SOMYA GUPTA Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) All these matters involve a common issue.

(2.) The petitioners in these cases are students who completed their first and second semester of various courses from other Universities and applied for migration to the Guru Gobind Singh Indraprastha University (Respondent No.1 in all these petitions and referred to, hereinafter, as the "the University")

(3.) While their applications were pending approval with the University, the students were permitted, by colleges affiliated to the University, such as the Vivekananda College, to undergo classes with them. Pursuant thereto, these students have, in these cases, attended their third semester classes in the colleges affiliated to the University and are at the threshold of having to write their third semester examinations.