DHARMENDER SINGH Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) THE present petition has been filed by the petitioner praying inter alia for directions to the respondent No.1/University to allow him to appear in the 6th semester examinations of the BBA course, which are to commence from 16.05.2012.

(2.) ON the last date of hearing, counsel for the petitioner had submitted that the petitioner was confined to bed for the period from 16.01.2012 to 28.01.2012 and from 13.03.2012 to 23.03.2012 and, therefore, he had submitted his medical certificates to the respondent No.2/Institute, seeking relaxation of attendance by exclusion of the said period. It was further submitted that the petitioner had also made representations before the respondent No.1/University with a request that he may be permitted to appear in the 6 th semester examinations upon being granted relaxation of attendance. A perusal of the letter dated 23.04.2012 enclosed as Annexure P-3 to the writ petition, reveals that there was an endorsement made by the respondent No.2/Institute to the effect that the petitioner had been detained due to shortage of attendance as per the University norms and that the Institute had no objection if the student was allowed to appear for the examinations if dispensation was given. In another representation dated 27.04.2012 addressed by the petitioner to the respondent No.1/University, again, respondent No.2/Institute had made an endorsement to the effect that the Institute had no objection if the University permits such a relaxation.

(3.) THE aforesaid position is, however, disputed by learned counsel for the petitioner, who asserts that the attendance of the petitioner was 45%. However, no document has been placed on record by the petitioner to substantiate the aforesaid submission, nor has any such averment made by the petitioner in the writ petition.