PARISA HEMANTH Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) THIS writ petition is filed for a Mandamus to declare the action of respondent No.1 in detaining the petitioner in the 1st semester of III year B.Tech course, on account of shortage of attendance, without considering the medical leave for major surgery, as illegal and arbitrary. The petitioner sought for a direction to the respondents to permit him to write the 1st semester of IIIrd year examinations of B.Tech course scheduled to be held from 17.11.2014.

(2.) I have heard the learned counsel for the petitioner and perused the record.

(3.) THE petitioner pleaded that while pursuing his 1st semester IIIrd year B.Tech course, he was advised to undergo knee surgery for an injury sustained by him as a football player. That his father has addressed a letter, which was received on 26.07.2014 by the Principal of respondent No.2 college in which the petitioner is studying, wherein he has informed that as his son is undergoing a knee surgery at Sunshine Hospital on 31.07.2014, he needs rest for a period of 30 days. Therefore, he has requested for grant of medical leave of 30 days. The petitioner pleaded that after taking rest for about 40 days after surgery, he started attending classes and that, however, to his shock and surprise, a notice was put up in the notice board on 08.11.2014 to the effect that he was detained. He has further pleaded that as against the minimum attendance of 75%, he has only 37% of attendance due to the said illness and that in view of the bona fide reasons for the shortage of attendance, the same deserves to be condoned by respondent No.1.