LAWS(KER)-2006-12-402

RAHUL ANTONY SIMON Vs. MAHATMA GANDHI UNIVERSITY

Decided On December 14, 2006
RAHUL ANTONY SIMON Appellant
V/S
CONTROLLER OF EXAMINATIONS Respondents

JUDGEMENT

(1.) (Oral)

(2.) THE appellant who is a final year medical student is not allowed to write the final year examination because he has not passed one examination in the second semester. Even though we are inclined to uphold the examination Regulation, since almost simultaneously supplementary examination in the subject in which appellant failed in second semester and the final year examinations are now being conducted, we feel the appellant can be permitted to write the final year examination along with the supplementary examination in the subject in which he failed. THE Controller of Examinations is directed to provisionally permit the appellant to write the final year examination along with the supplementary examination in the second semester in the subject in which he failed. However, the Controller of Examinations will publish the final year results only if the appellant passes the supplementary examination in the second semester. If there is delay in issuing the hall ticket, the Principal of the College will permit the appellant to write the final year examinations provisionally subject to the appellant producing the hall ticket later. THE Controller of Examinations is directed to issue hall ticket immediately on production of a copy of this judgment.` Writ appeal is disposed of accordingly.