SMARAN N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is pursuing Bachelor of Engineering Course in Mechanical Engineering in the 4th respondent- Institution. The petitioner was denied Hall Ticket to write III Semester examination for shortage of attendance. By way of an interim order, the petitioner was permitted to write III Semester examination. However, it was directed that the results shall not be announced and the petitioner being permitted to write the examination, would be subject to the final outcome of this writ petition.

(2.) Learned Counsel for the petitioner submits that a co-ordinate Bench of this Court in the case of Sri Parappa S Tamadaddi Vs. The Vishweshwaraiah Technological University and another, in W.P.No.63505/2016, which was decided on 13.06.2017, has noticed that the Regulation OB 3.1 of VTU provides that each semester is considered as a unit and the candidate has to put in minimum attendance of 85% in each subject with a provision of condonation of 10% of the attendance by the Vice-Chancellor on specific recommendation of the Principal of the college where the candidate is studying, showing some reasonable cause such as medical grounds, participation in University level sports, cultural activities, seminars, workshops, paper presentation, etc.

(3.) The learned Counsel submits that after noticing the said provision, the co-ordinate Bench directed the respondent-University to consider the case of the petitioner therein, if cause is shown by the petitioner for condonation of the shortage of attendance.