VINAYAK DALMIA Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) W.P.(C) No. 3403/2011.

(2.) BY this petition filed under Article 226 of the Constitution of India, the Petitioner seeks directions to direct the Respondents to re -schedule the date of LLB Entrance Examination of Delhi University from 12.6.2011 to some other convenient date.

(3.) IT has been stated that on 19.2.2011 the UPSC had issued an advertisement inviting applications of eligible candidates and fixed the date of its preliminary examination as 12.6. 20011. The Petitioner submitted his application on 21.2.2011 to appear in the said examination but he is wanting to pursue academic professional course of Law also. It is further submitted that the Petitioner had made a representation dated 19.4.2011 to the Vice Chancellor, University of Delhi, requesting him to change the date of entrance test for LLB entrance exam as otherwise a large number of students would have their hands tied down and they will be forced to make a choice to appear in one of the exams, but the same was however rejected.