SHIVAM CHHABRA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) An interim application, registered as C.M. No.19466/2011, has been filed by the petitioner seeking some interim orders. However, counsel for the petitioner requests that the main writ petition may be taken up for hearing today itself in view of a recent judgment dated 24.11.2011 passed by the Division Bench in LPA No.899/2011 entitled "Arpit Singh vs. Guru Gobind Singh Indraprastha University & Anr.", the facts of which case are almost identical to that of the petitioner herein. He hands over a copy of the aforesaid judgment, which is taken on record.

(2.) Counsel for respondent No.1/University states that he has no objection if the main writ petition is taken up for hearing today instead of on the date already fixed in the matter, i.e., on 8.2.2012. It is conceded that the facts of the case of the petitioner are almost identical to the facts of the case of the appellant in LPA No.899/2011, except that in the present case, the petitioner was not permitted to sit for the second year third semester examinations, unlike in the aforesaid case.

(3.) Briefly stated, the facts of the case are that the petitioner is a student of second year, third semester in the B.Tech. (Information Technology) course of respondent No.2/college, which is affiliated to respondent No.1/University. He was permitted to migrate to respondent No.2/college, vide migration order dated 27.9.2010, wherein respondent No.1/University had directed the petitioner to submit his marks sheets with all the papers cleared within a period of 15 days so that his migration could be finalized. The petitioner had informed respondent No.1/University that a compartment examination, for which he had to appear, would be held on 11.12.2010 and thereafter the result would be declared on or before 13.12.2010. However, the results of the compartment paper were declared on 16.12.2010 and the same were communicated by the petitioner to respondent No.1/University on the very same date. Thereafter, the petitioner requested respondent No.1/University for issuance of a permanent enrolment number as also an admit card to sit for the written examinations which were scheduled to commence from 27.12.2010. However, respondent No.1/University failed to do the aforesaid, because of which the present petition came to be filed praying inter alia for directions to respondent No.1/University to issue a permanent enrolment number and an admit card in favour of the petitioner.