G.S. Sandhawalia, J. - (1.) The challenge in the present writ petition is to the order dated 04.03.2016 (Annexure P-16 colly.), whereby the petitioner's request for relaxation of the shortage of attendance was declined by the Vice- Chancellor of the respondent-University.
(2.) The reason behind the passing of the said order was that there were a large number of students who had been detained due to shortage of lectures and were not allowed to appear in the examinations. The petitioner had attended only 50% lectures in the 2nd semester and if relaxation was given to him, it would become a wrong precedent and would not be in the academic interest of any student. He was, therefore, allowed to attend classes of 2nd semester with the lower batch and take the examination afresh for the 2nd semester after the requisite attendance.
(3.) A perusal of the record would go on to show that the petitioner was admitted in the B.Tech. (ECE) Course in the year 2014 with the respondent No.2-institute, which is affiliated with the respondent No.1- University. On 20.12.2014 when he was collapsed on account of heart ailment and was immediately taken to the local hospital at Jalandhar, where he was diagnosed as 'Ventricular Tachy-Cardia' and was given a shock for revival, which would be clear from Annexure P-11. He, thereafter, was taken to Delhi and also remained admitted in the Medanta Heart Institute, Gurgaon, documents of which have been attached. It has been mentioned that it is a 'Recurrent Syncope' and is a survivor of SED and the last episode was a 'DC verted in emergency'. Thereafter, a procedure was carried out in the MAX Super Speciality Hospital at Delhi on 16.01.2015 and intervention was done to diagnose his problems. The details of the procedure read as under:- "PROCEDURE A quadripolar electrode was introduced via right femoral vein, and placed in the high atrium for pacing, and recording atrial activity. One decapolar electrode was placed in the coronary sinus for recording. One decapolar electrode was placed in the coronary sinus for recording. One quadripolar catheter was placed at the bundle of His for recording. One quadripolar catheter was placed at the RV apex for pacing and recording ventricular activity. All stimulation studies were done at twice the diastolic threshold of the chamber paced. JUDGEMENT_61_LAWS(P&H)12_2016.html ATRIO-VENTRICULAR CONDUCTION Normal decremental AV conduction was seen on atrial pacing at gradually increasing rate, with gradual prolongation of A-H interval. Wenckebach's AV block developed at the pacing rate of 187/min. Atrio- Ventricular Wenckebach cycle length: Pre ablation: 320 msec Post ablation: 320 msec AVERP: Post ablation: 450/290/200 msec VENTRICULO-ATRIAL CONDUCTION VA conduction was seen on ventricular pacing at gradually increasing rate. VA block developed at the pacing rate of 250/min. Ventricular-atrial Wenckebach cycle length Pre-ablation 240 msec Post-ablation 280 msec TACHYCARDIA INDUCTION A narrow QRS tachycardia was induced on programmed electrical stimulation of ventricle at 450/290/320 msec. The tachycardia had a cycle length of 240 msec (250/min), with a VA (HRA) of 190 msec. Earliest atrial activation was seen in distal coronary sinus electrode during tachycardia. Ventricular preexcitation reset the tachycardia and ventricular pacing revealed same atrial activation sequence as during tachycardia. A diagnosis of AVRT with concealed left free wall accessory pathway was made. The patient developed hypotension and sweating and dizziness during tachycardia. RF ABLATION: The accessory pathway was mapped using ablation catheter in the left free wall region. The accessory pathway was ablated using RF energy. Single applications of 45 wants were given for 60 seconds in 3'O clock mitral valve annular position. No tachycardia was inducible after the ablation. There was no evidence of accessory pathway after the ablation. No AV block was observed during or after the RF energy delivery. FINAL ASSESSMENT 1. AVRT 2. Concealed left free wall accessory pathway 3. Successful RF ablation." As per the discharge summary, the details were also mentioned that the procedure was uncomplicated and well tolerated and he was discharged in a similar stable condition and he had a similar episode in the year 2009. It is further the case of the petitioner that on said medical intervention, he had also suffered various ailments and was under treatment and the necessary medical certificates have been attached, showing he was under treatment from 13.03.2015 to 03.04.2015 in a private hospital at Jalandhar.;