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Judgment
Kurian Joseph, C.J.—The writ petition is filed with following prayer:
(i) the order passed by Respondent No. 2 vide Annexure P-3 may be quashed and set aside and the Respondents may be directed to allow the Petitioner to appear in the examination for 4th semester of B.B.A., which are to commence w.e.f. 23.4.2011.
Heard the learned Counsel for the Petitioner and learned Standing Counsel for the University.
Ordinance 10.55 deals with the eligibility, which reads as follows:
A candidate should have passed at least 50% papers of 1st year i.e. 1st and 2nd Semester to get admission to 3rd semester of 2nd year and pass in 50% papers of 1st and 2nd year shall determine the eligibility for admission to 5th semester of 3rd year.
It is not in dispute that the Petitioner satisfies the above criterion of pass in 50% papers of 1st year. That alone is the requirement under the statue. Therefore, the Petitioner shall be permitted to appear in the examination for 4th semester of B.B.A.
With the above observations, writ petition stands disposed of, so also the pending application(s), if any.
A duly authenticated copy of this judgment be supplied to learned Counsel for the Petitioner.