IMMANUEL C.CHRISTOPHER Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE appellant was a B.Sc. student in St.Thomas College, Thrissur. He got admission in the sports quota. It is stated that he completed the course in the year 2012. There are six semesters for the course. It is averred that the appellant was having shortage of attendance for the 5th and 6th semesters. Therefore, he could not appear for the examinations.

(2.) IT is fairly clear that the appellant was having shortage of attendance for the 4th semester and, on his application, the Principal of the College condoned the shortage of attendance. However, the shortage of attendance for the 5th and 6th semesters could not be condoned by the Principal since it was beyond his powers as the shortage of attendance was more than 10%. The appellant applied to the University. As per Ext.P4 order dated 29.7.2013, the University took the view that it shall be deemed that the appellant has no shortage of attendance. As per Ext.P4, the University directed the committee constituted by it to study the issue with respect to the allegations against the College and to submit specific recommendations on the actions to be taken against St.Thomas College, Thrissur.

(3.) THOUGH in Ext.P5 representation dated 5.8.2013 submitted by the appellant to the Principal of St.Thomas College a request was made to allow him to continue the course of 5th and 6th semesters, the learned counsel appearing for the appellant submitted that the appellant does not press that request and what he wants is only an opportunity to enable him to appear for the 5th and 6th semester examinations.