DEVANK NAGAR Vs. IMS UNISON UNIVERSITY

JUDGEMENT

(1.) The petitioner before this Court is a student of B.B.A.-LL.B. which is a five year integrated course presently being done by the petitioner from IMS Unison University, Dehradun. Since the petitioner could not get the required CGPA for the second semester, he was not promoted to the 3rd semester. Aggrieved, the petitioner has filed the present writ petition before this Court.

(2.) On 11.10.2018, this Court had passed an order which is reproduced here:-

(3.) A bare reading of the aforesaid provision shows that a student having less than 4.50 CGPA will not be promoted to next year. All the same, there is a different condition at clause 2.1 of the Semester Based Five Year Dual Degree and Integrated Programs (Examinations and Miscellaneous Provisions) Ordinances, 2013, which stipulates as under: