JOBIN THOMAS Vs. CHANCELLOR

JUDGEMENT

(1.) The petitioner is pursuing his 4th semester M.Sc. (Physics) course under the 2nd respondent University.

(2.) The grievance of the petitioner is that, there is inaction on the part of the 1 st respondent " the Chancellor of the University, in considering Exhibit P- 5 representation. Exhibit P-5 representation is filed aggreived by the decision of the 2 nd respondent in holding the 4th semester examination of various Post Graduate courses, without conducting the requisite number of classes, as per Exhibits P-1 Regulation and Exhibit P-1(a) amendment to the Regulation of the University Grants Commission.

(3.) The petitioner has contended that the 4th semester students have lost several classes due to public holidays and local holidays. There were only 29 actual teaching days in the 4th semester till 09.03.2020. From 09.03.2020 onwards, the classes were suspended and on 23.03.2020, the Government declared the National lockdown due to the COVID-19 pandemic.