POOJA KHANDELWAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner is a student of B.A. (Phil.) Hons. IInd Year in indraprastha College for Women, which is affiliated to the University of Delhi. The respondents are (i) The University of Delhi, (ii) The Controller of Examinations, University of Delhi and (iii) The Principle of the indraprastha College for Women, Delhi. The challenge in the writ petition is against the action of Respondent No.3 - Principal of the College in detaining the petitioner from appearing in the second year examination and refusing admission ticket on the ground of shortage of attendance. The main evers in the writ petition are for directions to Respondent No.3 to condone the shortage of attendance, if any, and to issue admission ticket to the petitioner and to allow her to appear in the examination.

(2.) By order dated 22-4-1997 the writ petition was admitted. On the same date the same date the following order was passed in CM 2833/97:

(3.) According to the petitioner her attendance in the second year of B.A. (Phil.) Hons. Course was about 70% which is more man what is required under the Rules and hence Respondent No.3 was not justified in not allowing the petitioner to appear in the examination. According to Respondent No.3, though the petitioner had 69% attendance during the second year, her attendance during the first year was only 28% and consequently the combined attendance for both the years was less than the required minimum of 55% and hence she was ineligible to appear in the examination. Hence it will be useful to refer to the relevant rules relating to the requirement of attendance.