LAIJU A R Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) PETITIONERS are students of the TKM Engineering College, Kollam. Their grievance is that the 7th semester examination is to commence on 10-11-2010. According to the petitioners, they have shortage of attendance and that they made an application to the fifth respondent for condonation of the same. It is stated that the fifth respondent has refused to forward their applications to the University. In these circumstances, the writ petition was filed.

(2.) WHEN the writ petition came up for admission on 08-11-2010, considering the paucity of time, learned Standing Counsel appearing for the University was asked to obtain instructions in the matter. Accordingly, he has obtained instructions and submits that it was because the shortage of attendance was beyond the condonable limits, that the fifth respondent declined to forward the application to the University.