LAWS(APH)-2011-12-109

BRUNDAVANAMGAYATHRI Vs. OSMANIA UNIVERSITY REP BY ITS REGISTRAR

Decided On December 27, 2011
BRUNDAVANAM GAYATHRI Appellant
V/S
OSMANIA UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioner is pursuing Bachelor of Engineering (course) in Vasavi College of Engineering, Hyderabad, 3rd respondent herein. She has filed this writ petition seeking a mandamus to declare the action of the respondents in not permitting him to appear for 1st semester 2nd year examination on the ground of shortage of attendance, as illegal. Indisputably, the petitioner has put in only 44.6% attendance and by adding two weeks attendance permitted by the University by relaxation, she secured 61% attendance. She pleads that she could not make up the attendance due to the agitation (Sakala Janula Samme) and frequent disturbances in the city in support of demand for Telangana State, which resulted in the lack of transport facility from her residence to the college.

(2.) Attendance is an important factor in the maintenance of educational standards. Educational standards cannot be maintained unless a student attends the classes at least for a minimum period. The standards cannot be sacrificed on any pretext, much less on sympathetic considerations.

(3.) Therefore, in order to see whether the petitioner is entitled for condonation of shortage of attendance, it is necessary to examine the relevant rules.