- (1.) Through this writ petition filed in the year 1998, the petitioner seeks mandamus commanding the respondents to award Bachelor of Engineering Degree (in electronics engineering) by giving a mercy chance to the petitioner to attend the classes of 8th Semester in two papers in which the petitioner was running short of attendance. The petitioner had prayed for this direction on the basis of his admission, which is got in the year 1988 at College in Srinagar (J&K). The first issue that would immediately invite attention is whether at this belated stage, this request of the petitioner in fairness would be possible or feasible to grant.
(2.) Facts as noticed shows that the petitioner passed his matriculation examination in 1986. Thereafter, he passed 10+2 examination in 1988, whereafter he appeared in All India Joint Entrance Test for admission to B.Tech. Engineering. The petitioner passed the same and was admitted at Regional Engineering College, Srinagar. In December 1988, the petitioner passed the Ist Semester examination with 75% marks. In July 1988, the petitioner appeared in the 2nd Semester and again qualified the same with 78% marks.
(3.) Thereafter, no classes could be held for one year due to disturbance in Srinagar. Accordingly, no examination was conducted. In view of this, the Government of India took a decision to transfer 23 students admitted at Regional Engineering College, Srinagar to Kurukshetra Regional Engineering College vide order dated 14.5.1990. The classes for the 3rd semester commenced at Kurukshetra in August 1990. In December 1990, the petitioner appeared in the 3rd Semester. His result was declared as 'result Later'. The petitioner, however, was allowed to continue to attend classes of 4th to 7th Semesters and also appeared in the examinations without any objection.;