B.SIVA SANKARA RAO,J. - (1.) This writ petition is filed, under Article 226 of the Constitution of India, for the following relief: "to issue a writ or order or direction more so a writ in the nature of mandamus by declaring the action of the respondents in detaining the petitioners to write semester examination on the ground of shortage of attendance of attendance as arbitrary, illegal, high handed, capricious and contrary to the principles of natural justice and consequentially to declare the proceedings as bad in law and permit the petitioner to participate in the semester examination being conducted by the 2nd respondent university in the 3rd respondent college."
(2.) Heard learned counsel for the petitioners and also the learned standing counsel Sri V. Ramachander Goud, representing for the 2nd respondent, before ordering notice to the 3rd respondent and Sri Abhishek Reddy, learned standing counsel, representing for the 1st respondent and perused the prayer in the writ petition with supporting affidavit.
(3.) It is the supporting affidavit of the petitioners that as per the semester system, students are whenever taking examination, the days of examination will be counted for attendance and for the midterm term examinations conducted during January and April 2017, there is a 12 days examination period that is to be taken as regular attendance period and had it been included to the existing attendance they could exceed the regular attendance above 65% but for one or two within the range of 65% to 75% under consideration within the discretionary range and non-considering the same is unjust, thereby the proceedings are liable to be set aside by directing the 3rd respondent college to permit to participate in the semester examinations being conducted by the 2nd respondent University commencing from 02nd May 2017 onwards and pursuant to the interim order in W.P.M.P.No.20280 of 2017, dated 28.04.2017, they are attending.;