the first year of the course, he applied to the respondent No.1 Guru Gobind Singh Indraprastha University (GGSIPU) for migration to the respondent No.2 Maharaja Agrasen Institute of Technology (MAIT) affiliated to the respondent no.1 University.

(3.) The respondent No.1 University vide its letter dated 27.08.2010 approved the request of the appellant for migration, in the third semester, from the LIET, Hyderabad to B. Tech. (Mechanical Engineering) Programme (Second Shift) of MAIT for the Session 2010-11, subject to the submission of the following documents / completion of formalities within a fortnight from the date of issuance of the letter to enable the respondent No.1 University to issue the enrolment number: