H.S. ASHWINI Vs. PRE-UNIVERSITY EDUCATION

JUDGEMENT

(1.) The facts of the case are that the petitioner is said to have completed her 10th Standard in ICSE, in the year 2012, with an 'A' Grade. She had been admitted to the Second respondent college to the Pre-University Course with the combination of History, Economics, Psychology & Sociology. She has completed the I Year PUC exams, but it transpires that she has not been issued the marks card.

(2.) The petitioner is said to have paid the fee for the II Year PUC. She is said to have attended classes, but would also state that she had also missed classes on account of the fact that she was suffering from, what was diagnosed as 'classic migraine'.

(3.) The petitioner has also filed an application seeking to amend the petition to challenge the reasonableness of Rule 12 of The Karnataka Pre-University (Academic, Registration, Administration and Grant-in-aid etc., ) Rules 2006 (Hereinafter referred to as 'the 2006 Rules', for brevity), as it does not provide for any relaxation or condonation of absence, more particularly in case of medical reasons or for reasons beyond the control of the student preventing him from attending the requisite number of periods in the subjects during the academic year.