ANIRUDH MITTAL Vs. OSMANIA UNIVERSITY HYDRABAD

JUDGEMENT

(1.) The appellant is a student of Osmania University. In the 1st semester of the IIIrd Year B.Tech. course, he had attendance of 60.08%.

(2.) In terms of the Rules and Regulations of Attendance of Students of the University, a student must have a minimum 75% attendance to enable him to sit for the examination. However, if there are some medical grounds available, then the minimum attendance is reduced 65%.

(3.) Rule 10 of the RULEs provides that a student falling short of attendance (75% or 65% as the case may be) should be warned in writing every month/fortnight that he will be detained if he does not improve his attendance. Since the appellant had only 60.08% attendance, which is even well below the 65% requirement for condonation of delay, the Vice-Chancellor did not have the authority to condone the default to enable the appellant to sit for the examinations.