ASHEESH SAINI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) The petitioner has been pursuing the course of "Fashion Communication" at the National Institute of Fashion Technology/respondent No.2 herein. Petitioner had cleared the first two semesters. Petitioner while appearing in the third semester was declared unsuccessful in the subject of Graphic Design. Petitioner by this writ Petition seeks, inter alia, a direction to the respondents to conduct re-examination in the subject of "Graphic Design'. A direction is further sought that petitioner be evaluated or as sessed by an independent faculty, which would not be under the influence cf respondents 2 and 3. Further directions are sought for introducing courses such as Specialization in Written Communication etc. The petitioner had also sought award of damages for mental agony, harassment etc.

(3.) Learned counsel for the petitioner does not press the relief for introduction of the course "Specialization in Written Communication" or the prayer for award of damages. Petitioner confines his relief to re-examination in the subject of 'Graphic Design'.