(1.) Heard counsel for the petitioner, counsel for the University as well as the private institution, i.e., respondent no.5.
(2.) The writ application has been filed by the petitioner for a direction upon the University authorities to declare the result of the B.Tech 4th year examination of the petitioner as he has secured pass marks in all the papers in the examination conducted by the University. As a corollary he also wants a direction upon the University to issue him the mark-sheet and the degree corresponding thereto.
(3.) The controversy has arisen in the background that the petitioner was not successful in some paper in the very first year of first semester. As per Regulation, he was not entitled to be promoted to the second year or if not at least he was entitled to clear the paper in question, which he failed in the first semester along with papers in the second semester. He completed third semester as well as fourth semester and has completed the course successfully having cleared all the papers.