PRITHWISH MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner was an M. Tech student of evening course in Electrical Engineering at Calcutta University. He got admission in the said course in the year, 2016. He cleared his first semester in the month of December 2016. He was due to appear in the second semester in the month of May 2017, but he did not appear.

(2.) He was readmitted for the next academic session of 2017-2018 in terms of Clause-11 of the Regulation for 3-year 6-semester part time M. Tech. Course in Electrical Engineering (in short, the said regulations).

(3.) The petitioner, thereafter, appeared for the second semester in May 2018, but failed in the paper namely, "Embedded Systems." He was allowed to take the said paper in May 2019. The petitioner again failed in the said paper. Though the petitioner cleared his third semester as well as fourth semester, the University did not allow him to continue with his studies on the ground that the petitioner has failed to earn his due credit as he could not clear the "Embedded Systems" paper in two consecutive chances. Challenging the said stand of the University, the petitioner has filed this writ petition in September 2021.