GOUTHAM CHANDRASEKHAR Vs. VICE- CHANCELLOR UNIVERSITY OF CALICUT

JUDGEMENT

(1.) The petitioners, who are 10th Semester Law Students of 2019-2024 Batch studying at Government Law College, Thrissur, seek to direct respondents 1 to 3 to include the students of 2019-2024 Batch to write the 10th Semester Supplementary Examination as notified in Ext.P5.

(2.) The petitioners were unable to clear one Paper each in their Final Semester Examination. The 3rd respondent issued Ext.P4 Circular introducing "Save a Year Scheme" for LLB Courses. Later, Ext.P5 Notification was issued on 11/9/2024 allowing students of 2016-2018 Batches to register for 10th Semester Examinations / Supplementary Examinations.

(3.) The petitioners submitted Ext.P6 representation requesting to extend the benefit granted by Ext.P4 order to the petitioners also by including 2019-2024 Batch in Ext.P5 Notification granting them the opportunity to reappear for the Final Semester Examinations. The respondents are not inclined to allow the request.