G GANESHAMOORTHY Vs. REGISTRAR ANNA UNIVERSITY COIMBATORE

JUDGEMENT

(1.) THE writ petition is for direction against the second respondent to receive the tuition fee and other fees and consequently, admit the petitioner in the second academic year 2009-2010 in the second respondent College in B.E. (Electrical and Electronic Engineering).

(2.) THE petitioner was admitted in the second respondent College in the year 2008-2009. It is stated that during the first year, due to his ill health, he has availed medical leave from 19.3.2009 to 25.3.2009 and 13.4.2009 to 29.4.2009 and he has submitted medical leave letter along with medical certificate. THE petitioner was permitted to write the first semester examination. However, in respect of the second semester, he was allowed to write three papers and not allowed to write in respect of the remaining papers. THEreafter, when the petitioner approached the second respondent college for admission to the second year, the second respondent directed to pay the fees. When the petitioner, through his father, went to the second respondent College to remit the fees, the second respondent College refused to accept the fees and informed that he was not having sufficient attendance in the first year and therefore, he was not allowed to write his second semester examinations.

(3.) THE learned counsel for the first respondent University would fairly submit that subject to the above permission being granted to the petitioner, since the petitioner has acquired necessary attendance, he may be permitted to join the second respondent College in the second year.