PARIMAL KUMAR DAS Vs. IIT, ROORKEE AND OTHERS

JUDGEMENT

(1.) Delay Condonation Application No. 2415 of 2011

(2.) WE have considered the averments made in the application for condonation of delay and being satisfied with the reasons furnished therein for the delay in preferring the appeal, we condone the same.

(3.) IN the circumstances, the judgment and order under appeal is modified to the extent of the agreement inter se the parties as evidenced by those two affidavits. The salient terms and conditions of the agreement is that the Appellant will be permitted to sit in the examination to be held in the month of March, 2012 to be fixed by the Respondent - institution and for that purpose, Appellant would be required to have himself registered with the Respondent - institution in the month of January, 2012. The examination shall be conducted under the supervision of another supervisor, for which the Appellant will be required to move an application, and if such an application is moved, Respondent - institution shall accept the same and appoint a different supervisor.