REGISTRAR, ANNA UNIVERSITY Vs. ARUL LEO JONES

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned single Judge passed in W.P(MD)No.452 of 2018, dated 23.04.2018.

(2.) The appellants are the respondents 1 and 2 in the writ petition. The first respondent herein, as the writ petitioner, challenged the proceedings of the second respondent herein, dated 15.12017, and consequently, sought for a direction to the respondents in the writ petition to permit the petitioner to attend the 4th semester classes commenced on 18.12017 and permit him to attend the 3rd semester examination along with 4th semester examination in the third respondent college. Through the impugned proceedings dated 15.12017, the college informed the writ petitioner that he has to repeat the course, because of shortage of attendance, as he has not secured/earned 75% of the attendance to facilitate him for appearing in the University examination.

(3.) The writ Court, by considering the submission made by the writ petitioner that a mistake had crept in the digital records while uploading the attendance in the computer which had given an impression as though the petitioner had the attendance of the required working hours, issued a direction to the respondents 2 and 3 therein to issue Hall Ticket to the writ petitioner to enable him to write the 3rd semester examination for B.E course, by taking a sympathetic view also by condoning 5% of his attendance and thereby making him eligible to take part in the 3rd semester examination. Challenging the said order, the present writ appeal is filed by the University.