M A SINEKHA Vs. CONTROLLER OF EXAMINATION (FAC)

JUDGEMENT

(1.) The petitioner who belongs to Scheduled Tribe community, got admission to the B.S.M.S. degree course in the second respondent college, during the academic year 2009-2010. Unfortunately, at the time of admission, she did not have the community certificate. But, she was permitted to join the course and she also paid the fees and started attending classes.

(2.) However, on 15.07.2010, the respondent insisted on production of the community certificate, when the petitioner was to move to the second year of the course. When the petitioner was attempting to get the community certificate, the first professional examinations were held in February, 2011. The petitioner failed in two subjects and passed in four subjects.

(3.) In August, 2011, the petitioner appeared for the two subjects in which she had earlier failed. Her results were withheld on 28.12.2011 on account of non-production of the community certificate. Therefore, she came up with a writ petition in W.P. No. 2074 of 2012. The said writ petition was allowed on 02.02.2012, directing the respondents to publish the results and to permit her to write the arrears.