KUNAL BHATT Vs. U P TECHNICAL UNIVERSITY IET CAMPUS LUCKNOW
LAWS(ALL)-2008-1-8
HIGH COURT OF ALLAHABAD
Decided on January 23,2008

KUNAL BHATT Appellant
VERSUS
U P TECHNICAL UNIVERSITY IET CAMPUS LUCKNOW Respondents

JUDGEMENT

- (1.) THE petitioner was admitted to Maharana Pratap engineering College, Kanpur which is a private college affiliated to Technical university, U. P. , Lucknow and is also on approved list of All India Council of technical Education (ACTE ). The petitioner was admitted in the college in b. Tech. course in Computer Science and Engineering for the session 2002-2003.
(2.) THE petitioner appeared in 1st and 2nd semester of 1st year examination, 3rd and 4th semester of 2nd year examination and 5th and 6th semester of 3rd year examination. His marks sheet upto 3rd year examination has already been issued to him but he has not been issued marks-sheet of 7th and 8th semester of 4th year examination so far. The petitioner has also submitted a representation in this regard.
(3.) IT is urged by the Counsel for petitioner that the petitioner has taken admission in MBA (IT) in Bhartiya Vidhapeeth Institute of Management research, New Delhi. He has been granted provisional admission subject to the condition that he submits marks-sheets by 7. 10. 2007. The marks sheet of the petitioner of 4th year i. e. 7th and 8th semester has not been given to him by the university on the ground that the petitioner had not cleared some carry over subjects and as such was not entitled to appear in subsequent examinations.;


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