SENTHIL MANOHARAN Vs. PRINCIPAL HINDUSTAN COLLEGE OF ENGINEERING

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THE petitioner has stated that he is a second year student studying in the iv Semester of the B. E. Mechanical Engineering Course, in the first respondent college. While he was attending the classes of the IV Semester he had met with an accident, on 23. 1. 2009. Thereafter, he was not in a position to attend the classes, till 31. 1. 2009. The petitioner had produced the necessary medical certificate, before the first respondent College, on 9. 2. 2009. He had also paid the examination fees and he had applied for the hall ticket to write the IV semester examinations.

(3.) IT has been further stated that the petitioner had received the hall ticket, on 20. 5. 2009. However, the petitioner had been permitted to write only the arrear examinations. On verification from the authorities of the first respondent College, the petitioner was informed that he had 67. 61 % of attendance, including the days when he was on medical leave. However, the first respondent College has not calculated the attendance of the practical classes, along with the regular attendance, for calculating the minimum number of hours required for each semester. Therefore, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.