- (1.) Aggrieved by order dated 02.12.2014 whereby name of the petitioner has been struck off from the Institution Roll of the Indian School of Mines, the petitioner has approached this Court.
(2.) The petitioner who passed Bachelor of Engineering in the year, 2012 from Visvesvaraya Technological University, Belgaum, appeared in the Indian School of Mines Entrance Examination2014 for admission in two years' M.Tech programme. The petitioner was offered admission in M.Tech, Mechanical Engineering course vide counselling letter dated 16.06.2014 whereby, the petitioner was required to submit Migration Certificate at the time of his admission however, the petitioner did not submit his Migration Certificate in original and therefore, he undertook to submit the same by 31.10.2014. The last date for submission of certificate in original for the academic year, 201415 of the Indian School of Mines was 31.10.2014. It is stated that the last date for submitting the certificate was extended till 13.11.2014. In the meantime, the petitioner paid fee for second semester on 10.11.2014. He had earlier applied for Migration Certificate on 25.10.2014 and the Migration Certificate was issued on 05.11.2014 and sent to the college on 10.11.2014. Though the Migration Certificate was received at Indian School of Mines on 20.11.2014, on 02.12.2014 a list of 23 students including the petitioner was published whose admissions were cancelled for nonsubmission of required certificates by due date. The petitioner approached the authorities however, vide letter dated 16.01.2015, the respondent no. 4 informed that the competent authority has regretted his request for further extension for submitting the Migration Certificate.
(3.) Heard the learned counsel for the parties.;