(1.) THIS Writ Petition is filed for a Mandamus to declare the action of the respondents, in not permitting the petitioner to write II semester examinations of IIIrd year B.Tech (ECE) course, as illegal and arbitrary.
(2.) THE petitioner has not disputed that he has put in only 29% of attendance, as against the minimum attendance of 65%, in IInd semester of IIIrd year Engineering Course. The excuse offered by the petitioner for this is that he was entrusted with the work of securing some funds from different organizations, through the State Bank of Hyderabad, for conducing fest programme, by respondent No.2, during the period from 17.02.2014 to 10.03.2014 and in connection with the said programme, he could not attend the College for more than 22 days. The petitioner has, accordingly, pleaded that respondent No.1 -University may be directed to condone the shortage of attendance and permit him to appear for IInd semester examinations of IIIrd year B.Tech course.
(3.) THOUGH notice was ordered and learned counsel for the petitioner was permitted to take out personal notice to respondent No.2, notice has not been taken out by learned counsel for the petitioner to respondent No.2.