RAKESH RANJAN DASH Vs. UTKAL UNIVERSITY

JUDGEMENT

(1.) IN this writ application the petitioner has sought for a direction to consider his admission in Synergy Institute of Engineering and Technology, Dhenkanal to be valid admission and to allow him to appear in the semester examinations, in the alternative, he has prayed for direction for payment of Rs. 20 lakhs from the Opp. Parties. 2 and 3.

(2.) THE facts giving rise to the Writ Application that the petitioner passed CHSE examination in the year 2000 with the subjects : Physics, Chemistry and Botany as 1st, 2nd and 3rd optional respectively and he had Mathematics as 4th optional. According to the averments, as he secured more than 50% marks in Physics, Chemistry and Mathematics in a single sitting, he took admission in the college of Opp. Party No. 3 with the approval of the Director of Technical Education and Training (O.P. 2). He appeared in the 1st and 2nd semester examinations of Engineering under the Utkal University (O.P. 1.) and could not appear in the 3rd semester because of his illness.

(3.) IT is not disputed that the petitioner took admission in the college of O.P. 3 and the petitioner is a student of 4th semester in the college of Opp. Party No. 3 and has already appeared at 1st, 2nd semesters.