PINGU FRANCIS Vs. MAHATMA GANDHI UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner who completed M.Tech degree in Electronics and Communication from the fourth respondent college, which is affiliated to the first respondent university, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P4 notification dated 03.03.2017 issued by the third respondent Controller of Examinations and issue a writ of mandamus commanding respondents 1 to 3 to conduct supplementary examination for the first semester and publish the result of the same before the supplementary examinations for the fourth semester is conducted. The petitioner has sought for writ of mandamus commanding respondents 1 to 3 to permit her to appear for the supplementary examination of the fourth semester in Master's Thesis and Master's Comprehensive Viva for 2014-16 batch of M.Tech degree course.

(2.) Heard the learned counsel for the petitioner, learned Standing Counsel for respondents 1 to 3 and also the learned counsel for the fourth respondent.

(3.) On 20.03.2017 when this writ petition came up for admission, this Court admitted the matter on file. The learned Standing Counsel for the first respondent university took notice for respondents 1 to 3. Urgent notice by speed post was ordered to the fourth respondent. This Court has also passed an order to the effect that if the petitioner prefers an application for writing the fourth semester supplementary examination of the M.Tech degree course undertaken by her, she shall be permitted to write the said examination.