V.C. GIRIJA Vs. THE DIRECTOR, SCHOOL OF LEGAL STUDIES, COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY AND ORS.

JUDGEMENT

(1.) AGGRIEVED by the denial of hall ticket to the petitioner to sit in the 5th semester LL.B. examination conducted during June 2015 by the respondent University, the petitioner has come up before this Court.

(2.) THE petitioner, at the time of filing of the writ petition, was undergoing the 5th semester of the three year LL.B. evening batch of SLS, CUSAT Kochi. She alleges that when she had submitted application for the 5th semester of three year LL.B. Examination scheduled to be held in June 2015 and on 4.6.2015, she was informed from the office of the respondent University that due to attendance shortage she has to apply for leave condonation. According to the petitioner, she was regularly attending the classes from January to May 19th without any fail. According to the petitioner, she submitted Ext. P1 application for condonation of shortage of attendance which was forwarded to the first respondent. She alleges that the first respondent turned down the request for condonation. The petitioner further alleges that she had requested the first respondent to allow her to write the examination as she was regularly attending the classes and she was informed of the matter only on 4.6.2015 from the office and had paid a sum of Rs. 2100/ - towards fee for condonation of leave as directed. She again forwarded a request to permit her to write the examination which also was rejected by the respondent. In the counter affidavit filed by the first respondent, it was contended as follows:

(3.) ARGUMENTS have been heard.