C.Hari Shankar - (1.) The controversy involved in all these writ petitions being common, they have been heard jointly, and are being disposed of by this common judgment. For the sake of convenience, reference would be made to the facts obtaining in W.P.(C) 12219/2018 (Ritika Jain v. Guru Gobind Singh Indraprastha University).
(2.) The petitioner (Ritika Jain) is a student studying in the 4th semester in the Maharaja Agrasen Institute of Technology (hereinafter referred to as the "MAIT"), which is affiliated to the Guru Gobind Singh Indraprastha University (hereinafter referred to as the "GGSIPU"). She is pursuing her B. Tech. Course, which commenced with the academic session 2017-2018. She has successfully completed her first year, comprising the first and second semesters, of the said course, in the discipline "Electronics and Communication Engineering (ECE)".
(3.) The other streams/disciplines, in which B.Tech programmes are conducted by the MAIT, leading to award of B.Tech degrees by the University, are the streams of Computer Science and Engineering (CSE), Information Technology (IT), Electricals and Electronics Engineering (EEE), and Mechanical and Automation Engineering (MAE). All these courses stand approved by the All India Council for Technical Education (AICTE). The petitioner was admitted to the B.Tech Course in the ECE Discipline, consequent to clearing the Common Entrance Test (CET) conducted by the University for the said process and undergoing counselling thereafter.;