HEENA BAHAL 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.) Petitioner was admitted to the respondent no.3 college in B.A. (Hons.) Economics.

(3.) It is the case of the petitioner that she has been regularly attending classes and she was issued an Admit Card by the respondent for appearing in the annual examination. Petitioner was not allowed to appear in the final examination, on account of shortage of attendance, which has led to the filing of the present writ petition. Respondent no.3, college on 12.05.2012 displayed on the notice board a list of names of the students, who were being detained from appearing in the annual/ semester examination. Petitioner went through the Notice of 12.5.2012, wherein her name was not mentioned. On 17.05.2012 petitioner came to know that a Revised Notice dated 15.05.2012 has been put on the notice board, wherein the name of the petitioner was mentioned, along with the students who were detained from appearing in the annual /Semester Examination, on account of shortage of attendance. Thereafter petitioner approached respondent no.3, college and enquired that as to how all of a sudden her name was included in the list of 15.05.2012, whereas her name was not mentioned in the list of 12.05.2012, whereby the students were detained from appearing in the examination. But no satisfactory reply was received and she was detained from appearing in the Examination on account of shortage of attendance in the course B.A. (Hons.) Economics.