KEVIN PAUL JACOB Vs. M.G.UNIVERSITY, ATHIRAMPUZHA

JUDGEMENT

(1.) THE petitioner is aggrieved by the communication issued by the University as per Ext.P9 whereby the application for condonation of delay has been rejected with a direction to repeat the semester.

(2.) HEARD parties. A statement has been filed by the respondents 1 and 2 as directed by this Court explaining their stand. The petitioner is a 4th semester student of Mechanical Engineering in the 3rd respondent College. In the light of the pleadings of the parties, it is not necessary to issue notice to the

(3.) AN application was submitted by the petitioner as per Ext.P3. Ext.P2 is a covering letter sent by the Principal wherein various details have been shown. Ext.P2 will show that the attendance earned is 45.5 and the shortage is two days. In Ext.P4, details have been given further under the heading statement of absence. The last column therein will show that against the relevant dates namely, 01.02.2012(AN), 03.02.2012 (AN), 10.02.2012 (FN) and 16.02.2012, medical leave has been granted.