D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P.(C) No. 3186 of 2016 was dismissed by the learned single Judge vide judgment and order, dated 27th July, 2016, whereby, punishment inflicted upon this appellant-student by the respondent College-Management, debarring him from two semesters, has been upheld and, hence, the original petitioner has preferred the present Letters Patent Appeal.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that there was some free fight amongst students in the hostel at respondent-Engineering College. The quality of the fight and gravity of the fight was such that it could not have been ignored by the respondent-College Management and, hence, punishment of debarring this appellant from two semesters was awarded.
(3.) At the relevant time i.e. on 19th January, 2015, this appellant was studying in 2nd semester of B. (Polymer). At present, this appellant is studying in 5th semester and, he is seeking his registration for the 7th semester because his other classmates are now ahead of him by two semesters. This prayer was not accepted by the learned single Judge mainly for the reason that this appellant has never studied 6th semester, at all. Without attending classes of 6th semester, no registration can be granted to this appellant directly in 7th semester. This aspect of the matter has been correctly appreciated by the learned single Judge while dismissing the writ petition preferred by this appellant.;