Z.A. SAIYED Vs. REGISTRAR, VIKRAM UNIVERSITY

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition for issuance of an appropriate writ, order or direction directing the University to issue a mark-sheet of sixth semester, 2015.

(2.) This is the third visit of the petitioner. Earlier also, the petitioner came up before this Court by filing a writ petition i.e. W.P. No.4600/2016 and this Court has passed a detailed order on 02.12.2016. Paragraph - 3 to 8 of the aforesaid order reads as under:-

(3.) Thereafter, the University has passed an order on 27.01.2017 cancelling the examination of only one subject i.e. legal language and the petitioner has preferred a second writ petition i.e. W.P. No.2567/2017 decided on 13.03.2017. This Court in the aforesaid case has passed the following order:-