V.M.Sahai, J. - (1.) A mention has been made by the learned Counsel for the petitioner that the matter is extremely urgent. I am satisfied that the matter is urgent, therefore, the requirement of notice as per sub-rule (4) of Rule 1 of Chapter XXII of the Rules of the Court is dispensed with.
(2.) Heard Sri D.B. Yadav learned Counsel for the petitioner and Sri V.K. Upadhyaya learned Counsel appearing for the respondents No. 1 to 3.
(3.) The petitioner was admitted in M. Com. (Previous) course of Banaras Hindu University on 2.8.2000. His father fell ill and was admitted in Nazareth Hospital, Allahabad on 7.8.2000 where he died on 13.8.2000. The medical certificate has been annexed as Annexure-2 to the writ petition. In paragraph 4 of the petition it has been stated that in the Entrance Examination for admission to M. Com. course the petitioner secured 5th position which shows that he is a brilliant student. He could not attend his classes, as he was disturbed due to his father's death and the petitioner's family was facing financial problems. In paragraph 7 it has been stated that the petitioner had no means to stay at Varanasi, therefore, he could not attend the classes of M. Com. (Previous). However, he depsoited examination fee on 9.11.2000. Thereafter it appears that he missed some more classes due to financial trouble. His attendance fell short. As per the Ordinance of the university a candidate is required to have 75% attendance for appearing in examination of the university.;