JAYANT NATH,J. - (1.) These are four writ petitions filed by the petitioners who are all students of University School of Biotechnology i.e. respondent No. 2 affiliated with Guru Gobind Singh Indraprastha University/respondent No.1. They have approached this court praying for a direction to quash the order dated 30.01.2018 whereby they have been detained in the end term examination of November-December 2017 due to shortage of their attendance for the semester August to November, 2017. The facts of the four cases are more or less identical. The issues raised are also identical. The aforesaid four petitions are disposed of by this common judgment.
(2.) For the sake of convenience, facts of W.P. (C) 1994/2018 titled as Alisha Gupta vs. Guru Gobind Singh Indraprastha University and Anr. are being narrated in the present judgment.
(3.) This writ petition is filed by the petitioner seeking the following reliefs:- "(a) Issue a writ/direction of mandamus under article 226 of the constitution of India or other appropriate writ thereby quash/set-aside the order/notice dated 30.01.2018 passed by the respondent no.2 in respect of the Petitioner; and (b) Issue a writ/direction of mandamus under article 226 of the constitution of India or other appropriate writ thereby promote the Petitioner to the 6th Semester to attend the classes;" ;