MUHAMMAD FAIZAL KHAN A. Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) Heard Adv. Sri. V. Philip Mathews for petitioners and Sri. Thomas Abraham for the respondent University.

(2.) Petitioners are students of the fourth semester BSW in National College, Manacaud, Thiruvananthapuram. Petitioners pray for the following reliefs:-

(3.) Petitioners for the same reliefs have filed representations in Exts. P3 and P4 respectively before the Vice Chancellor/second respondent. Adv. Sri. V. Philip Mathews, for the petitioner submits that the petitioners have not abstained from classes for avoidable reasons, but due to factors beyond their control they could not attend the classes and there is some short fall of attendance. It is further stated the syllabus for the semester is likely to be changed and repetition of the semester will result in injustice and hardship etc. to petitioners. Therefore petitioners want reasonable consideration of Exts.P3 and P4 by the second respondent.