(1.) 'Our Colleges of law do not hold a place of high esteem either at home or abroad, nor has law become an area of profound scholarship or enlightened research' observed Dr. Sarvepalli Radhakrishnan some decades ago. But today we have travelled a long distance since then, altering the landscape of legal education in our country. We are just marginally away from the profound scholarship and enlightened research and we must proudly admit that Dr. Radhakrishnan's powerful and poignant words are amenable to radical restatement today. The subject matter of the present petitions is a case of an unfortunately prevalent trend in the now otherwise highly systemized scheme of legal education that exits today.
(2.) This order shall dispose of a batch of nine petitions bearing Nos. 8302/2009, 8419/2009, 13314/2009, 13354/2009, 13391/2009, 13400/2009, 13410/2009, 13427/2009 and 13456/2009, filed by the petitioners who are students of different semesters in Law Faculty, University of Delhi. All these petitions raise a common question and issue as all these petitioners were detained from appearing in the semester examinations on account of shortfall of their attendance. Out of these nine cases, the petitioners in W.P. (C) No 8302/2009 and W.P. (C) 8419/2009 seek relaxation in the shortfall of the attendance under Rule 2(9)(d) of Ordinance VII of the University Ordinance read with Article 42 of the Constitution of India to give concession of attendance in all those lectures during which period they could not attend classes being at the advance stage of pregnancy. In W.P. (C) No. 13314/2009, 13354/2009, 13400/2009, 13410/2009, 13427/2009, 13456/2009, the petitioners claim condonation of shortfall of attendance on medical grounds, while in W.P. (C) No. 13391/2009, the petitioner has claimed condonation on the ground that he could not attend the classes due to the exigency of taking care of his old grandparents.
(3.) Adumbrated facts of each petition are as follows:
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