MALVIKA CHOWHDHARY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the University.

(2.) The main contention of the petitioners is that even though admittedly their attendance is short they should be permitted to appear in the examinations and should not be denied the opportunity on the ground of shortage inasmuch as some other students who were facing shortage of attendance, have been allowed by the University/College to appear in the examinations.

(3.) To substantiate his submissions, learned counsel for the petitioners has invited the attention of the Court to paragraphs 23 and 24 of the writ petition. The said paragraphs are quoted herein under:-