- (1.) Aggrieved by order dated 24.11.2014 by which the name of the petitioner has been deleted from the Institution Roll, the present writ petition has been filed.
(2.) The petitioner took admission in the Academic Session 201416 on 06.06.2014 in M.B.A. course however, he did not submit the Migration Certificate at the time of admission. The last date for submission of certificates was 30.09.2014 and the petitioner submitted an undertaking at the time of admission that he would furnish the Migration Certificate in original on or before 30.09.2014. The petitioner thereafter also did not submit the Migration Certificate though, time for submitting the Migration Certificate was extended upto 30.11.2014. The petitioner submitted a scanned copy of the Migration Certificate and on 05.12.2014 he submitted the Migration Certificate in original along with application dated 05.12.2014 for accepting the same however, his request was refused and application dated 05.12.2014 was rejected vide letter dated 16.12.2014 informing the petitioner that the Competent Authority has regretted extension of time for submitting the Migration Certificate.
(3.) Heard the learned counsel for the parties and perused the documents on record.;