Tapen Sen, J. - (1.) IN all these Writ Petitions, the petitioners have prayed for the issuance of a writ of mandamus commanding upon the respondents to allow them to continue with the 5th Semester and to be given a fair chance to clear their respective papers. IN the case of Shalini Chatterjee, the concerned paper is "Building Material" of the 1st Semester. IN the case of Rishika Bubna, the concerned paper is "Principles of Architecture" of the 2nd Semester and in the case of Sonia Choudhury, the concerned paper is "Fabric Manufacture" of the 2nd Semester.
(2.) IN all the Writ Petitions, the petitioners have stated that with the intention of making their careers in INterior Design, they got themselves admitted to the J. D. Birla INstitute in May, 2009. They have stated that they all were admitted to the 3 year B. Sc. (Hons.) Course in INterior Design. The said 3 year B.Sc. (Hons.) Course consists of six Semesters having two Semesters in each academic year starting from May, 2009. Petitioner Shalini did not pass in the subject "Building Material" in the 1st Semester Examination which was held in December, 2009. Petitioner Rishika Bubna could not pass in the Paper "Principles of Architecture" in the 2 nd Semester Examination which was held in June, 2010.
(3.) PETITIONER Sonia Choudhury could not pass in the paper "Fabric Manufacture" in the 2 nd Semester Examination that was held in June, 2010. The petitioners were all promoted to the 3 rd Semester Class (2 nd Year) and they all successfully completed and cleared all subjects. Petitioner Shalini Chatterjee got an opportunity to clear the paper "Building Material", but she could not pass. This was another chance granted to her.;