ALEX L ABRAHAM Vs. SAINTGITS COLLEGE OF ENGINEERING

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners, counsel appearing for respondents 1 to 4 and the standing counsel appearing for the University.

(2.) WHILE the first petitioner was undergoing 6th semester course and petitioners 2 and 3 were in the 4th semester of B.Tech, they were placed under suspension. First and second petitioners were placed under suspension for 15 days each and the 3rd petitioner was placed under suspension for 10 days. Although initially they were permitted to appear in the semester examination, they were later prevented from attending the examination for the reason that the University declined to condone their shortage of attendance.

(3.) THE claim of the petitioners for condonation of absence has to be dealt with in terms of Clause 8 of the Regulations which lays down the eligibility for appearing in the B.Tech Examinations. In terms of the Regulations, a student should have not less than 75% attendance for appearing in a semester examination. However, condonation is permissible subject to satisfaction of the five conditions mentioned in the regulations, which reads as under: