SHUBHAM GARG Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The appellants/students are aggrieved by a common judgment dated 29.05.2019, passed by the learned Single Judge, dismissing the writ petitions filed by them and holding that the impugned order/communication dated 02.11.2018, issued by the respondent No.1/Guru Gobind Singh Indraprastha University (in short, 'GGSIPU'), rejecting their request for change of shift and change of branch/stream, did not warrant any interference.

(2.) For ease of reference, we propose to recapitulate the facts set out in LPA 475/2019, which has been treated as the lead matter for purposes of arguments.

(3.) The appellants are students pursuing B.Tech programme in the respondent No.2/Maharaja Agrasen Institute of Technology (in short, 'Institute') affiliated to the respondent No.1/GGSIPU. They are presently studying in the fifth semester, which is a part of the academic year 2018-19. Each academic year in the said course comprises of two semesters. Within the B. Tech programme itself, there are several streams including Computer Science and Engineering (CSE), Information Technology (IT), Electricals and Electronics Engineering (EEE) and Mechanical and Automation Engineering (MAE). A common syllabus is prescribed for the first year in respect of all the B. Tech streams/branches. Respondent No.1/GGSIPU permits migration only after the student successfully completes the 1st academic year.