SAURABH TAK Vs. NIFFT

JUDGEMENT

(1.) . The petitioner is a student of respondent No. 1 and he has come to this Court for asking him to repeat in the third year Classes when he could not appear in the 2nd Semester examination of the third year course due to his ailment. He was ailing admittedly for about three months.

(2.) It is the contention of the petitioner that the representation of the petitioner for allowing him to attend IVth year Class and to appear in the Next Semester examination to clear his IInd Semester of third year Class was rejected by order dated 19.8.1994 illegally without giving proper consideration to his ailment.

(3.) Mr. A.K. Sinha, the learned Counsel appearing on behalf of the petitioner has given much stress on Rule-B of the Page-7 of Regulation and Syllabus of the respondent, wherein there was scope for allowing on medical ground the prayer of the petitioner.