SUVARNA PRAKASH JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This petition has been brought under Art. 226 of the Constitution of India for issuance of appropriate writs against the respondents.

(2.) It is submitted by counsel for the petitioner that the petitioner is a student of Bachelor of Computer Application in the college of respondent No.3 - KD Rungta College of Science and Technology. The petitioner could not appear in the practical exams held in July, 2021 because she was suffering from fever, cold, cough and throat infection resembling the symptoms of COVID-19 and she was advised by the doctor to go in quarantine for 10 days. Because of non-appearance of the petitioner, she was declared as failed in the practical examination of 1st year Computer Application. As the petitioner was suffering from symptoms which were suspected of COVID-19, she must have been given relaxation and the practical exams of the petitioner should have been held separately. Hence, it is prayed that respondents No.2, 3 and 4 be directed to arrange for taking practical exams of the petitioner separately, so that her academic year is not spoiled.

(3.) Learned State counsel makes a formal objection.