SAMRITI SHARMA Vs. GURU NANAK DEV UNIVERSITY

JUDGEMENT

(1.) ALL these petitions are being disposed of by this common order as the facts and questions of law in all these petitions are identical.

(2.) ALL the petitioners in these petitions are the stundents of undergraduate course like, Bachelor of Technology (Computer Science and Engineering), Bachelor of Architecture, Degree Programme in the Faculties of Applied Sciences, Engineering and Technology and Physical Planning and Architecture. They were admitted to the course in the year 2005. At the relevant time, they were governed by the Ordinances framed by the University for promotion from one semester to another semester. The eligibility conditions were prescribed in para 8 of the Appendix of "Ordinances for Under Graduate B. Tech/B.Arch., Degree Programmes in the Faculties of Applied Sciences, Engineering and Technology and Physical Planning and Architecture". Ordinance dated 15th November, 2000 in operation at the time of the admission is reproduced hereunder : - -

(3.) THE aforesaid Ordinances (carry on system) was further amended by the Syndicate in its meeting held on 13th December, 2006, in the following manner: - - <FRM>JUDGEMENT_598_ILR(P&H)2_2010.htm</FRM>