P Harsheet Reddy vs The Registrar Jawaharlal Nehru ...
2024 Latest Caselaw 10596 AP

Andhra Pradesh High Court - Amravati

P Harsheet Reddy vs The Registrar Jawaharlal Nehru ... on 23 November, 2024

                    HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE NO.: W.P.No. 27236 of 2024
                             PROCEEDING SHEET
Sl.      Date                                ORDER                            OFFICE
No.                                                                            NOTE
      23.11.2024   TRR,J

                           No representation for the respondents.

The case of the petitioner is that due to shortage of 3% attendance, the petitioner is not permitted to appear the midterm and final examinations.

Learned counsel for the petitioner would submit that the shortage of attendance was occurred due to the participation of cultural programme and hence, the shortage of attendance has to be condoned by the respondent university but the said days were not condoned by the respondent university. Learned counsel requested to direct the respondents to permit the petitioner to appear for the midterm and the final examination by relying upon the judgment of the composite High Court reported in 2017 (5) ALD 362.

Considering the facts and circumstances of the case, there shall be a direction to the respondents to permit the petitioner to appear for the midterm and final examinations, subject to the result of the writ petition.

List the matter after three weeks.

________ TRR,J SPP