ANAN ASHRAF (MISS) Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners were pursuing their graduation courses with the respondent-University were not permitted to take Third Semester examination due to shortage of requisite attendance. Aggrieved whereof, WP (C) No.388 of 2016 and WP (C) No.389 of 2016 were filed on the ground that deficiency in the requisite attendance was due to long drawn illness. In case not allowed to take Third Semester examination, they would forfeit the entire course in view of Clause 10.7 of the Ordinance of the University. Petitions were withdrawn with liberty to a file fresh one so as to challenge Clause 10.7 of the Ordinance, accordingly, instant two petitions WP (C) No.52 of 2017 and WP (C) No.411 of 2016 were filed.

(2.) Pursuant to the interim direction issued from time to time petitioners subject to payment of requisite fees and fulfillment of other requirements were permitted to pursue their course at their own risk. In the process, they have completed all six semesters and passed the examination.

(3.) The only issue for determination in this petition is as to whether for deficient attendance in Third Semester, petitioners can be deprived of the degree to which they are entitled as having passed all six semesters.