SALILA BALAKRISHNAN Vs. DIRECTOR GENERAL NATIONAL INSTITUTE OF FASHION TECHNOLOGY MINISTRY OF TEXTILES GOVERNMENT OF INDIA

JUDGEMENT

(1.) CONSIDERING the fact that both the writ petitions are between the same parties, governing the very same issue, they are taken up together and disposed of by this common order.

(2.) THE petitioner Ms.Devika Arangil herein is a student. Having admitted for the course of Bachelor of Design, the petitioner has duly completed her first semester. As per the regulation governing the course, a student is required to have 75% attendance for each semester.

(3.) THE petitioner and two other students were informed once again that they cannot write the examinations as they did not possess the required attendance. All the three students made an appeal to the Respondent No.2 through Respondent No.3. However, only one student by name Ms.Anujith was permitted to do re-rejury schedule. However, she was not permitted to write the examination. THEreafter, the decision made earlier by Respondent No.2 was reviewed and the same was withdrawn on 11.07.2011. THE decision was communicated to the said student on 15.07.2011. THE said decision has become final as against the said student.