SANCHITA SUNIL BHADANI Vs. THE PRINCIPAL RAMRAO ADIK INSTITUTE OF TECHNOLOGY A COLLEGE RECOGNISED BY THE UNIVERSITY OF BOMBAY

JUDGEMENT

(1.) The petitioner who is a student of the Engineering Course in the faculty of Information and Technology (for short "the said Course") being pursued at the Respondent No.1 - Institution has filed this Petition under Article 226 of the Constitution of India, seeking a writ of mandamus against the Respondents for the following reliefs : -

(2.) The Engineering Course in question is a four years degree course. Each year is divided into two semesters. On completion of her 12th Standard, the Petitioner obtained an admission for the first year of the said Course for the academic year 2012 -13. The following would have been the normal pattern of academic years if the Petitioner was to pass each of the two semesters in the respective academic years. <IMG>JUDGEMENT_30_LAWS(BOM)4_20161.jpg</IMG>

(3.) However it appears that academically there were quite some failures affecting the normal pursuit of the course. As can be seen from the petition, during the first year the Petitioner In December 2012, appeared for the first semester and failed in one subject namely in 'Applied Chemistry' which she reappeared and cleared in the examination held in May,2013. Also in May 2013, she appeared for the second semester examination and in which she failed in one subject namely 'Applied Mathematics'. Thereafter, the Petitioner was granted admission to the Second Year (IIIrd and IVth Semesters), for the academic year 2013 -14. In November 2013, the Petitioner appeared in the 'Applied Mathematics' paper of the Second Semester in which she again failed. Thereafter, she again appeared in May 2014 in the said backlog paper but failed in this third attempt.