JONNALAGADDA ARUNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The lis involved in the present writ petitions and the reliefs sought therein are one and the same, as such they were heard together and decided vide the following common order.

(2.) All the three writ petitions are filed by Final Year MBBS Degree students of 4th respondent College to declare the action of the respondent Nos.2 and 4 in not allowing them to appear for the Final Year Part-II regular examinations 2022-2023 which are scheduled from 21/2/2023 to 6/3/2023 as illegal and for consequential direction to respondent Nos.2 and 4 to open examination fee link with immediate effect so as to enable them to pay the examination fee and allow them to appear for all the aforesaid examinations.

(3.) Petitioners are Final Year students of MBBS Degree in the 4th respondent College. 2nd respondent had published examination schedule from 21/2/2023 to 6/3/2023 vide notification dtd. 27/12/2022. When the petitioners tried to open the link for payment of examination fee, they were not able to access the said link. Therefore, they contacted the 4th respondent College along with their parents that they were not able to pay the examination fee. They came to know about their shortage of attendance. Despite specific request, 4th respondent did not provide attendance particulars. The 3rd respondent decided to conduct National Exit Test (NExT test) from the year 2025. This is a new pattern of examination selected by the respondent No.3 to inculcate same level of examination all over India. Therefore, 2nd respondent keeping the betterment of the batch of Final Year students to enable them to appear for post-graduate examination in the year 2024, preponed MBBS Degree Final Year Examinations to the month of February, 2023. Normally, the Academic Year of the Medical College is for 9 months. The attendance is calculated considering the overall 9 months but not month wise. Respondent No.4 neither cautioned any student regarding the attendance nor gave any statement of attendance to know the situation in advance and take care of the attendance. According to the petitioners, biometric attendance system is maintained by the 4th respondent university, however, biometric attendance machine did not record their attendance, thereby they lost roughly eight days of their attendance. According to the petitioners, they have more than 65% attendance. The same was not considered. Therefore, the present writ petitions.