ADITYA Vs. M.M. ARTS & SCIENCE COLLEGE

JUDGEMENT

(1.) The petitioner, who was admitted to the 1st year B.SC. Degree Course in the first respondent-College affiliated to the second respondent-University, has preferred the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) The facts leading to filing of this writ petition as revealed from the records narrated briefly are that, the petitioner after completing his Pre-University Course was admitted to the first respondent-College for pursuing his three years Bachelor of Science degree, during the academic year 2019-20. In the month of November 2019, it appears that the petitioner had appeared for an online test to join Indian Navy as a Sailor. It is the case of the petitioner that he had cleared the physical test and was short listed for final medical examination cum training. It is during the said period, the petitioner had failed to attend his classes regularly in the first respondent-College and therefore, he had shortage of attendance. The petitioner was therefore denied admission to the 2nd year B.Sc. course. It is under these circumstances, the petitioner had approached this Court in this petition. This Court vide interim order dtd. 23/9/2020 had directed the first respondent to admit the petitioner to the 2nd year B.Sc. Degree course for the academic year 2020-21. Thereafter, on 9/3/2021, this court had permitted the petitioner to appear for his 2nd year B.Sc. course examination.