MANGALBHAI A PATEL Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution of India, the petitioner prays for a writ directing the respondent-University to declare that the petiioner had passed the M. E. Examination in Civil Engineering in First Class.

(2.) According to the petitioner, after having passed Bachelor of Engineering Examination some years back, he joined and registered his name as a post-graduate student with the respondent-University on 15/07/1975. He appeared at the M. E. (Civil) First Semester Examination in November, 1975 and cleared five subjects, but failed in the subject of Physical and Chemical Testing. He passed in this subject in the examination held in the month of May 1976. The petitioner has stated that out of the 1100 Marks of the six subjects of the First Semester Examination he had obtained 699 Marks, i.e., about 63% of Marks.

(3.) The petitioner thereafter appeared at the M. E. (Civil) Semester-II Examination in the month of May 1976 and passed the same in four subjects, but not in two subjects of Sewage Treatment and Disposal and Air Pollution and Radiological Health. He cleared these subjects at the Examination held in the month of November 1976. According to the petitioner, he had obtained 628 Marks out of 1100 Marks in the Second Semester Examination which came to 75% of the total Marks.