PAVITRA K BEEDE Vs. REGISTRAR BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioners had joined the University Visvesvaraya College of Engineering, K.R. Circle, Bangalore, ('college' for short) for the study of B.E. (Civil) Engineering Course for the academic year 2008-2009. The college is affiliated to Bangalore University. It is contended that they have passed in all the subjects of 1st semester to 5th semester. The University did not permit them to appear for the sixth semester examination scheduled to be held on 11.6.2011 in view of the circular of the University dated 10.6.2011 (Annexure 'J' in W.P. No. 22135/2011). The petitioners have called in question the legality/validity of the said circular in these writ petitions.

(2.) The petitioners have also filed applications-Misc. W. Nos. 7722/2011, 7723/2011 and 7724/2011 for inclusion of an additional prayer in the writ petitions. The additional prayer is for quashing of the Regulations governing the Engineering course of the second respondent-college in so far as they are inconsistent with the AICTE Regulations.

(3.) The respondents have filed their statement of objections contending that as per the Regulations of the University, the petitioners have not put in 75% of attendance in each of the subjects of the sixth semester of B.E. (Civil) Engineering Course. That is why they are not eligible to appear for the said examination. The petitioner in W.P. No. 22134/2011 has put in 66.16% attendance in one of the subjects. In W.P. No. 22135/2011, the petitioner has put in 40% and 45% attendance in two of the subjects and the petitioner in W.P. No. 22140/2011 has put in 55% attendance in one of the subjects. That is why they were not allowed to appear for the examination.