AKHIL M.SHAJI Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) Petitioners are 6th Semester students of B. Arch in various Colleges under the University of Calicut. The writ petition is filed seeking a declaration that clause 13 of the Course Regulation of B.Arch. Degree Course (2017 admissions) to the extent it directs that a pass in all subjects of combined first and second semester is required for a student to become eligible for entry into the seventh semester is illegal.

(2.) According to them these regulations were not in force when they joined the course. The further contention of the petitioners is that in case a supplementary examination was conducted in April as scheduled, they could have availed that opportunity and in the event of pass in that examination they would not have lost an year and could have attended the 7 th Semester of the course. It is also submitted that they have submitted Ext.P3 representation before the University for appropriate action, pointing out their grievances.

(3.) In the counter affidavit filed by the University on 03.06.2020, it is stated that the representation submitted by the students vide e-mail dated 24.04.2020 is under consideration of the Board of Studies in Architecture and that the Board of Studies could not be convened due to the existing Lock down due to the COVID-19 outbreak.