SHIVAMMA Vs. PRINCIPAL, AL-KAREEM COLLEGE OF NURSING

JUDGEMENT

(1.) Sri.S.R.Kadloor, learned counsel accepts notice for respondent No.2. Notice to respondent No.1 is dispensed with in view of the proposed order.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The petitioner has taken up the admission in the first year PB B.Sc. in the academic year 2018-19 for a period of two years course contending that the petitioner suffered from Covid-19 and as such, could not take up the examinations. It is submitted that refusal now made by the respondent-University on the ground that the course was to be completed within two years and petitioner cannot be permitted to take up supplementary examination is bad. Hence, Sri.Gopalkrishna B.Yadav, learned counsel for the petitioner submits that Writ Petition is required to be allowed.