Calcutta High Court (Appellete Side)
Kulmani Behera vs The University Of Visva Bharati & Others on 16 June, 2010
Author: Aniruddha Bose
Bench: Aniruddha Bose
1
26 16.06.10. W.P. 11637 (W)_of 2010
ab
Kulmani Behera
Vs.
The University of Visva Bharati & Others.
Mr. Mrinal Kanti Mukherjee ...For the petitioner.
Mr. S. Singhi
Mrs. M. Chatterjee
... For the Respondents.
Ms. Nandini Mitra ... For the University.
The grievance of the petitioner is that he is
not being allowed to fill up the application form for
participation in M.A (Education) Part-II Examination for
the year 2010 as the regular candidate conducted by
the Visva Bharati University.
Learned counsel appearing for the University
submits that the petitioner had only 47% attendance
and according to the UGC norms, 75% attendance is
required. The submission on behalf of the petitioner is
that the universities in certain cases have permitted
students having percentage of attendance lower than
that of his on payment of fine. However that aspect is
2
for the university to look into. This Court cannot direct
the university to permit a student to appear in an
examination in breach of the attendance requirement as
per the UGC norms.
The writ petition shall stand dismissed.
Urgent photostat certified copies of this order
if applied for, be supplied to the parties as expeditiously
as possible.
(Aniruddha Bose, J.)
.