MUHAMMED SABITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is pursuing his BDS course in the fourth respondent College, which is affiliated to the second respondent University.

(2.) The petitioner has averred that he passed in all the examinations, except in the final year BDS examination. He appeared for the final year examination for the first time in July 2019. He failed in Paediatric and Preventive Dentistry and Oral and Maxillofacial Surgery. In the subject Paediatric and Preventive Dentistry, the petitioner passed in the practicals, but failed in the theory paper. In the subject Oral and Maxillofacial Surgery, the petitioner passed in the practicals but failed in the theory paper.

(3.) In the supplementary examinations held in January, 2020, in the subject Paediatric and Preventive Dentistry, the petitioner passed in the practicals, but failed in the theory paper, and in the subject Oral and Maxillofacial Surgery, the petitioner passed in the theory paper, but failed in the practicals. Accordingly, the petitioner was declared as failed in both the above papers.