SOU. VAISHALI BHAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The petitioner is a third year student of General Nursing and Midwifery Course offered by respondent Nos. 4 and 5. The petitioner has not been allowed to appear at the third year examination on the ground that she did not complete the requisite 80% attendance in the college, in particular her attendance in clinical studies classes.

(3.) According to the learned counsel for the petitioner, the petitioner did attend the classes and her attendance was more than 80%. But, due to some complaint made by the petitioner, the petitioner is now being victimized by respondent Nos.4 and 5. He also submits that there is certificate issued by Principal of the College stating that in the first year, the attendance of the petitioner was already 80%. He further submits that there is another certificate at page 34 issued by Principal of the College disclosing that petitioner is studying in the (GNM) Nursing College, Washim 3rd Year Class, having joined institute in the academic year 2018-2019. He submits that the second certificate which is at page 34 should be considered as certificate of attendance.