ANKITA MEENA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Challenging an order of the learned single judge, confirmed by the division bench in an intra-court appeal, refusing to interfere with the decision of the University denying permission to her to appear in the 4th Semester LLB Examination, a student has come up with the above SLP.

(2.) We have heard learned counsel for the petitioner and the learned counsel for the University.

(3.) The petitioner joined the 3-year LLB Course at Law Centre-II, Faculty of Law, University of Delhi in August, 2016. By the time she joined the course she was already married for about 5 months.