HIMANSHU CHOPRA Vs. GOVIND BALLABH PANT UNIVERSITY

JUDGEMENT

(1.) Heard Sri Rajendra Dobhal, learned Senior Counsesl appearing on behalf of the appellant-University, and Sri Vikas Anand, learned counsel for the respondent-writ petitioner.

(2.) The Govind Ballabh Pant University of Agriculture and Technology, Pantnagar is in appeal before us against the interlocutory order passed by the learned Single Judge in Writ Petition (M/S) No. 3013 of 2019 dated 23.10.2019. Both Sri Rajendra Dobhal, learned Senior Counsel appearing on behalf of the appellant-University and Sri Vikas Anand, learned counsel for the respondent-writ petitioner, agree that the writ petition itself be disposed of along with the special appeal.

(3.) Respondent No. 1 herein invoked the jurisdiction of this Court by way of Writ Petition (M/S) No. 3013 of 2019 seeking a writ of mandamus directing the first respondent to give him admission in the Fifth Semester / III Year B.Tech course after completing the required formalities; to permit him to persecute his Fifth Semester / III Year B.Tech course; a writ of mandamus directing and commanding the first respondent to grant permission to the respondent-writ petitioner to appear in the compartmental examination in all non-cleared papers, in which he had secured lesser than the fixed bench mark in the previous academic years; and for a writ of mandamus directing and commanding the first respondent to apply the Rules and Regulations framed by the AICTE, in letter and spirit, in its undergraduate engineering course i.e. B.Tech course.