S. KARTHIKEYAN Vs. ANNA UNIVERSITY

JUDGEMENT

(1.) The petitioner is an Engineering student, who seeks permission to appear for the examination in C.S.2403 Digital Signal Processing paper, which is scheduled to be held on 23/4/2019.

(2.) The petitioner states that he is a National Level Chess player and since he had to travel a lot to actively participate in the game of chess, he could not attend his semester examinations. It is stated that out of 44 theory papers in the entire engineering course, the petitioner could not write 10 papers and there was accumulation of arrears of 10 papers in the year 2013. During August-September 2018, he appeared in the arrear examinations and wrote 10 arrears papers, of which, he had passed 7 papers. As it is felt that there were lot of mistakes in the paper valuations, he applied for revaluation and had cleared 2 papers out of 3 arrear papers. Now, the only paper that has to be cleared is C.S.2403 Digital Signal Processing paper. Admittedly, there is a uniform span period for completing the programme and the instructions issued by the second respondent dtd. 15/4/2019 states that no more exams could be conducted for clearing arrear papers. While so, the petitioner had given a representation dtd. 19/3/2019. But, there was no response. Hence, the mandamus is now sought for.

(3.) The learned Standing Counsel appearing for the respondents had produced the written instructions from the University, which states that providing another chance to the student will go against the resolutions passed by the Syndicate of Anna University dtd. 10/8/2017. When a large number of students seeking permission from the University for another chance for writing examination, providing chance to this petitioner will go against the fairness and justice and also would open up the floodgate.