M S SANDEEP SAI Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) The petitioner is a student of Engineering in the 3rd respondent College. He completed three years of instructions and he is due to be promoted to IV-Year. He failed in some of the examinations in Il-Semester of Ill-Year. On account of the same, he was not entitled to be promoted to IV-Year. However, the college authorities promoted him to IV-Year, subject to the approval of the University. He has also applied for revaluation of the answer scripts, in which he is declared to have been failed. The college, in turn, forwarded the application of the petitioner for according approval, for the promotion given to the petitioner. The grievance of the petitioner is that even after promoting him to IV-Year, the 3rd respondent is not permitting him to attend the classes.

(2.) The writ petition came up 'for admission' on 26-9-2005. It was adjourned to enable the learned Standing Counsel to obtain instructions, as to whether the University has accorded approval for the conditional promotion extended by the 3rd respondent to the petitioner. On instructions, the learned Standing Counsel submits that no such approval was accorded, particularly having regard to the fact that even after revaluation, the result of the subjects, in which the petitioner failed earlier, did not change.

(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the University.