K. VIGNESH KUMAR Vs. DIRECTOR OF LEGAL STUDIES

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondents.

(2.) The Petitioner herein is a student of Government Law College, Coimbatore, perusing his five years integrated course in B.A. L.L.B. He got admission into the College in the year 2017. While, he was perusing his 4th semester, he has participated in sports events held in Kolkota and Hyderabad, therefore, he has lost adequate attendance. So, the 3rd respondent/Principal, Government Law College, has directed him to redo the 4th semester.

(3.) Aggrieved by that, the present Writ Petition is filed, challenging the order of the 3rd respondent, dated 30.04.2019, directed the petitioner herein to redo his 4th semester course.