P.S.Gupta, J. - (1.) By our order dated 12-9-1980 we have allowed this writ petition and quashed the impugned order passed by the respondents under the signature of the Registrar of the University, dated 30th August, 1977 of which Annexure-2 of the counter-affidavit is a true copy and have directed the respondents to permit the petitioner to continue his studies at the respondent University as a student of B. Tech. in Civil Engineering in accordance with the relevant rules of the University. We have also ordered the parties to bear their own costs.
(2.) Now we proceed to give the reason for our above-noted order.
(3.) The petitioner passed his Intermediate Science Examination securing 68.8 per cent marks in the year 1977 from the U P. Board of High School and Intermediate Education. The petitioner had an ambition to become a a Civil Engineer as the prospects in the branch of Civil Engineering, are comparatively better than in other branches of Engineering. He applied for admission to the 1977 course of B. Tech in Civil Engineering, Govind Ballabh Pant University of Agriculture and Technology, Pantnagar, Nainital Respondent No. 1 (hereinafter referred to as University). Besides the above University he applied in Civil Engineering Colleges of Karnataka, Jaipur and Jamshedpur also.;