BIMAL PATEL, DIRECTOR Vs. PUSHKAR SANTOSHKUMAR MEHROTRA

JUDGEMENT

(1.) All these eight Letters Patent Appeals filed by the Gujarat National Law University [GNLU] were heard analogously as these are directed against a common judgment dated 17th October 2012 passed by a learned Single Judge of this Court by which His Lordship partly allowed eight Special Civil Applications filed by eight different students of GNLU by passing the following directions:

(2.) Being dissatisfied, the GNLU has come up with these eight appeals.

(3.) The GNLU had detained students from being promoted from third year to fourth year (2009-2014 batch) and from fourth year to fifth year (2008-2013 batch) by resorting to Rule-67(n) of Examination Rules for non-clearing of backlog papers for the first, second and third years. In the year 2011, new Examination Rules [Rules of 2011] were introduced by the GNLU which repealed all the earlier Rules framed in the years 2006, 2008 and 2009. One of the changes introduced in the Rules of 2011 was that if a student is unable to complete the backlog of subjects of the first three years, such students should not be promoted to the 4th year, which was imposed for the first time in the Rules of 2011.