MAHESH T.N. Vs. PRINCIPAL GOVERNMENT LAW COLLEGE

JUDGEMENT

(1.) THE petitioner is a student of three year L.L.B Course at the Government Law College, Ernakulam. He has shortage of attendance. According to the petitioner, the shortage has been caused because his attendance has not been correctly marked. He has been attending classes regularly and is a hardworking student. The contention of the petitioner is that, his attendance was marked as though he was Roll Number 54. His Roll Number is actually 53. The petitioner has submitted Ext.P4 representation, which is pending before the additional 5th respondent. He seeks the issue of appropriate directions for the consideration of Ext.P4. He also seeks the issue of a further direction permitting him to provisionally attend classes of the 4th Semester three year L.L.B Course. Adv.Sri.Varghese M Easo appears for respondents 2 to 5.

(2.) SINCE Ext.P4 is pending consideration of the additional 5th respondent, it is sufficient that, this writ petition is disposed of directing the same to be considered. This writ petition is, therefore, disposed of directing the additional 5th respondent, Vice Chancellor of the University, to consider the grievance of the petitioner set out in Ext.P4 representation and to pass appropriate orders thereon, after affording an opportunity of being heard to the petitioner as well as the 1st respondent, as expeditiously as possible and at any rate within a period of three weeks of the date of receipt of a copy of this judgment. In the meantime, the petitioner shall be permitted to provisionally attend the classes of the 4th Semester three year L.L.B Course, subject to the final orders to be passed by the additional 5th respondent, in accordance with the above direction.