Mukesh Kumar vs Indian Institute Of Technology Roorkee ... on 9 August, 2016

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Uttarakhand High Court

Mukesh Kumar vs Indian Institute Of Technology Roorkee ... on 9 August, 2016

Bench: Sudhanshu Dhulia

  IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition (M/S) No. 2078 of 2016
Mukesh Kumar                                 .............Petitioner
                               Versus
Indian Institute of Technology (I.I.T.) Roorkee
and another                                  .........Respondents

Present :    Mr. Prabhat Bohra, Advocate for the petitioner.
             Mr. Vipul Sharma, Advocate for respondent no. 1.

Hon'ble Sudhanshu Dhulia, J. (Oral)

Counter affidavit filed in Court today on behalf of respondent no. 1 is taken on record.

2. The petitioner was doing Pre-Ph.D. course in Physics from Indian Institute of Technology, Roorkee, in which he had to take certain amount of minimum credits, which the petitioner has failed to procure. According to the petitioner, however, these credits have already there as per the old Regulations and there is also a recommendation in his favour by the Student Research Committee, but the Department is not accepting that. Hence, the petitioner was constrained to file the present writ petition.

3. Mr. Vipul Sharma, learned counsel for the Institute submits that the recommendation given in favour of the petitioner by the Student Research Committee is on a misconception, as the earlier Regulations of 2014 are not applicable in the case of the petitioner as the regulations which are applicable are the Regulations of 2015.

4. On the other hand, Mr. Prabhat Bohra, learned counsel for the petitioner submits that petitioner 2 was registered in the year 2014 as well and only the earlier Regulations of 2014 will be applicable.

5. Without going into the merits of the case, writ petition stands disposed of with the direction and a request to the Director, Indian Institute of Technology, Roorkee, District Haridwar to look into the matter at his level, considering that what is at stake is the career of the petitioner, who is seeking Ph.D. from this premier institute, and in case there is any scope of the petitioner being enrolled in the Ph.D. as per law, let the same be considered.

6. Let certified copy of this order be issued within twenty-four hours on payment of usual charges.

(Sudhanshu Dhulia, J.) 09.08.2016 Avneet/

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Uttarakhand High Court