SUMAN KUMAR Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The issue that falls for adjudication in all the writ petitions is one and the same. Hence it is expedient to dispose of all the writ petitions by this common order.

(2.) Petitioners who are all Engineering students are not promoted to the III year on the ground that they have not secured the required credits of 56 out of 84 total credits from the I year (regular and supplemental) and 1st semester of II year in terms of Regulation 6(iii) of Academic Regulations (for short 'the Regulations') effective from the academic year 1999-2000 and onwards, which is the subject matter of controversy in all the writ petitions.

(3.) It is not dispute that all the writ petitioners who are admitted into various Engineering Courses in the Colleges affiliated to Jawaharlal Nehru Technological University (JNTU) for the academic year 2001-2002. The minimum academic requirements which a student has to satisfy to be promoted from II year to III year is stipulated in Regulation 6 which reads as under: