BIRENDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS intra -court appeal impugns the judgment dated 28th February, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.2029/2013 preferred by the appellant. The said writ petition was preferred seeking a direction to the respondent no.3 Guru Gobind Singh Indraprastha University (GGSIPU), i) to restore the lateral admission of the appellant on the basis of common entrance test conducted by the respondent no.3 GGSIPU in the respondent no.4 Northern India Engineering College in the year 2009 -10 in the 3rd Semester of the B.Tech. (Mechanical and Automation Engineering) course; ii) to allow the appellant to appear in the practical examination for the 8th semester scheduled to be held in the month of May, 2013; iii) to quash the letter dated 4th March, 2013 declaring the result for the 5th, 6th and 8th semester as null and void; iv) for a direction to the respondent no.3 to declare the result of the appellant for the 3rd, 4th and 7th semesters which had been withheld; and, v) for directing the respondent no.3 to award degree of B.Tech. (Mechanical & Automation Engineering) course of the year 2013 to the appellant.

(2.) THE undisputed facts are:

(3.) PER contra, it was the contention of the respondent no.3 University before the learned Single Judge that the appellant having mislead the respondent no.3 University into believing that he had cleared the diploma course in the year 2009 and having subsequently in his letter dated 25th February, 2010 having represented that he had subsequently cleared the diploma course and would shortly be submitting his final mark -sheet and which also was false, was not entitled to any relief.