- (1.) HEARD Counsel for the petitioner and Sri Neeraj tiwari for the respondents.
(2.) THE Counsel for the petitioner submits that under U. P. Technical university Ordinance for Bachelor of Technology Programmes which has been approved by academic Council in its meeting dated 20th September 2006 and has been made effective from the session 2006-2007, the petitioner is eligible for declaration of his result and appear in 4th year without passing the carry over papers or clearing 1st year examinations.
(3.) HE has also relied upon the judgment in Pravesh Kumar Dubey v. University of Kanpur and another, 1990 16 ALR 100, wherein it has been held that the student who have been declared passed by inadvertence of University authorities and appeared for next year examination, the University is estopped from refusing to declare his result on the ground that he had failed in previous examination and his result is to be declared.;