Semester,"Minimum
Credit to be
obtained
1,08
2,08
3,08
4,08
5,16
6,16
D. If a candidate is unable to appear at any theory or practical examination, he will earn Zero (0) credit in that paper.",
10. In the present case, the petitioner did not appear for the second-semester examination held in May 2017. Therefore, he earned Zero credit in the",
second semester. This is how he lost his first chance in terms of 13(c) of the said regulations.,
11. He had to take readmission in the corresponding semester in the next academic session and clear all the papers in two consecutive chances and,
accordingly, he was allowed to take readmission in the corresponding semester in the next academic session (2017-2018).",
12. He failed in “embedded systems†paper in the second semester held in May 2018. Therefore, he lost his second chance to earn credit for the",
said paper.,
13. He availed his third chance to clear the said paper for the second semester held in May 2019, but unfortunately, he again failed in the said paper.",
14. Therefore, it cannot be said that the University has acted in violation of the said regulations.",
15. Despite being sympathetic to the petitioner, this Court cannot grant any relief dehors the said regulations.",
16. Accordingly, W.P.A. No. 14366 of 2021 is dismissed.",
17. Urgent certified website copies of this judgment, if applied for, be supplied to the parties subject to compliance with all the requisite formalities.",
