ARUN PAHUJA Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) Rule. With the consent of counsel for the parties, present petition is set down for final hearing and disposal.

(2.) Facts to be noticed for disposal of this petition are that petitioner is a student of Delhi University (School of Open Learning). He appeared in the B.Com. 3 rd year examination and cleared his Bachelor of Commerce examinations in the month of May / June, 2011. After the declaration of the results on 23.03.2012, the petitioner received a Memorandum dated 20.03.2012 from the Deputy Controller of Examination.

(3.) Counsel for the petitioner submits that prior to the receipt of the Memorandum no show cause notice was ever issued to the petitioner.