GEORGE THOMAS Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) IN all these Writ Petitions, the issue raised are identical and therefore, these Writ petitions are disposed of by this common judgment. For the sake of convenience, I shall be referring to the facts as pleaded in W. P (C ). No. 2715/2009.

(2.) THE petitioners were admitted to B. Pharm Course in the Colleges of respondents 4 and 5, which are affiliated to the first respondent University, in the academic year 2007 and are presently in the 3rd year course. They are mainly aggrieved by Ext. P28, proceedings of the second respondent, the Vice Chancellor of the University, modifying the promotion procedure.

(3.) THESE students were governed by the syllabus as revised effective from 2003 and the promotion procedure laid down therein reads as under;