P PADMA Vs. VICE CHANCELLOR

JUDGEMENT

(1.) As the issue involved in all these Writ Petitions are common, by consent, they are taken up together and disposed of by a common order.

(2.) The prayer in all these Writ Petitions are for issuance of a writ of certiorari to quash the proceedings of the third respondent dated 20.2.2010, whereby the petitioners were prevented from continuing the fourth semester programme of M.E./M.Tech degree during 2009-2010 and permitted to continue IV Smester Programme during the even semester 2010-2011.

(3.) The undisputed facts are that the petitioners are all Engineering Graduates having completed their B.E./B.Tech course and they have joined the faculty of various private Engineering Colleges in the State as Lecturers to teach the undergraduate Engineering students in such colleges. While they were functioning as Lecturers, they have simultaneously enrolled themselves for full time M.E./M.Tech Post Graduate programme either in the College where they were working as Lecturers or in some other private Engineering Colleges. This came to the notice of the respondent University, which called for a meeting of the Principals of the various Engineering Colleges where the petitioners were working and a Committee was constituted to go into this matter. The Committee so constituted conducted a personal hearing of all the candidates and submitted its recommendation. The recommendation was accepted by the respondent University and by the impugned order, imposed a punishment on the petitioners preventing them from continuing the IV Semester of M.E./M.Tech programme during the session 2009-2010, but permitted them to continue the IV Semester during the even semester 2010-2011. The students were further directed to seek for re-admission before commencement of the IV Semester during 2010-2011. By virtue of such order, the petitioners would loose one year and cannot complete the course this year. Aggrieved by such order, the petitioners are before this Court by way these writ petitions.