VARUN MEHRA Vs. CHAIRMAN SENATE INDIAN INSTITUTE OF TECHNOLOGY KANPUR
LAWS(ALL)-2008-2-216
HIGH COURT OF ALLAHABAD
Decided on February 12,2008

VARUN MEHRA Appellant
VERSUS
CHAIRMAN SENATE INDIAN INSTITUTE OF TECHNOLOGY KANPUR Respondents

JUDGEMENT

- (1.) THE petitioner is aggrieved by the cancellation of his admission in M. Tech. Programme in B. Sc. in the Indian Institute of technology, Kanpur. The petitioner, while appearing in his VIIIth semester of b. Tech. Programme from Rai Foundation Engineering College, applied for the m. Tech Programme, after appearing in GATE examination which was an essential requisite for applying for M. Tech course. On the basis of the marks obtained in GATE examination as well as in the scores obtained in seven semesters, the petitioner was offered an admission in M. Tech Programme by the indian Institute of Technology, Kanpur on 28th May, 2007. The relevant portions of the offer is quoted herein under: "with reference to your application for admission and subsequent interview, i am glad to inform you that you have been selected for admission to the M. Tech Programme in Biological Sciences and Bio-engineering department subject to your accepting this offer and paying the full amount of fees positively by June 20, 2007. The admission is subject to your having a valid GATE/ceed Score that you must produce in original at the time of registration. Please note that the admission offer will stand cancelled, if (i) You fail to accept this offer by sending a demand draft for the amount as applicable by the date indicated above, or (ii) You fail to produce any of the documents required to be presented at the time of registration. You may, however, on application, be allowed to produce documents by October 1, 2007 failing which your admission will be cancelled, or (iii) you fail to register by August 3, 2007. "
(2.) BASED on the aforesaid offer the petitioner joined the M. Tech course. The admission as per the offer were subject to passing the final qualifying examination and submission of the requisite documents on or before the 1st October 2007.
(3.) IT transpires that by another order of 28. 5. 2007, the Head of the department of B. S. B. E. recommended an assistanceship of Rs. 5000/- per month to the petitioner. Based on the aforesaid admission, it transpires, that the petitioner has given the first semester examination in which he has passed.;


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