CALVIN ABISHEK Vs. JOSEPHS COLLEGE OF COMMERCE

JUDGEMENT

(1.) THE petitioner is before this Court seeking that the records pertaining to the tournament and attendance maintained by the Sports Department of the respondent -college be called and pursuant, thereto a direction be issued to the respondent -college to consider the award of attendance to the petitioner for the days of matches, tournaments as per the Log book maintained by the Sports Department of the college and as provided under the Regulations of the College and to allow the petitioner to attend the third semester.

(2.) THE facts leading to the said prayer made by the petitioner before this Court is that the petitioner who was pursuing his second semester of the first year B.B.M. Course in the respondent -college was not permitted to appear for the examinations which was conducted at the end of the semester, on the ground that the petitioner does not satisfy the requirement of minimum of 75% attendance.

(3.) THE first respondent has filed the" objections statement. The case as put forth by the petitioner is disputed by them. The fact that the petitioner had represented the college as a football player has not been disputed. However, the contention is that in respect of the matches that were played by the statements by representing the college, attendance as and when claimed would be credited. In the instant case, it is contended that insofar as the said dates, there is no material to indicate that the petitioner has claimed attendance for having represented the college. Therefore, no grievance could be put forth. It is contended that the Regulation is clear that if a student fails to secure minimum of 75% attendance in each subject in the semester, then he or she will be detained for that semester and would have to repeat the semester after enrolling afresh.