ANUP PRAKASH VYAS Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the writ petition is heard finally.

(2.) The petitioner seeks a declaration that he has passed his final examination in Bachelor of Architecture five years course commencing from the academic year 2003-2004 of the Pune University Respondent No.1. Respondent No.2 is the Controller of Examinations, Pune.

(3.) The petitioner passed the first, second and third year examinations of the said course. He was however, declared as having failed in the second phase of the course i.e. fourth year and fifth year in the examinations held in October, 2011.