HARSHWARDHAN S SAMI Vs. BIRLA INSTITUTION OF TECHNOLOGY

JUDGEMENT

(1.) This intra Court Appeal has been filed against the order dated 4.8.2011 passed in W.P.(C) No. 4462 of 2010 dismissing the writ petition filed on behalf of the appellant.

(2.) Mrs. Anjana Sahni learned counsel appearing for the appellant submitted that the appellant fulfilled the criteria for admission in Bachelor of Architecture and therefore, his provisional admission should not have been cancelled and he should have been allowed to continue his studies after he cleared the mathematics paper. The appellant qualified in the entrance examination and therefore, he was given provisional admission and he was allowed to clear mathematics paper. She further submitted that passing mathematics by National Institute of Open Schooling(NIOS) is equivalent to passing such paper from the Central Board of Secondary Education(CBSE).

(3.) On the other hand, learned counsel appearing for the respondents supported the impugned order.