AMAR VASUDEVA KAMATH Vs. REGISTRAR UNIVERSITY OF BOMBAY

JUDGEMENT

(1.) THE petitioner is a student enrolled for the course of Bachelor of Engineering with the third respondent institute affiliated to the University of Bombay. The petitioner is undertaking study for the B. E. degree course which was revised sometime in the year 1987. Prior to that, the old B. E. degree course was in force. The B. E. degree course is a four years course divided into eight semesters.

(2.) THE petitioner has already cleared Semesters I, II and III. The petitioner did not pass in one of the subjects in the examination pertaining to IVth Semester i. e. Theory of Machines. The result of IVth Semester was declared sometime in August 1990. Since the petitioner was not allowed to keep term for the Vth Semester with the back-log of the IVth semester in accordance with the ordinance permitting A. T. K. T. facility which was brought into force sometime in the year 1974, the petitioner and several other students have filed their respective writ petitions in this Court under Article 226 of the Constitution of India.

(3.) BY a circular dated 21st March, 1990, a copy whereof is Exhibit A to the petition, the Principals of Constituent Colleges in Engineering were informed that in the meeting held by the Vice-Chancellor on 6th March, 1990 it had been, inter alia, decided as under :-