SAURABH PARASHAR Vs. AMITY UNIVERSITY

JUDGEMENT

(1.) The petitioner before this Court has filed the present writ petition for issuance of an appropriate writ, order or direction directing the respondent - University to permit the petitioner to appear in LL.M. Course.

(2.) Facts of the case reveal that the petitioner has taken admission under the respondent - University for LL.M. Course., however, on account of shortage of attendance he has not been permitted to appear in the examination. Various reasons have been assigned for shortage of attendance and the admitted fact is that the petitioner does not have the attendance required for the course. 75% of the attendance is mandatory. and the petitioner did not attend the classes.

(3.) Learned counsel for the respondent - University has drawn attention of this Court towards Regulations framed by the University. Regulation 12.1 provides for 75% of the attendance. Regulations 14.1 to 14.6 reads as under :