- (1.) This writ petition is made basically for the purpose of giving an opportunity to the student/petitioner herein to allow him to sit in an examination following the Regulations of the Examination as below :"6(a). If a full time student does not pass Section A, B and C of his/her Master of Engineering Examination within the three semesters, he/she may continue afterwards to clear the backlog within a period of sixsemesters from the date of admission.6(b). If a candidate registered as private candidate does not complete his/her Section A, B and C of Master of Engineering Examination within five semester, he/she may continue afterwards to clear backlog within a period of eight semesters from the date of first registration.6(c). A candidate registered as regular/private candidate will not be admitted to the next Section Examination if he/she has a backlog of more than two subjects (theoretical/sessional) in the previous Section Examination(s). However, the candidate shall be awarded credit for those subjects in which he/she has already passed.6(d). A candidate is debarred to submit his thesis until he/she has passed in the term paper/project/laboratory sessionals including seminar at least one semester earlier.6(e). A candidate failing in any subject (theoretical/sessional/thesis/viva) will have more chances to appear in subsequent examinations within the stipulated period outlined in Regulation 6(a)/6(b) and without contraventing Regulation 6(d)."
(2.) According to the petitioner, in his case the petitioner is entitled to sit in the examination thrice in numbers. One of which is a chance when other two are additional chances. Out of two additional chances he sat once but failed in one subject but in another he was absentee.
(3.) The petitioner has, further contended that a mercy petition or a demand of justice was made or a letter was written to the concerned Vice-Chancellor, Registrar, the Controller of Examination and the Head of the Department when from the endorsement in a copy letter dated 17th June, 1999, it appears that he was allowed to continue with the classes for which the examination is to be given on the forthcoming date.;