BAMANG NABAM Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) The appellant was a 5th semester student of Shillong Law College under North Eastern Hill University (NEHU), pursuing its LLB course. He was not allowed to write the 5th semester examination which was held some time in December, 2024. The reason why the college did not allow him to do so was that his attendance was short. Rule 12 of the Rules of Legal Education, 2008 was made applicable. Its states that if a student does not have minimum 70 per cent attendance in each subject, he would be ineligible to take the examination. The Dean of the University or the Principal of the Centre of Legal Education had a limited power of allowing students with at least 65 per cent attendance to appear for the examination provided the reasons for such exercise of power were exceptional.

(2.) In this case, the attendance of the appellant-student was 60 per cent. He pleaded that his attendance fell short due to gallbladder ailment followed by surgery that he underwent in November, 2024 and that he should be allowed to write the examination.

(3.) Learned single judge hearing the writ petition felt himself bound by the said rule and dismissed the writ petition.