KUNAL PANT Vs. VICE CHANCELLOR GOVIND BALLABH

JUDGEMENT

(1.) The petitioner is a student of B.Tech (Electrical Engineering) in Govind Ballabh Pant University. Considering the below par Cumulative Grade Point Average (in short "CGPA") of the petitioner, he has been dropped from the course, which he was undergoing in the University.

(2.) Learned Senior Counsel for the respondents has apprised this Court that the only way possible for the petitioner is to make a representation before the Vice Chancellor of the Govind Ballabh Pant University, who has special powers in these matters, considering that it is an academic matter and the University Authorities and more particularly the Vice Chancellor of the University would be the best person to appreciate the present matter.

(3.) Consequently, the writ petition stands disposed with a request to the Vice Chancellor of the University to look into the matter and if he considers that it is appropriate to exercise his special powers under the Regulations for granting any suitable relief to the petitioner, the same be done.