MAILESH S. B. Vs. REGISTRAR, ANNA UNIVERSITY

JUDGEMENT

(1.) The issues involved in both the Writ Petitions are common and hence they are taken up together, heard and this Common Order is passed.

(2.) Both the Writ Petitions challenges the Impugned Letter issued by the 2 nd respondent dt. 13.02.2020, the consequential letter dt. 03.03.2020 and the letter issued by the 3 rd respondent dt. 13.03.2020 and for a consequential direction to the respondents to permit the petitioners to join the next semester without insisting to redo the IV semester.

(3.) The case of the petitioner is that they joined in the 4 th Respondent College which is affiliated to the Anna University in the B. Arch (Bachelor of Architecture) Course during the year 2017. The Course involves Theory subjects, Theory cum Studio subjects and Studio subjects. The Theory Courses are imparted based on textbooks and the written examination is conducted at the end of the semester. For the Theory cum Studio Courses, the student is taught through drawings and the examination is conducted at the end of the semester in the form of written exam as well as drawings. Insofar as the Studio Courses are concerned, the students are taught to draw the designs of the structure and the exams are conducted at the end of the semester by way of Viva Voce Examination. The entire scheme of the course and conduct of the examinations and moving to the next semester, is regulated by the 2017 Regulations of the Anna University.