Gujarat High Court: A Division Bench of S.R. Brahmbhatt and Dr A.P. Thaker, JJ. did not interfere with the order passed by a Single Judge in a letters patent appeal.
The relevant authority in the case had declined to accede to the original petitioner’s request for conversion of her full time M.Tech course into part-time, since this conversion was not requested in 4th semester as prescribed and it was requested slightly before 3rd semester because the petitioner got an employment offer wherein she was required to join immediately when 3rd semester was on the verge of getting completed and her dissertation preliminaries (examination) was permitted to be preponed and she was not in any manner falling sort of either any academic requirement or attendance requirement. The petitioner had relied upon the case of Vejabhai, which was sought to be distinguished by respondent – present appellant, as Shri Vejabhai did not ask for any advancement of dissertation preliminaries (examination) though his request for conversion was made in the vacation of 3rd semester. The Single Judge directed the original respondents to consider the case of the petitioner on the same lines as Shri Vejabhai was permitted to convert his course before the completion of the third semester.
The appellant for the present appeal filed a petition to contend that permission for conversion from full time M.Tech course to part time M.Tech course cannot be denied on the ground of taking a job by the student during the vacation after appearing for dissertation preliminaries after the last day of teaching of the 3rd semester (autumn semester). They requested the Court to quash the earlier order of the Court on the grounds that it was arbitrary, issued in violation of the principles of natural justice, goes beyond the resolution no. 13 passed by the Senate at its meeting held on 16-02-2013, discriminatory, and therefore illegal. They prayed to the court to grant them the same parity in treatment as meted out to Shri Vejabhai, who was allowed to pursue part-time M. Tech course in accordance with resolution 13 of Senate.
The appellant contended that this order would set a precedent in which the very sanctity of the post-graduation course and its tenure will be affected. Advancing of the dissertation preliminaries in itself would not be treated to have been sufficient for treating the 3rd semester complete, as the academic calendar of the institute clearly indicated that 3rd semester would end at least on 7th December and not prior to that.
The respondent contended that the preponement of the preliminary examination for 4th semester is not a unique case and that the student keeps requesting for pre-poning their examination on a regular basis and that this is a case of hostile discrimination as the institute was jeopardising the chances of employment.
The Court held that the apprehension raised on behalf of appellant qua the same being treated as precedent was not sustainable, as such interim order cannot be treated as precedent at all. Every case involving such prayers is required to be dealt with in accordance with the facts of the case. The Court refused to interfere, as there was no likelihood of infringement of any academic requirement, attendance requirement or any violation of statutory provisions but apart from a technicality in the filing of the request. Since the petitioner had already completed her dissertation preliminaries (examination), it cannot be said to be a so grave impediment in the way of the petitioner in seeking conversion. The Appeal was rejected.[Sardar Vallabhbhai National Institution of Technology v. Union of India, 2019 SCC OnLine Guj 1461, decided on 23-07-2019]
