PRASHANT GAUTAM Vs. BUNDELKHAND UNIVERSITY

JUDGEMENT

(1.) The relief claimed in the instant writ petition is for a mandamus commanding the respondent University to permit the petitioner to appear in special back paper examination subject EC-101-Electronic Engineering of Ist year, which the petitioner had not cleared so far.

(2.) Learned counsel for the respondent University submitted that the petitioner took admission in the course in the year 2007 and the maximum duration in which course has to be completed is eight years, therefore, now he cannot be permitted to pursue his studies any further nor could appear in any examination.

(3.) Upon such objection being raised by learned counsel for the University, learned counsel for the petitioner prayed for withdrawal of the writ petition, to enable the petitioner to press the application, which he has filed before the Vice Chancellor on 20.8.2018 for granting him special permission on compassionate grounds, as his mother was suffering from cancer.