SYED NAZRUL ISLAM Vs. GAUHATI UNIVERSITY & OTHERS

JUDGEMENT

(1.) (Oral) - This appeal has been filed against the judgment of the learned Single Judge dated 7.4.94 in Civil Rule No. 1134 of 1994.

(2.) We have heard Mr. Uzir, learned counsel appearing for the petitioner-appellant and Dr. H. Das learned counsel appearing for the University. It may be stated that the Principal of the Assam Engineering College, Guwahati has appeared in person and also has argued the case and has also filed an affidavit in this appeal. After hearing the learned counsel for the parties the present appeal is being disposed of.

(3.) The brief facts for the purposes of deciding the present appeal are that the petitioner-appellant admittedly passed the Civil Engineering Diploma course conducted by the State Council for Technical Education, Assam. Under the Modified Regulation for Four Year BE Degree Course in Semester System of the Gauhati University it is provided under Regulation 2 (b) as follows :