Amal Dev K vs Vice Chancellor, Cochin University Of Science And Technology

Sathish Ninan, J

The petitioner is a student at the School of Engineering under the Cochin University of Science and Technology. While studying in the 7th semester,

he was implicated in a Crime bearing No.1881/2020 of Perumbavoor Police Station and was taken into custody. The petitioner was suspended from

the college. In view of the above, the petitioner could not appear for the 7th semester exams nor could he attend classes for the 8th semester. The

petitioner was released on bail on 25.05.2021. The order of suspension has been withdrawn by the college. The 8th semester exam is scheduled to

commence on 07.06.2021. Immediately on his release, the petitioner, on 27.05.2021, made a request via e-mail to the Registrar - second respondent,

seeking permission to appear for the exams. So also the petitioner has given Ext.P7 representation dated 29.05.2021 before the 3rd respondent

seeking permission to appear for the 8th semester exams. The petitioner contends that it was only in the circumstances beyond his control, as noticed

above, that he was unable to attend the classes and appear for exams. The petitioner confines his relief for a consideration of Ext.P7 representation.

Having heard the learned counsel for the petitioner and also the learned Standing Counsel for the University, I dispose of this writ petition, without

expressing anything on the merits, directing the 2nd and 3rd respondents to look into the representations submitted by the petitioner and pass orders

thereon forthwith, and at any rate on or before 05.06.2021, in accordance with the University regulations and guidelines.