PRATYUSH NARNAWRE Vs. GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY

JUDGEMENT

(1.) The petitioners in these four petitions are the students of the University School of Biotechnology, i.e. respondent No.2 affiliated to the respondent No.1-university which school is admittedly situated in the Main Campus of the respondent No.1 itself. They have approached this Court inter alia praying for a direction to quash the order dated 30.01.2018, whereby they have been detained in the end term Examination, of November-December 2017, due to shortage of their attendance in the Semester of August-November, 2017.

(2.) In all the 4 petitions, the petitioners are students of B.Tech. (Biotechnology) and had taken admission in the 5th semester in August, 2017 and had been regularly attending the classes being held in the respondent No.2. The petitioners in W.P.(C) Nos.1995/2018 and 1996/2018 claim to have missed college due to their involvement in extra-curricular activities while the petitioners in W.P.(C) Nos.1993/2018 and 1994/2018 claim that they had to miss college for a few days due to illness and other unavoidable reasons.

(3.) Learned counsel for the petitioners submits that at the end of the 5th semester, all the petitioners were issued admit cards by the respondent and had duly appeared in the examination of the 5th semester, which had commenced from 13.11.2017 itself. He further points out that though on 09.11.2017, a general notice was issued stating therein that the attendance of B.Tech. (BT) and M.Tech. (BT) students had been finalized and displayed on the notice board as well as sent to their e-mail addresses, the students were also informed that in case, there was any discrepancy in their attendance, they could get the same corrected by approaching the concerned class teacher by 10.11.2017. He further submits that this notice did not, in any manner, state that in case of shortfall in attendance, any of the students would be detained.