ABHISHEK CHAUDHARY Vs. PUNJAB ENGINEERING COLLEGE AND OTHERS

JUDGEMENT

(1.) The petitioner has prayed for a writ in the nature of certiorari for quashing the order dated 20.06.2014, communicated to him vide memo dated 19.08.2014 and has also prayed for a writ in the nature of mandamus seeking direction to the respondents to allow him to be registered to the academic session 2014-2015 to complete his degree in Bachelor of Engineering course.

(2.) The petitioner applied for semester leave in November, 2007. While the leave application was pending with the respondents, the Dean Academic Affairs Punjab Engineering College, Chandigarh issued a memo. dated 20.3.2008 vide which the father of the petitioner was informed that Senate has approved the leave of the petitioner for the session 2007-08 on the condition that the petitioner shall report for registration in next semester (Session 2008-2009) which is closed on 24.07.2008. As the petitioner was still undergoing treatment and was short of lectures in two subjects due to which he secured less Cumulative Grade Point Average called CGPA.

(3.) The appeal of the petitioner was rejected by the Senate and the Bachelor of Engineering programme of the petitioner was terminated. He challenged the notice dated 23.01.2009 by way of Writ Petition No. 8049 of 2009, alleging that he was granted fresh registration in the Ist semester on 24.07.2008 for the session 2008-2009 and was entitled to complete the degree course in six years or twelve semester as per the provisions contained in the Regulation 10.2 of the Rules and Procedure for undergraduate programme. The writ petition was disposed of on 25.01.2011 in which the following order was passed: