LAWS(GJH)-2021-1-106

MEHTA MEENA NIRANJAN Vs. GUJARAT TECHNOLOGICAL UNIVERSITY

Decided On January 12, 2021
Mehta Meena Niranjan Appellant
V/S
GUJARAT TECHNOLOGICAL UNIVERSITY Respondents

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioners is for a writ of mandamus or any other appropriate writ, directing the Gujarat Technological University to conduct the end-semester examination for courses in the discipline of Engineering at the level of Diploma Studies and Graduation for Winter Semester 2020 through online mode.

(2.) The facts in brief are that the petitioners are students pursing their education in the technical institution in the discipline of engineering at the level of diploma studies and/or graduation. The case of the petitioners is that though initially it was decided to conduct end-semester examinations for the winter session in the offline mode, by a notification dated 17.12.2020 the circular was issued canceling such communication.

(3.) Mr.Dhaval Dave learned Senior Advocate appearing for Mr.Nisarg Vyas learned advocate for the petitioners would submit that in the present situation of COVID-19, conducting of examinations offline would be inappropriate looking to the safety of the petitioners inasmuch as they will be required to travel for about 50 to 100 kms.