LAWS(MEGH)-2016-12-7

ANAN ASHRAF Vs. UNION OF INDIA AND OTHERS

Decided On December 01, 2016
Anan Ashraf Appellant
V/S
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

(1.) On the mention made, these petitions have been taken on board today.

(2.) Shri K Paul, learned CGC appears for the respondent No.1 and Dr. Temsunungsang, Assistant Professor (Examination) is present for the respondents No.2 and 3.

(3.) The petitioners herein are said to be pursuing their respective Degree Courses with the respondent-University and have already completed Second Semester of the Course. As regards appearance for examination in the Third Semester, which is commencing tomorrow i.e., 02.12.2016, the petitioners face the predicament that they are not being permitted to appear for their attendance having fallen much shorter than the requisite.