Mahima Singh & others vs Govind Ballabh Pant University of Agriculture and Technology, Pantnagar & others

Sudhanshu Dhulia, J.

All the petitioners before this Court are students of first year in B.Tech course in Govind Ballabh Pant University of Agriculture and Technology,

Pant Nagar. The University has held all of them to be disqualified for admission in the third semester i.e. in the next academic year. The reason being

that in each case the petitioners have failed to clear in more than two subjects, and hence they have been asked to repeat the first year.

In a bunch of similar writ petitions being WPMS No.2382 of 2018 and other connected matters, this Court had passed an interim mandamus on

20.08.2018 directing the respondents to give a provisional admission to the petitioners in third semester by giving them a chance to appear in the

compartment examination to clear the subjects in which they have failed in first and second semesters. The learned counsel for the University Sri

Dobhal accepts that such is the position. Since the dispute in the present bunch of writ petitions is similar, the same interim mandamus is issued to the

respondents in the present writ petitions too. However, it is made clear that the above relief shall be subject to the final determination in the writ

petitions.

List these cases after three weeks in the daily cause list along with WPMS No.2382 of 2018 and other connected matters.

Meanwhile, counter affidavit be filed by the respondents.

Interim relief applications stand disposed accordingly.

Let a certified copy of this order be given today itself on payment of usual charges.