M SIVASHANKARI Vs. PRINCIPAL GOVERNMENT LAW COLLEGE

JUDGEMENT

(1.) THE petitioner joined five years B. L. Course in the Government Law College, Coimbatore during the academic year 2000-2001. In the academic year 2003-2004, the petitioner was doing her 4th year course. Petitioner has to travel from Tiruppur to Coimbatore every day to attend the college. Because of that she was suffering from low back pain and therefore she could not attend the college during the period from August 1, 2003 to September 30, 2003. The petitioner therefore submitted medical certificate to the first respondent, obtained from Roopa Nursing Home, Tiruppur. After 30. 9. 2003, the petitioner attended the college regularly.

(2.) AS the petitioner was not permitted to write her 4th year examinations on the ground of shortage in attendance, she filed W. P. No. 15770 of 2004 seeking for a direction to sit for the examinations. By means of an interim order, this Court directed the petitioner to write her examinations, pending disposal of the writ petition. However, the petitioner was not permitted to write her 4th year examinations. The writ petition itself was disposed of by an order dated 13. 8. 2004. The relevant portion of the order reads as under,

(3.) AS the petitioner did not take the examinations in spite of the interim orders of this Court, as per the orders in the above writ petition, she is entitled for consideration of medical certificate produced by her for condonation of attendance. Hence, she made a representation to the first respondent on 30. 8. 2004 and sought for permission to attend 5th year course. However, she was not allowed to undergo 5th year course, as the petitioner did not complete her 4th year course. Hence the petitioner has approached this Court for a writ of mandamus directing the respondents to permit the petitioner to move to 5th year B. L. Course.