TAPEN SEN,J. - (1.) In this Writ Petition the Petitioner, Moumita Banerjee, has come to this Court with a prayer that the Respondents should be prohibited from depriving her entry/promotion to the 3rd Semester of M.Tech. in Bio Technology. The Petitioner has also prayed that the Respondents should be directed to take a comprehensive viva voce test at the end of the 3rd Semester strictly in accordance with the rules.
(2.) Learned Counsel for the Petitioner has stated that the procedure of comprehensive viva voce test was introduced only after a meeting of the Academic Council was held on 28.10.2010. Learned Counsel submits that the Petitioner had however, joined in August, 2010 and therefore, the new rule could not have been made applicable upon her.
(3.) Upon a perusal of the new rules which have been brought on record vide Annexure P-2, it appears that comprehensive viva voce test has been listed under Rule 7.2 and it says that a comprehensive viva voce will ordinarily be held immediately at the end of the 2nd Semester Examinations. This, according to the learned Counsel, was not at all in existence in the earlier rules.;