KAJAL JAIN Vs. BANARSIDAS CHANDIWALA INSTITUTE OF PROFESSIONAL STUDIES AND ORS.
LAWS(DLH)-2015-5-301
HIGH COURT OF DELHI
Decided on May 26,2015

Kajal Jain Appellant
VERSUS
Banarsidas Chandiwala Institute Of Professional Studies And Ors. Respondents

JUDGEMENT

Vibhu Bakhru, J. - (1.) THE petitioner has been denied an admit card/hall ticket for taking the second semester examinations of BBA Course, which is scheduled to commence from 27.05.2015, on the ground of shortfall in attendance. This has led the petitioner to approach this Court by way of the present petition.
(2.) BRIEFLY stated, the relevant facts are that the petitioner qualified the entrance examination and based on the order of merit, was admitted in the course of BBA, 1st Year in the academic year 2014 -15 with respondent no.1 Institution (hereafter referred to as 'BCIPS').
(3.) IT is stated that the petitioner regularly attended the classes in first semester and appeared in the end semester examination in respect of all subjects. The petitioner cleared all subjects successfully except the subject of "Information and Technology" as according to her she could not reach the examination centre in time. The petitioner was, thereafter, promoted to the second semester which commenced in January, 2015. It is stated that the petitioner's attendance for this semester was short for medical reasons. The petitioner could not attend the classes from 13.02.2015 to 14.03.2015 as a stone was detected in her kidney and she had to undergo treatment for the same. The petitioner resumed attending classes from 15.03.2015 but again fell ill and could not attend classes from 08.04.2015 to 27.04.2015. The petitioner states that apart from her absence on account of medical reasons, she was diligent in attending her classes. The petitioner contends that extra classes were held for students who were short of attendance, in order to enable the said students to make up for the shortfall. However, this opportunity was not provided to the petitioner as the petitioner was not informed of the shortage of attendance or holding of any extra classes, at the material time. The petitioner further submits that there are several students who are placed in a position similar to that of the petitioner, that is, are short of attendance; and yet, they have been permitted to take the end semester examination.;


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