K DEEPATHI Vs. UNIVERSITY COLLEGE FOR WOMEN AUTONOMOUS

JUDGEMENT

(1.) Petitioner is a student of M.Sc., (Nutrition & Dietetics), in the University College for Women, the 1st respondent herein. She challenges the action of the respondents, in not issuing the Hall-Ticket, forthe examination of 111 semester. Petitioner pleads that she has put in requisite percentage of attendance, and despite the same, respondents are not permitting her, to appear in the examination, on the. basis of certain corrections in the particulars, as to attendance. In the counter affidavit filed on behalf of the respondents, it is stated that the petitioner has 54% of attendance, as against the minimum of 75%, and in that view of the matter, she was not issued the Hall-Ticket.

(2.) Learned counsel for the petitioner submits that the respondents displayed the particulars of attendance of candidates, of III semester, well in advance, and in that, it was indicated that the petitioner has 59% of attendance. He contends that within a short- time, it was corrected to 54%, without any verification from the petitioner. Learned counsel for the petitioner submits that the respondents cannot unilaterally alter the particulars of attendance, and denied the attendance of appearance in the examination, to the petitioner.

(3.) Learned Standing Counsel for the respondents, on the other hand, submits that the attendance of the petitioner was shown as 59%, initially, and on verification, it was found that her actual attendance is 54%. He contends that even after the subsequent correction is ignored, the petitioner is not eligible to appear in the examination.