ABHISHEK SINGH Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The issue involved in this appeal concerns granting one time waiver of shortage of attendance in favour of the petitioner on medical grounds for First Semester LL.B. Degree Course in Delhi University.

(3.) We have heard learned counsels for the parties and looked into the facts and circumstances of the case. Appellant/petitioner was suffering from Tuberculosis when he was in his First Semester of LL.B. Degree Course in the respondent University. The First Semester of LL.B. Degree Course commenced from 1st September, 2019 and concluded on 25th November, 2019.