PANDIT KRUSHNABEN JAGDEEP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter is heard for final disposal with consent of learned advocates for the parties.

(2.) The petitioner who is a student of M.E. (Biomedical Engineering) has come with the present petition under Article 226 of the Constitution of India seeking direction against the respondents to file application form for appearance in all examinations till she clears only one subject backlog at M.E. Biomedical Engineering Course to get requisite degree.

(3.) In the affidavit -in -reply filed on behalf of respondent No.4, it is mainly pointed out that the validity of the enrollment of the students shall be double the duration of a particular course. In the present case, the petitioner is pursuing M.E. Course, which is of two years. The petitioner was admitted in the year 2010. Term of the course expired in the year 2012. However, further extension of two years is permissible as per the notification dated 13.4.2012 and therefore, maximum validity period was of four years. The petitioner on completion of two years could not clear the backlog and even in extended period of two years, the petitioner could not clear the backlog.