LAWS(ALL)-2005-12-300

NAMAN MITTAL Vs. BANARAS HINDU UNIVERSITY AND ANOTHER

Decided On December 09, 2005
Naman Mittal Appellant
V/S
Banaras Hindu University And Another Respondents

JUDGEMENT

(1.) This appeal is taken up and summarily disposed of. The appellant writ petitioner wanted a change of stream on the engineering side of Banaras Hindu University after having successfully completed his first year on the Civil Engineering side.

(2.) The appellant-writ petitioner applied in time for such change to the stream of Metallurgy. The date of application was on or before 31.7.2005.

(3.) It has been explained by the appellant-writ petitioner that his father has a foundry business, he could be engaged in the industry and that his father himself is a Metallurgical Engineer of his time from IIT, Delhi. The appellant-writ petitioner would like to join that business with appropriate qualification. The first year result showed that he had got sufficiently high grade to qualify him for the change of the stream. The appellant-writ petitioner, who had applied for the change, was the sixth in order of merit from the Civil Engineering stream, who wanted a change of stream.