D ARJUN Vs. DIRECTOR OF EMPLOYMENT AND TRAINING; CONTROLLER OF EXAMINATION TECHNICAL EDUCATION; PRINCIPAL SUN POLYTECHNIC COLLEGE

JUDGEMENT

(1.) This Writ Petition is filed for issuance of a Writ of Mandamus directing the respondents to treat the period of absence of the petitioner from 25.11.2008 to 19.01.2009 as medical leave and consequently direct the respondents to permit the petitioner to continue the IIIrd year Diploma Courses Mechanical Engineering in the Academic year 2008 to 2009.

(2.) The petitioner has joined in the third respondent College in three years Diploma course in Motor Mechanical Engineering and he has completed two years of his academic course and while he was undergoing the third year course during the year 2008-2009, he has not attended the classes between 25.11.2008 to 19.01.2009 on the ground that he was suffering from some ailment.

(3.) According to the third respondent for the third year, the petitioner has secured only 50% of attendance. The required attendance for a candidate to be eligible to write in the examination is 80% of the classes, out of which, 5% is condonable by the Principal. In the present case, even after the condonation of limit, the petitioner's attendance is not sufficient to meet the requirement.