SIDDHARTH SINGHAL Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE petitioner is a student of B. Tech. Course with Maharaja surajmal Institute of Technology/respondent No. 2. The institute is affiliated to guru Govind Singh Indraprastha University/respondent No. 1. By this petition, the petitioner prays that he be permitted by the respondents to appear in the IVth semester End Term Theory Examination 2007-08 in the said course scheduled to commence from 6th May, 2008.

(2.) ACCORDING to the petitioner, by a notice dated 17th April, 2008, the respondents have permitted as many as 74 students who were short of attendance to appear for the End Term Semester Examinations as a special case by giving grace attendance to make up the shortage. He states that inexplicably, the petitioner, who ought to have been treated similarly, has been denied this opportunity.

(3.) COUNSEL appearing for respondent No. 2 Institute in response to advance notice has tendered a certificate dated 29th April, 2008 issued by the director of the Institute certifying that the petitioner's aggregate attendance in all subjects is 20. 3% only. He has also brought to my notice the relevant ordinances of the Guru Gobind Singh Indraprastha University applicable to the institute and in particular Clause 9 of Ordinance 11 which, inter alia, states as follows :