ANAM RAZA Vs. VISHWESHWARAIAH TECHNOLIGICAL UNIVERSITY

JUDGEMENT

(1.) The petitioner is a student by name Anam Raza D/o Ayub Raza Khayum has filed this writ petition in this Court on 06.12.2017 against the Respondent- Vishweshwaraiah Technoligical University (VTU), Belgaum and the concerned Education Institution namely JSS Academy of Technical Education, Uttarahalli, Bengaluru, with a prayer that she may be permitted to appear for the examination of B.E. Course in the Fifth Semester, which was not being allowed to her on account of shortage of attendance.

(2.) The petitioner has approached this Court with the case that her Representation vide Annexure-F dated 211.2017 addressed to the Vice Chancellor of VTU, Belgaum, for condoning such shortage of attendance which happened on medical grounds, has not been decided by the Vice Chancellor of VTU.

(3.) The said Representation could have been disposed of by the said Vice Chancellor only upon the relevant information being furnished by the Principal of the Respondent No.2-JSS Academy of Technical Education.