N. BALASUBRAMANI Vs. REGISTRAR IN

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying to direct the respondents 1 and 2 to receive the term fee for the 4th semester in 3rd year LLB Course enabling the petitioner to pursue his law course.

(2.) The petitioner is studying second year L.L.B. Course and his Register Number is 316A0150. According to the petitioner, as he was severely suffering from viral fever and jaundice, he could not attend the classes in the months of January and February, 2018, and that he had to stay in his native place viz., Batlagundu for taking rest. Further, he was unable to visit the College to pay the 4th semester term fee in time. After recovering from the illness, on 20th February, 2018, he made a representation to the 2nd respondent stating his medical reasons. The 2nd respondent/ Principal, Dr.Ambedkar Government Law College, instructed the petitioner to attend the classes without fail and believing his words, and expecting that his request would be considered, the petitioner started attending the classes. When the petitioner attempted to pay the semester fee, the clerk concerned refused to receive the same and further stated that the College was closed due to hunger strike, as the students were demanding not to change the college premises. According to the petitioner, the delay in making the payment is neither wilful nor wanton, but due to the above said medical reasons beyond his control.

(3.) It is further stated by the petitioner that the College did not function in January and February, 2018, and that there were classes only for 20 days in March, 2018. Even though the petitioner has attended the classes, his attendance was not marked.