GANESH MANIK FUNDE Vs. MUMBAI UNIVERSITY

JUDGEMENT

(1.) RULE . Rule made returnable forthwith and heard finally, by consent.

(2.) THE petitioner seeks an order directing respondent No. 1 to issue the mark -sheet and passing certificate in respect of the B.E. Course that he attended and examination in respect whereof he passed.

(3.) ON 24th July, 2002, in round 1A the petitioner had initially secured provisional admission for the same course in Parshwanath College, Vadavali, Thane. The petitioner, however, obtained admission to the 3rd respondent College in round 3A on 8th September, 2002. The petitioner only paid the fees on 30th September, 2002. Thus, he was admitted prior to a Circular dated 24th September, 2002 which we will refer to shortly. In fact, the classes for the first year had started on 5th September, 2002. For the purpose of this writ petition, it is sufficient to note that in December, 2011, the petitioner appeared for the 7th and 8th semesters. On 23rd February, 2012, respondent No.1 declared the results of these examinations. The petitioner was declared as having failed in one subject. However, upon revaluation, he was declared, on 8th June, 2012, as having passed.