SHAIKH IBRAHIM SHAHEEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two writ petitions are filed by the students of B.Com. course, seeking direction to the respondents, particularly, the 3rd respondent to issue Hall Tickets to enable them to attend their V Semester examinations for the remaining subjects, for which, examinations are not yet completed and also for a direction to permit them to write the subjects for which the examinations are already over in the supplementary examinations which is going to be held after announcement of the results of the 'V' Semester.

(2.) The case of the petitioners is that they have joined 3rd respondent-College for B.Com., degree course in the year 2014-2015; they have been issued with the I.D. cards by the 3rd respondent-College after getting admission to the College by paying the requisite fees and they have completed their I, II, III and IV Semesters in the said Institution. It is their further case that they are bright and intelligent students who belongs to poor family, their parents are doing coolie work and they hail from remote villages. The petitioners contend that in spite of their difficulties, they have regularly attended the classes and have also maintained the records of their leave and according to them, the 1 and 2 petitioners were absent for 8 hours in V and III semester respectively, with valid reasons and the same was endorsed by the College Authority. It is further contended that the 3rd respondent-College abruptly intimated the parents of all the students through SMS on 23-10-2016 to collect the Hall Tickets from the College on 24-10-2016 but when the petitioners approached the College, the 3rd respondent refused to issue Hall Tickets for the examination to be held between 26-10-2016 to 15-11 -2016 on the ground that the petitioners have got shortage of attendance. Subsequently, on 24-10-2016 they received the statements issued by the 3rd respondent-College with regard to shortage of their attendance till 18-10-2016. They were surprised and shocked to see the statements showing shortage of attendance. Due to shortage of attendance they are not allowed to appear for the examinations. Hence, they are before this Court.

(3.) I have heard the learned counsel for the parties to the lis.