UJJWAL YADAV Vs. PUNJAB ENGINEERING COLLEGE AND OTHERS

JUDGEMENT

(1.) This petition seeks quashing of order dated 18.07.2007, Annexure P6 requiring the petitioner to repeat all the courses of two years though the petitioner had qualified First year. Further prayer is for quashing provisions of Rules 8.1 and 8.2 of Handbook of Rules supplied to the petitioner.

(2.) Case of the petitioner is that he was admitted to the Bachelor of Engineering Course in the year 2005-06. He qualified First year and after taking into account Summer Term Registration, Semester Grade Point Average (SGPA) earned by him was 5. Still, he was put on academic probation for one year. He preferred an appeal, which was accepted and he was registered in the Fourth semester subject to the condition mentioned in the order dated 15.01.2007, Annexure P.3. Thereafter, the petitioner was allowed to repeat all the courses offered during the first two years. He has been again asked to repeat the First year, though he had cleared the same.

(3.) In para 3 of the petition, the petitioner has explained that the Bachelor of Engineering course is for four years divided into eight semesters. Registration for each semester is as per Rule 5.2 of the Handbook. There is also a provision for Summer Term Registration in Rule 5.6.