BAMANG NABAM Vs. NORTH EASTERN HILLS UNIVERSITY

JUDGEMENT

(1.) The petitioner who is stated to be a Student in the 5th Semester of Shillong Law College is before this Court seeking interference by invoking powers under Article 226 of the Constitution, to condone the shortfall in attendance for which he has been held ineligible by the College to take the End Semester Exams (5th semester Exams).

(2.) Mr. P. Yobin, learned counsel for the petitioner has submitted that the failure of the petitioner/student to meet the required attendance was because of legitimate reasons i.e. medical conditions, for which he had undergone an operation in November, 2024, and a medical certificate and the other details to this effect have been annexed to the writ petition. He further submits that the reasons being genuine, the petitioner who is an exceptional student without any back paper till date, be given some consideration and prays for directions from this Court to enable the petitioner to sit for the 5th Semester Examinations.

(3.) Mr. S. Chakrawarty, learned Senior counsel assisted by Mr. E. Laloo, learned counsel, who has entered appearance on behalf of the respondent No. 4, i.e. the Principal, Shillong Law College has submitted that though the case of the petitioner may be genuine, however, the College is bound by the Rules of Legal Education, 2008, wherein with regard to the End Semester Test, the proviso for condonation is only to the extent of 65% for a particular subject, and 70% for overall attendance. He further submits that the petitioner having attended only 60% of all the classes, therefore as per the Rule, cannot be held to be eligible to take the Examinations.