ANISHA SAIN Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) This appeal is filed by the petitioner in W.P. (C)No.22730 of 2019 challenging the order passed by the learned single Judge dismissing the writ petition. Ext.P7 memo which has been issued by the University on 22.7.2019 was under challenge. The petitioner had joined the M.Ed. Degree course. According to her, she completed her First Semester, but she was unable to complete her internship on account of the fact that she was admitted in a hospital for delivery. Internship was done only for a period of four days, i.e., from 11.2.2019 to 14.2.2019. She appeared for the IInd Semester examination, but her results were withheld by the University observing that she did not complete her internship. Internship is apparently a teaching experience for the concerned student. She submitted Ext.P6 stating that she was unable to continue the internship on account of the fact that she was admitted in a hospital for delivery and that she offered to complete the internship during the IIIrd or IVth semester. The University did not allow the same and issued Ext.P7 memo stating that the said request cannot be considered and she should take re-admission to the IInd Semester after cancelling the IInd Semester exam registration.

(2.) The learned single Judge while considering the claim observed that insofar as there is no arbitrariness or illegality in Ext.P7 memo issued by the University, there is no reason to interfere with the same.

(3.) While impugning the aforesaid judgment, the learned counsel for the appellant would argue that when the petitioner joined the course, the regulations at that point of time did not insist for 100% attendance for internship. That apart, even assuming that it is mandatory, still an opportunity should be granted to complete the internship during the IIIrd and IVth semesters, since she was unable to complete the internship on account of the fact that she was admitted to a hospital for delivery.