SHARAA KHAN Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) Rule.

(2.) It is contended by counsel for the petitioner that her father expired in the year 2004 and her mother is a house-wife, who is diabetic and is suffering from various other ailments for which she requires constant care and support and for the said reasons, petitioner could not attend her classes regularly. It is next contended by counsel for the petitioner that on 08.05.2012 respondent no.2, college displayed on its notice board a list of students who were not eligible to appear for the annual examination 2nd year in B.A. programme. Against the name of the petitioner the total attendance was shown as 59.91%. A meeting between the mother of the petitioner and the Principal of the college did not yield any result, and the petitioner was informed that she is short by approximate 6% attendance. It is also submitted that the request of the petitioner was declined without any cogent reasons. The first submission of counsel for the petitioner is that on 07.02.2012 respondent no.1, university had issued a notification directing the Principals of the colleges to ensure that attendance of the students is uploaded on the college website every month and a hard copy of the same be displayed on the college notice board. It is contended that the aim and object of the said notification was to inform the students about the status of their attendance regularly.

(3.) It is thus contended by counsel for the petitioner that the respondent no.2, college has not complied with directions of the university, due to which petitioner was not aware that she is short of attendance.