MANU MITTAL Vs. VICE CHANCELLOR EXAMINATION

JUDGEMENT

(1.) Petitioner, who is a student of B.E. [Automobile] Degree Course when not permitted to appear in 7th Semester, he approached this Court by filing instant petition.

(2.) Petitioner did his Senior Secondary Examination from Doon International University, Raipur, Chhatisgarh and his result was declared on 5th July, 2004 [Ann.1]. All India Council for Technical Education, which is a statutory body created under AICTE Act, 1987 in pursuance of Section 10(o) of the Act, 1987, laid down guidelines for admissions to Engineering Degree and Diploma Programmes. In terms of Para 1.1 qualification for admission of general category students, is as under:

(3.) Fulfilling conditions of eligibility which is Senior Secondary Examination, petitioner took admission in B.E. Degree Course against management seats in Arya College of Engineering & Information Technology in July, 2004. However, petitioner was permitted to appear upto 6 semester by the University of Rajasthan in the schedule of examinations held from time to time. When he was not permitted without any reason or rhyme in 7th Semester, he approached this Court by filing instant petition and under interim orders dt.20th December, 2007 & 26th June, 2008, he was permitted to appear in 7th & 8th Semester. However, it has been informed that there are certain due papers in which he still has to appear to complete his full course of four years of B.E. Degree Course. It has been averred by petitioner that one Saurabh Arya who too passed out 12th from Doon International University, Raipur and joined B.E. Degree Course in another institution namely; Jaipur Engineering College, which is also affiliated by University of Rajasthan, was permitted to appear in all the semesters and University also never raised any objection.