ARUNAVA MUKHERJEE Vs. VICE

JUDGEMENT

(1.) The petitioner in this Article 226 petition is alleging that the college that admitted him to B.Tech. (Mechanical) course commencing July, 2009 has not permitted him to take the first semester examination.

(2.) The admitted position is that unless the petitioner is registered with the University to which the college is affiliated, he cannot take any examination of the course for which the University is to confer the degree. The further admitted position is that the college has not applied to the University seeking the petitioner's registration.

(3.) Under the circumstances, I am unable to see any cause of action on which the petitioner can approach this Court against the University, a statutory body.