KAJAL SAINI Vs. COORDINATOR

JUDGEMENT

(1.) Although, the matters have come up on applications filed by the respective parties but, the writ petitions were heard finally at this stage as directed by this Court vide order dtd. 9/3/2022.

(2.) Since, these writ petitions share common facts and involve common question of law, they were heard together and are being disposed of vide this common order.

(3.) In both the writ petitions, the petitioners, students of B.Ed. in the respondent no.3-college, have been denied permission to appear in the B.Ed. Part-I Examination-2021 on account of shortage of attendance. While, in the SBCWP no.13094/2021, nothing has been stated with regard to either shortage of attendance or the reason for such shortage; in the SBCWP No.12888/2021, it has been stated that she was misbehaved with by the college administration and after resolution of the dispute, she started regularly appearing in the college. It is also stated that she could not attend the college on account of Covid-19 since April, 2021 and also for the reason that she suffered from Typhoid in January, 2021 and August, 2021. It is, therefore, prayed in the writ petitions that the respondents may be directed to permit them to appear in the B.Ed. Part-I Examination and to complete their course.