SIDDHARTH MANISH JUYAL Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Admit. Rule is made returnable forthwith.

(2.) We are unable to understand the unthinking and uncaring approach of the Respondent Nos. 2 to 4 in regard to the Petitioner's request to condone his absence from the 3rd Respondent college for documented medical reasons. The complaint is that the Petitioner has been debarred from appearing for his first semester examinations for the B.Com degree course by notices dtd. 10/12/2022, 12/12/2022, 2/2/2023 and 12/5/2023.

(3.) The Petitioner joined the B.Com. degree course in the 3rd Respondent College on 21/9/2022. On 5/10/2022, the Petitioner met with an extremely serious accident on the Bandra- Worli Sea Link. There were multiple collisions. Three cars were damaged. Five people died. One went into a coma. Many were gravely injured, the Petitioner among them. He suffered a grievous injury to his right leg. He was admitted to the Global Hospital on 5/10/2022. He was discharged on 8/10/2022. He then had to undergo a course of orthopaedic tests. He was advised further bed rest after a second follow up. The medical recommendations are annexed to the Petition. He therefore sought leave of absence from his college.