P SANKEERH MOULL Vs. JAWAHARLAL NEHRU TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) THE petitioners in these writ petitions are the students of Engineering Course in different colleges affiliated to Jawaharlal nehru Technological University and all the writ petitions are filed aggrieved by the action of the University in not permitting the petitioners to appear for the examinations on the ground of shortage of attendance. Since all the petitioners are similarly situated and a common question of law arises for consideration, these writ petitions are heard together and decided by this common order.

(2.) JAWAHARLAL Nehru Technological university (for short, 'jntu') is established and incorporated in the State of Andhra pradesh under Section 3 of Jawaharlal Nehru technological University Act, 1972 (for short, 'the Act' ).

(3.) IN exercise of the powers conferred under paragraph-7 (d) of Part-II of the schedule to the Act, the Academic Senate of the University made Academic regulations. Section 6 of the said regulations which deals with the attendance runs as under: