DEVENDRA KHOBRAGADE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Dipak Misra, J. (as His Lordship then was) speaking for the Supreme Court in the matter of Sambhavana v. University of Delhi, (2013) 14 SCC 781 while dealing with the right of education of differently abled person has held that "a University has to live the role of loco parentis and must show its concern to redress the grievances of its students in proper perspective."

(2.) The petitioner, who a is student of LL.B. Part II (1st semester) studying at Kaushlendra Rao Law College, Bilaspur, affiliated to the Bilaspur University, has filed this writ petition for issuance of a writ of mandamus directing respondents No.2 and 3 to effectively implement the academic calendar as issued by the Joint Director, Directorate of Higher Education, State of Chhattisgarh vide notification dated 11.5.2017 (Annexure P/1) and also sought relief to direct the respondent-University to conduct examination in time bound manner.

(3.) Case of the petitioner is that academic time table as issued by the University prescribes examination for odd semester to be held in the month of Feburary-March and similarly, the month of September-October is prescribed for examination of even semester, but that is not being followed and not complied with by the respondent-University and now examination of 3rd semester is to be held w.e.f. 2nd April, 2018 and due to the aforesaid situation, many students desirous of pursuing higher education in other Universities across the country have to waste their one year because by that time admission procedure of other Universities have already been completed and closed.