SHRIOM DALAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner took admission in July 2010 in the three years (comprising of six semesters) LL.B. course of the respondent University and has appeared in the 4th semester examination. The petitioner states that he has secured around 50% marks in aggregate in the first three semesters and which are not sufficient to entitle him to admission to LL.M. course or higher studies in future and may affect his future job prospects; he appeared in the Entrance Test held on 10th June, 2012 for admission afresh to the said course in the Academic Year 2012-13. The petitioner again qualified for admission but was denied admission for the reason of the following clause (iv) to note C of the eligibility conditions for admission to LL.B. course in the admission brochure �

(2.) THE petitioner thereafter applied for withdrawing his admission of the year 2010 to the LL.B. course. His said request was however not acceded to.

(3.) THOUGH at one stage we had wondered as to whether the respondent University on the basis of the aforesaid clause in the prospectus, could have restrained the petitioner from seeking fresh admission in the current academic year, had he prior to appearing in the entrance test for the current year surrendered his earlier admission and if he could not have been so denied admission whether we should deny him admission merely for his lapse of not surrendering/withdrawing/cancelling his earlier admission at the appropriate stage but on deeper consideration we find merit in the defence of the respondent University.