AJAY KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].

(2.) The petitioner was a student of the respondent-University of Delhi ["the University"?] in the B.Com. degree ["the degree"?]. He was admitted to the University in 2012 and took examinations of the degree in the years 2013 and 2014. However, he was arrested on 9/3/2015 in connection with FIR No. 168/2015, under Ss. 376/506 of the Indian Penal Code, 1860 registered at Police Station Ranhola. The petitioner was convicted of the offences by a judgment of the Trial Court 18/10/2018. He filed Criminal Appeal No. 141/2019, which was allowed by a judgment of this Court dtd. 30/9/2020 and was released immediately thereafter.

(3.) Although the petitioner had taken all the papers of the degree examinations during the period 2012-2018, he failed in one paper, i.e. Cost Accounting. The grievance with which he has approached this Court is that he has not been permitted to sit for the said paper again as the University contends that he has already completed the span period of six years during which the degree is required to be completed under the Ordinances of the University.