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Acting promptly on a case involving a student’s career, the Chhattisgarh HC recently admitted, heard and disposed of a case within a day. The case was heard by Justice Prashant Kumar Mishra, who was quick to rule in favour of the petitioner, Amit Saha.
Saha had initially been informed that he had failed his final exams with a mere 11 marks for his final semester at the Chhattisgarh Swami Vivekanand Technical Education University. It was only through a second re-evaluation that he was found to have passed his exams with 41 marks. The University nevertheless denied him admission to the BE course, owing to the last date for admission having already passed by the time he applied in October.
Saha then approached the HC through Advocates Prakash Tiwari and Palesh Tiwari. The case was filed on October 15, and the matter was mentioned before the court on the same day.
Noting that the petition involves the career and one precious year of the petitioner, Justice Mishra heard and disposed of the matter the very next day, ruling that Saha could not be blamed for the delay in applying for the course.
The court highlighted the fact that the result for final semester of the diploma course was declared on June 22, much before August 15— the last date for admissions to the BE course. It then noted that if Saha’s answer-sheet had been evaluated properly, he would’ve qualified for admission to the BE course on June 22.
The court then directed the University and the state government to consider recommending Saha for admission in the concerned discipline. In case he is found to be qualified, they were directed to grant him admission in BE (3rd semester), according to the Rules.
The entire process was directed to be completed on or before November 12.
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