KAUSHIK DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) This writ petitioner has been filed under Article 226 of the Constitution of India with a prayer for issuance of writ /order / direction for quashing the letter dtd. 30/8/2018 issued by the respondent no. 2 - the Deputy Registrar (Exam and Academic) Indian School of Technology (Indian School of Mines) Dhanbad vide memo no. 615001/ M.Tech/2018-19 dtd. 30/8/2018, copy of which is kept at Annexure 5 to this writ application.

(3.) The brief fact of the case is that the petitioner was admitted as a student in the year 2013, and got admitted in Indian School of Mines, Dhanbad for two years degree of M.Tech. (Computer Science and Engineering ) course. The petitioner deposited Rs.19,842.00. The petitioner has paid fees of all semesters in the account of the Registrar, Indian School of Mines, Dhanbad dtd. 16/11/2013, 21/4/2014 and 13/12/2014 through the State Bank of India. The petitioner submitted his thesis in 4th semester and got a certificate for the same and has successfully completed the dissertation but the result of the petitioner has not been published. On petitioner's sending legal notice and reminder, the same was not replied to by the respondents and ultimately, vide Annexure 5, the petitioner was intimated that the petitioner has to register for 2015-16 academic years, as an Idle semester and to register for 2016-17 and 2017-18 academic years as a regular semester and to pay requisite semester fees as applicable; for declaration of result.