ADARSH BALAKRISHNA Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) The petitioners five in number are all students of Nizam college, The grievance of the petitioners is that the respondents are not issuing them Hall Tickets and permitting them to take their respective examinations for the course pursued by them in the 2nd respondent college, This refusal is on account of shortage of attendance of the petitioners.

(2.) The petitioners claim to be young Cricketers who have been selected to represent the State and the Hyderabd Cricket Association at various levels. They are pursuing B.A., and B. Com., courses in the 1 st and 2nd years. The Schedule for the Semester examination was notified in the 2nd week of October 2002 for the commencement of examination. The petitioners were not issued Hall Tickets. They complain that the leave availed by them for enabling their participation in various tournaments and for attending camps organized by the Board of Control for Cricket in India has not been taken into account by the respondents in computing their attendance. If the absence on the above account is excluded, the petitioners claim they must be considered as having put in more than 90% attendance and are therefore eligible to appear at the examination.

(3.) While admitting the writ petition, this Court by the order dt. 6-11 -2002 directed the respondents to give benefit of attendance to the petitioners for such period during which they have played cricket with the permission of the college in a recognized tournament/ camp and even after giving credit to such period, if any of the petitioners fall short of the requisite attendance, this court observed, it shall be open to the respondents to refuse issuance of Hall Tickets. By another order dt. 3-1-2003, this Court directed that the results of the examinations, which the petitioners appeared pursuant to the earlier directions dt. 6-11-2002 shall be declared subject to the result of the writ petition.