RAJESH KUMAR Vs. INDIAN INSTITUTE OF TECHNOLOGY KANPUR

JUDGEMENT

(1.) Heard the counsel for the parties and perused the record.

(2.) These two writ petitions have been filed challenging the orders passed by the Senate Students Affairs Committee, hereinafter called as SSAC, and Chairman, Senate of the Indian Institute of Technology, Kanpur, hereinafter referred as "Institute" launching the academic programme of the petitioners by order dated 4-2-2003. The aforesaid order was confirmed by the Chairman, Senate of the Institute by order dated 7-8-2003.

(3.) The Institute imparts education in various engineering course. Petitioners are students of the said institute. The course in the institute is of 10 semesters. Petitioner Rajesh Kumar was admitted in M.Sc. (Integrated) in the year 1989 with Roll No. 98249. The petitioner cleared IX (nine) semesters in first attempt and was studying in final semester.