SUDHIR MITTAL, J.
1. Learned counsel appearing for respondents No.2 & 3 submits that Postgraduate Education is governed by the Postgraduate Medical Education Regulations, 2000 and according to Clauses 10 & 13 thereof, it is essential for a student to attend three completed years of training as well as to clear the requirement of 80% attendance in each academic term of six months. Since the petitioner has been unable to attend classes from 13.12.2019 to 20.05.2020, he does not fulfill the aforementioned requirements and thus, he cannot be helped.
2. Admittedly, the petitioner was expelled vide order dated 13.12.2019 (Anexure P-1) for having indulged in misconduct. The order of expulsion was withdrawn only on 20.05.2020 by taking a sympathetic view as the complainants had submitted that they have reached an amicable settlement with the petitioner. Thus, lost time cannot be made up. The university does not have the powers to dilute the regulations aforementioned as no provision exists therein in that regard.
3. In view of the above, the writ petition has no merit and is dismissed.
