LOVE PREET SINGH Vs. KHALSA COLLEGE

JUDGEMENT

(1.) THE petitioner took admission in Khalsa College, Amritsar, in B.Com. professional course in the year 2012 and passed first semester. However, he has not been allowed to appear in the 2nd Semester exam which was to start w.e.f. 17.05.2013. It is alleged by the petitioner that he has been regularly attending classes but, due to illness of his mother, he could not attend classes in the month of March 2013 for a period of one month. It is further alleged that the petitioner made a representation asking for issuance of roll number but it has been denied without any reason. At the time of notice of motion, following order was passed by this Court: -

(2.) I have heard learned counsel for the parties and on perusal of the record, I am of the considered opinion that there is no error on the part of the respondents in refusing to issue roll number to the petitioner to appear in the second semester because as per the Rule 6(a) of Part III of the GNDU Ordinances for Examination, a candidate appearing in B.Com. Part -I, Part -II or Part -III as a regular student must fulfill the condition of having attended not less than 75 per cent of the full course of lectures delivered and tutorials held separately for his/her class in subjects offered (the course to be counted upto the date of dispersal of the class). From the statement of lectures, it is very much clear that the petitioner had only attended 63 lectures which were short of 223 even to complete 75% lectures for the purpose of allowing a student to appear in the semester exam.