ATUL MANHAS Vs. HIMACHAL PRADESH NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) Since on account of shortage of attendance, petitioner herein is not being permitted to participate in fifth semester examinations scheduled to be held with effect from 22/9/2023, he has approached this court in the instant proceedings, praying therein to direct respondent to grant benefit of remedial classes, academic, duty and medical leave due to the petitioner, while calculating his attendance.

(2.) Precisely, the grouse of the petitioner as has been highlighted in the petition and further canvassed by learned counsel for the petitioner is that though after having participated in remedial classes, the petitioner has made good shortage of attendance but yet he is not being permitted to sit in fifth semester examination scheduled to be held with effect from 22/9/2023. Since, examinations are to commence from 22/9/2023, this court instead of directing respondent University to file detailed reply, specifically directed Dr. Rajesh Kumar Parmar,

(3.) Pursuant to direction passed in pre-lunch session, learned counsel for the respondent made available photographs of record of attendance and other record, perusal whereof reveals that the petitioner on account of his having indulged in acts of indiscipline was suspended but subsequently, his suspension was revoked subject to his depositing fine to tune to Rs.15,000.00 with the undertaking that he shall not indulge in such activities again. Since during period of suspension, petitioner alongwith other students, failed to join the classes, respondent-University, arranged for remedial classes but unfortunately even after taking remedial classes, petitioner has not been able to complete requisite attendance of 70%