AMIT SANJAY GAUROLLU Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) In these proceedings the Petitioner has sought a direction to:-

(2.) The Petitioner passed his Higher Secondary Certificate Examination in June/July 2008 and after appearing for the common entrance test, was admitted to Vidyalankar Institute of Technology(the Fourth Respondent) for the B. E. Degree Course. In December 2008, the Petitioner appeared for the First semester examination and was declared to have failed in all the subjects. Upon revaluation, he was declared to have passed in the subjects of Physics and Mechanics. In March 2009, the Petitioner appeared for the Second semester examination and cleared all the subjects. In May 2009, he appeared as a repeater in respect of those subjects of the First semester course, which he had failed earlier, save and except for Physics and Mechanics for which he had applied for revaluation. He cleared one subject in the repeat examination (Chemistry) but not the others.

(3.) In July 2009, the Petitioner was admitted to the Second year under Ordinance 3709. In December 2009, he appeared for the Third semester examination and passed in two subjects and failed in three subjects. In March 2010, the Petitioner appeared for the Fourth semester examination and while he passed in four subjects, he failed in two subjects.