MOHD ABDUL QUAYUM Vs. OSMANIA UNIVERSITY, HYDERABAD

JUDGEMENT

(1.) THE petitioners are students of B.E. (Production) course pursing their studies in respondent No.4 -college, affiliated to respondent No.1 - University. At the end of the II year of the said course, they had 13 backlog subjects. As per the Rules of Promotion framed by the Academic Council of respondent No.1 -University, the maximum number of backlogs are stipulated year -wise depending upon the number of papers prescribed. For example, a student of I year B.E. is permitted to be promoted to the first semester of the II year B.E. course, which has 9 or 10 papers prescribed, if he has not more than five backlogs. If the I year B.E. course has 11 papers, a student shall not have more than six backlogs for being promoted to the II year. A student of second semester of B.E. II year will be promoted to the III year, if he does not have 6 backlogs against 12 prescribed papers, 7 backlogs against 13/14 of the prescribed papers; 8 backlogs against 15/16 prescribed papers and 9 backlogs against 17/18 prescribed papers.

(2.) IT appears, on the representations made by the student community that due to agitations and disturbances on account of the demand for separate State of Telangana, respondent No.1 -University through Circular No.1079/I/Acad.I/2013, dated 30 -7 -2014, has increased the permitted backlogs by 4 for each category of B.E. students. As a result of this increase, if the total number of papers in the first and second semesters of B.E. II year are 15 or 16, the permitted backlogs for promotion to the first semester of B.E. III year, are 12 and if the prescribed number of papers are 17/18, the permitted backlogs are 13.

(3.) IT is the pleaded case of the petitioners that the results of the II year B.E. were declared on 12 -8 -2014 and they were not allowed to attend the classes of the first semester of III year on the ground that they had more than 9 backlogs. They have further averred that as per circular No.1079/I/Acad.I/2013, dated 30 -7 -2013, the permitted backlogs are increased to 13 and that as the petitioners have only 13 backlogs after revaluation, they are entitled to be promoted to the III year B.E. course. As respondent No.1 has not promoted the petitioners to the III year, they have filed this Writ Petition.