V PRASHANTH KUMAR Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) the petitioner is a student of secon semester third year b. Tech (mechanical) he seeks a writ declaring the action of third respondent in including name of petitioner in the list of candidates detained for want of proper attendance. He also seeks a direction to respondents to permit him to appear for second semester of third year b. Tech.

(2.) it is the case of petitioner that he is a regular student. On 23-1-2003 when he was going to college he was hit by bus and sustained multiple injuries and fractures to facial bones. Therefore, he is taking treatment by reason of which there is stortage of attendance. Learned counsel for the petitioner therefore pleads that the petitioner may be given chance for examination.

(3.) regulation 5 of the revised academic regulations for b. Tech (regular) four year degree course reads as under: