BIRENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking a direction to respondent no. 3 to restore the admission of the petitioner and allow him to appear in the practical examination for eighth semester. Petitioner has also prayed for quashing of respondent no. 3 -University's letter dated 4th March, 2013 whereby result of fifth, sixth and eighth semesters of the petitioner have been declared null and void. Petitioner has further prayed for award of a degree of B.Tech. (Mechanical and Automation Engineering) in the academic year 2013.

(2.) THE relevant facts of the present case are that petitioner obtained provisional admission in B.Tech. (Mechanical and Automation Engineering) by way of lateral admission in third semester in 2009 with respondent - University.

(3.) THE admitted position is that the petitioner passed the diploma course in June, 2011 and not in 2009.