FATHIMA FEBIN Vs. KERALA UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The petitioner is a student of the Pharm-D course in the 3rd respondent College. She has approached this Court seeking directions to the respondents to permit her to participate in the 2nd year supplementary examinations scheduled to be conducted from 4.8.2021 as notified by Ext.P2. It is submitted that due to the Covid restrictions, the supplementary examinations of the course was conducted only in February, 2021 instead of July/August, 2020. It is stated that the petitioner is denied permission to attend the supplementary examination notified by Ext.P2 on the sole ground that she did not have six months' attendance in the 2nd year after qualifying in the examination conducted in February, 2021. It is, therefore, contended that she is eligible to write the examination.

(2.) A statement has been placed on record by respondents 1 and 2. It is submitted therein at paragraphs 3 and 4 as follows :-

(3.) I have heard the learned counsel and considered the contentions advanced. In view of the facts as stated in the statement which are not specifically disputed by the petitioner, I am of the opinion that the prayer sought by the petitioner for appearing in the examination scheduled to commence on 4.8.2021, which is a supplementary examination for the 2018 batch, cannot be granted. The petitioner who has become eligible to continue the 2nd year of studies only along with the 2019 batch of students can, therefore, write the 2nd year examination only with the said batch.