SIDDHANT SINGH Vs. INDIAN INSTITUTE OF TECHNOLOGY ROORKEE

JUDGEMENT

(1.) We have heard petitioner-in-person. We have also heard learned counsel for the respondents. We proceed to dispose of the writ petition.

(2.) The petitioner has preferred the present writ petition primarily to assail the order dtd. 21/11/2013, whereby he has been expelled from the respondent- Indian Institute of Technology, Roorkee (for short 'Institute'). The petitioner also raises a challenge to Regulation 18(2) of the Ordinances and Regulations for the Undergraduate (UG), Integrated Dual Degree (IDD), Integrated M.Tech. (IMT), and Integrated M.Sc. (IMD) Programmes, 2009, or the prevalent existing regulations, as being ultra vires Articles 21, 14 and 19(1)(g) of the Constitution of India. There are certain other reliefs which have been sought in the writ petition, which we do not consider it necessary to reproduce in the context of the facts of the case.

(3.) The petitioner enrolled as an undergraduate student of Civil Engineering at the Institute. He registered for the 5th semester, namely, autumn semester of 2011 for the subjects offered for the third year in July, 2011. However, subsequently, while he was undergoing study in the autumn semester, 2011, his registration for the third year (5th semester) was cancelled on the ground that he had not cleared one paper, i.e. MA-102 (Advance Mathematics), which was taught to him in the 2nd Semester of first year. In this regard, reliance was placed on Regulation 18 framed by the Institute, which, in so far as, its relevant portion reads as follows:-