R. SHAKTHI PRIYA Vs. REGISTRAR, ANNA UNIVERSITY

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned order passed by the 2nd respondent dated 24.09.2019, wherein, the request made by the petitioner to permit her to move into the 4th semester was rejected by the 2nd respondent.

(2.) The petitioner joined the 3rd respondent College to undergo Bachelor of Architecture (B.Arch) which is a 5 year course divided into ten semesters. When the petitioner was pursuing her 2nd semester, she failed in a paper, namely, Architectural Design - I and therefore, was not allowed to move to the 4th semester, even though she completed her 3rd semester. The further case of the petitioner is that, by now, she should have moved into the 5th semester and since she did not pursue her 4th semester, she was not allowed to move to the 5th semester. The request made by the petitioner was also rejected by the 2nd respondent on the ground that the Anna University Regulations, 2017 (hereinafter referred to as "the Regulations") do not permit promotion of a student to the 4th semester without completing the paper in Architectural Design - I, pertaining to the 2nd semester, with a passing grade. Aggrieved by the same, the present writ petition has been filed before this Court.

(3.) Mr.L.Chandra Kumar, learned counsel appearing on behalf of the petitioner submitted that Clause 11 of the Regulations permit a candidate to move into the 5th semester provided the student has no arrears in the 1st Semester. The learned counsel submitted that the petitioner does not have any arrears in the 1st semester and therefore, she is eligible to move to the 5th semester. The learned counsel further submitted that there must be a harmonious reading of Clause 11 and Clause 15 of the Regulations and the conditions stipulated in Clause 15 of the Regulations runs contrary to Clause 11 of the same.