VIPIN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing.

(2.) At the outset, it is recorded that learned counsel for the parties have no objection to the petition being heard by this bench, although I was a member of the Division Bench which heard the petitioner s appeal against an interim order passed in this petition.

(3.) The petitioner enrolled for the LL.M. course in 2014. The duration of the course was three years (6 terms). Under the University s rules and regulations, all the papers for the LL.M. course had to be cleared within six years (known as the span period ). The petitioner was thus required to clear all the examinations by December, 2019.