RITA BHEEMAIAH Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner who was a student of I year B.A. Degree Course at St. Joseph College, Bangalore, during the academic year 1983-84, has presented this petition praying for the issue of a writ of mandamus, directing the Bangalore University to permit the petitioner to keep term for the III year Degree Course during the academic year 1984-85. The petitioner has also questioned the constitutional validity of the Regulation on the basis of which the petitioner is not permitted to keep term for the III year B.A. Degree Course.

(2.) The facts of the case in brief are as follows: The petitioner joined the St Joseph College, Bangalore, for the B.A. Degree Course during the academic year 1982-83. She completed the I year Degree Course in that year and during the academic year 1983-84 she had put in the requisite attendance for the II year Degree Course. The petitioner suffered typhoid fever at the relevant point of time and therefore she did not submit her application to the II year Degree Examination. As she had put in the prescribed attendance during the II year Degree Course, she intended to attend the III year Degree Course during the academic year 1984-85 and in the meanwhile pass the II year Degree at the supplementary examination, having regard to the fact that carry forward system is in existence according to the Regulations of the University. When she sought permission to continue the III year B. A. Degree Course during the current academic year, an endorsement dated 14-8-1984 was issued by the Registrar. It reads:

(3.) The relevant Regulation on the basis of which the impugned endorsement was issued is X(2) of the Regulations for the B. A., B.Com. and B.Sc. Degree Courses. It reads :