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Judgment
Sathish Ninan, J.
The petitioners are final year students of B.Pharm (Ayurveda), under the first respondent University. Their grievance is that they are not being permitted to appear for the final year examinations since they have failed to clear all the papers of the 3rd year.
Heard the learned counsel for the petitioners and the learned Standing Counsel.
The relevant regulation of the University reads thus:
“ The students became eligible to appear to the final year examination only after passing first, second year, third year B.Pharm (Ay). They will be allowed to complete the course.”
Unless the students clear the papers for the previous years, they will not be permitted to appear for the final year examination though they can complete the course. In the case on hand, the petitioners had atleast two chances to clear the 3rd year’s papers, but they failed.
In the light of the regulation as noted above, the University cannot be faulted in its stand that the petitioners are not eligible to appear for the examination.
The writ petition fails and is dismissed.