KETAN SHARMA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for directing the official respondents to conduct the examination of 4th semester of the petitioner or in the alternate give passing grade to the petitioner in the last exam of the 3rd semester and in the 4th semester as well on the ground that the petitioner along with other students appeared in the 3rd semester. It is stated that due to the pandemic, the official respondents could not conduct the last papers of 3rd semester and gave mass promotion to all the students except the petitioner due to the reason best known to them. Further, in the year 2021, the official respondents created a whatsapp group consisting of all the students of 4th semester and the official respondents did not feel it appropriate to publish the same in any of the newspapers. It is further stated that the petitioner approached the official respondents for redressal of his grievance with regard to promotion for semester 4 th but nothing has been done.

(2.) Though, response that has been filed is very vague. Nonetheless, the concerned official namely Mr. Anshul Mahajan appeared in the Court with Mr. R.S. Jamwal, learned AAG along with record.

(3.) Mr. Ashish Sharma, learned counsel for the petitioner submits that the grievance of the petitioner with regard to 3rd semester stands redressed in view of the response of the other side and he further submits that appropriate directions may be issued to the respondents so far as 4th semester is concerned.