SABIHA NAAZ Vs. THE PATNA UNIVERSITY

JUDGEMENT

(1.) The writ petitioner-appellant, being the regular student of Bachelor of Business Administration course of Patna Women's College, when approached the College, on commencement of process of filling up of application forms for 2nd year Bachelor or Business Administration examination for the academic session 2015-16, she was orally informed that since her attendance was less than 60%, she would not be allowed to fill-up her form for the examination aforementioned.

(2.) Aggrieved by not being allowed to fill-up the form, the appellant came to this Court with a writ petition, made under Art. 226 of the Constitution of India, which gave rise to C.W.J.C. No. 2778 of 2016, seeking, inter alia, a direction to the respondent No. 4 to allow the writ petitioner-appellant to fill-up her form for 2nd year Bachelor of Business Administration for the academic session 2015-16.

(3.) Before we advert to the submissions advanced, on behalf of the appellant, for assailing the order, under appeal, relevant facts need to be taken note of.