SANDEEP KUMAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard Mr. A.K. Sahoo, learned counsel appearing for the petitioner and Mr. S. Nayak, learned Additional Standing Counsel appearing for the State-opposite parties.

(3.) The petitioner has filed this writ petition seeking to quash the order dtd. 8/3/2022 under Annexure-8, by which the Registrar, BPUT, Rourkela by order of the Vice-Chancellor, has rejected the representation of the petitioner, and further to issue direction to the opposite parties to allow the petitioner to appear in the examination to clear his back papers in I.C. Engines and Gas Turbines and Automobile Engineering (5th Semester) subjects within a stipulated period.