ST PHILOMENA COLLEGE PUTTUR Vs. SHANAVAS

JUDGEMENT

(1.) THE appellant-Institution is affiliated with Mangalore University. It also imparts education and training in BBM course consisting of 6 Semesters. This course of study is regulated by the Regulations framed by the University which are known as "regulations of the Bachelor of Business Management Programme (BBM) (Semester Scheme)" (hereinafter referred to as 'regulations' ).

(2.) REGULATION (vi) of the Regulations provides for attendance requirement which reads as follows:

(3.) IN the facts before us, admittedly the students being respondents 1 and 2 could not fulfill the attendance requirement for the 5th Semester. According to the Principal of the appellant-College, in view of the past conduct of these students, he did not find it appropriate to recommend to the University for condonation of shortage in attendance.