POONAM RAMPAL VERMA Vs. MUMBAI UNIVERSITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard the learned counsel for the Petitioner and the learned counsel for the Respondents.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner has sought an appropriate writ directing Respondent No.1- University to issue mark-sheet for VI Semester of B.Sc. (IT) for academic year 2022-2023 and further declare the Petitioner as having successfully cleared the said course in the academic year 2022-2023 Brief facts are as under :

(3.) In 2014, the Petitioner passed her Xth standard examination and got herself admitted for the course of Diploma in Electrical Engineering at Rustomjee Academy of Engineering, Thane. This course was for a period of two years and thereafter the Petitioner was granted a diploma by Maharashtra State Board of Vocational Education Examination. The Petitioner, thereafter on 20 th September 2021 applied for B.Sc. (IT) degree course in Respondent No.2-College which was affiliated to Respondent No.1-University.