- (1.) Challenge in the present appeal under Clause X of the Letters Patent is to an order dated 10.9.2012 passed by the learned Single Judge of this Court, whereby the writ petition filed by the appellant was dismissed. Appellant claims parity with Jugav whose appeal (Letters Patent Appeal No. 1662 of 2012, Jugav vs. Guru Nanak Dev University, Amritsar and ors) was allowed by a Division Bench of this Court on 18.10.2012.
(2.) It is contended that the appellant stands at the same footings as Jugav who have been permitted by this Court to be admitted to the first semester and was also granted benefit of marks of minor examinations and practicals in the Session 2011-12 for the purpose of present Academic Session 2012-13.
(3.) Mr. Paul, learned Counsel for the University has pointed out that Jugav was admitted during the tenure of first semester whereas as per the appellant himself the examination of first semester has commenced on 18.11.2012, therefore the appellant cannot be permitted to be admitted in the first semester having failed to qualify the first and second semester within the permissible attempts. He has also pointed out that teaching of the first semester has come to an end on 16.11.2011 and the examination had started on 18.11.2011.;