D C VENKATESHULU Vs. KARNATAKA PRE UNIVERSITY EDUCATION

JUDGEMENT

(1.) WRIT petition by a student who had attended classes in the two-year pre-university course and whose desire to write the examinations and complete the course was snuffed out by the karnataka Pre-university Education, an organization of the Department of Education, government of Karnataka, for conducting examinations for the course, and the second respondent college, where the petitioner had admitted and had undergone the course of study.

(2.) THE student was not permitted to write the examination on the premise that he had not put in the requisite percentage of attendance in the class; that in a subject or two, the attendance was even below 60% of the total number of classes held for the year and as such the student was not entitled to take up the examinations, but was required to repeat the course.

(3.) IT is in such circumstance, the present writ petition contending that the first respondent organization has not properly understood or appreciated the relevant provisions regulating attendance in classes by students and that even within the regulation, the student could have been permitted to take up examination etc.