ALLEN TOM Vs. REGISTRAR

JUDGEMENT

(1.) IN this writ petition, petitioner is seeking a writ of mandamus against the respondents to permit her to prosecute her studies in the 6th semester in Bachelor of Business Management course (for short, 'BBM') for the academic year 2011-12.

(2.) IT is the case of the petitioner that she has secured admission for the BBM course in the 3rd respondent - College for the academic year 2009-10. She completed four semesters successfully and got herself admitted to

(3.) THE respondent - College has filed statement of objections contending interalia that petitioner - student was not permitted to take 5th semester examination as she did not have the requisite attendance of 75% in the subjects as required in law. It is their further contention that shortage of attendance of the petitioner was noticed and the same was informed to the parents of the petitioner by way of speed post, apart from notifying the same in the notice board. Despite the same, as the petitioner had failed to make good the shortage of attendance, she was not permitted to appear for the examination.