VIBHOR ANAND Vs. VICE CHANCELLOR GURU GOBIND SINGH

JUDGEMENT

(1.) The appellant Vibhor Anand has filed the present intra court Appeal assailing the judgment dated 7th December, 2010, dismissing his Writ Petition (Civil) No. 3163/2010.

(2.) The appellant was denied permission to appear in the Sixth Semester End-term Examination for shortage of attendance. This action of the respondent-University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University was challenged/questioned. The appellant also challenged appointment of the Dean of University of Law and Legal Studies and made a prayer for striking down her appointment. As noticed above the challenge has been rejected by the learned single judge.

(3.) The appellant, by an interim order passed in the above writ petition, was permitted to appear in the Sixth End-term Examination but his result was directed to be kept in a sealed cover. It may, however, be noted that the appellant has not attended the seventh Semester classes, which were held in the second half of 2010.