DEEPA PRADEEP Vs. CALICUT UNIVERSITY

JUDGEMENT

(1.) The petitioners were 5-year LLB Course students at the 4th respondent College. The petitioners 1 to 8 pursued their studies during the period 2010-2015, the petitioners 9 to 16 during the period 2009-2014 and the 17 th petitioner during the period 2008-2014.

(2.) The petitioners have averred that they had failed in some of the papers in various semesters for the reason that the internal marks awarded to them for some subjects were below 50% of the total marks and some of them were unable to attend the internal examinations.

(3.) It is the case of the petitioners that, since 2017, the 1st respondent University has not conducted supplementary examinations for the batches of the petitioners. The syllabus is one and the same. Now, the scheme and name of the course has changed.