- (1.) The present judgment shall dispose of Civil Writ Petition Nos. 11851, 11848, 11998, 12014, 12022, 12102, 12122, 12163 & 13460 of 2014. Since the common questions of law are involved in these petitions, the facts are being taken from Civil Writ Petition No. 11851 of 2014 titled as "Dev Raturi and Others v. Guru Nanak Dev University and Others".
(2.) Prayer made in the present writ petition is for directing the respondents to allow the petitioners to attend the summer term course in terms of Clause 4 of the Credit Based Continuous Evaluation Grading System (In short "CBCEGS) and for directing the respondent to replace the original grade after calculating SGPA/CGPA on the basis of the results of the summer term course and to promote the petitioners to the next higher semester.
(3.) It is the admitted case of the parties that qua petitioners No. 1 to 4, the petition has been rendered infructuous and the dispute only, thus, pertains to petitioners No. 5 to 14, who are the students of third semester.;