NAVNEET SODHI Vs. PUNJAB TECHNICAL UNIVERSITY, JALANDHAR

JUDGEMENT

(1.) This petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ directing the respondent- Institute of Engineering and Technology, Badhal (Ropar), to permit the petitioner to appear in the final 8th Semester Examination of Electronics and Communication Engineering Course and for sending the internal assessment of the petitioner. Prayer is further for declaration of the result of the 8th Semester final examination.

(2.) The case set up by petitioner Navneet Sodhi, is that he has an excellent academic record. He having passed Class X from the Central Board of Secondary Education in the year 2001, secured 74% marks. Thereafter, he got admitted in the three year Diploma course in Electronics and Communication Engineering in the Chandigarh College of Engineering and Technology, which was successfully cleared in 1st Division in the year 2004. The petitioner thereafter appeared in the entrance examination conducted by the Punjab Technical University, Jalandhar. The petitioner, already having successfully cleared the three year diploma course, was admitted to the 3rd Semester, i.e. second year of the Engineering Degree course. The Engineering Degree Course is of four years duration divided into 8 semesters. The petitioner secured a higher rank in the entrance.

(3.) In the Engineering course the petitioner appeared in the final examination of 3rd Semester in December, 2004 and passed in 1st Division in first attempt. Like wise 4th, 5th, 6th and 7th semesters were also cleared in 1st Division and in first attempt. Till passing of the 7th Semester, the aggregate percentage of the petitioner is nearly 70%.