SAURAB KANDARI Vs. G B PANT UNIVERSITY

JUDGEMENT

(1.) BY means of the present writ petition, the petitioner has prayed for the issue of a writ, order or direction in the nature of certiorari quashing the order of dropping the petitioner passed on the mark sheet of Semester II. A further prayer is made for permitting the petitioner to participate in the examination of IIInd Semester of Bachelor of Technology (Civil Engineering) of G.B. Pant University of Pantnagar.

(2.) BRIEF facts giving rise to the present writ petition according to the petitioner are that the petitioner is a student of IInd Semester of degree programme in Bachelor of Technology (Civil Engineering), bearing I.D. No. 29353 of the year 2002 -2003 of the Batch of 2002. The entire examination of G.B. Pant University of Agriculture & Technology, as will appear from the academic regulations, is governed by the Grade Point Average known as C.G.P.A.

(3.) ACCORDING to the petitioner, in the first Semester, his Grade Point Average was 4.946 and in the second Semester, his Grade Point Average was 4.978. Therefore, the cumulative Grade Point Average comes to