HEENA BAHAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the order of the learned Single Judge dismissing the writ petition filed by the appellant. The appellant was not allowed to appear in the 2 nd Year final examinations in B.A.(Hons.), Economics on the ground that there was shortage of attendance. Having noticed that as per the prospectus requiring a minimum attendance of 66.66% in lectures and in tutorials/preceptorials/practicals separately in each subjects and the appellant did not have the said minimum attendance, the learned Judge rejected the request.

(2.) THE prospectus relating to attendance rules reads thus: -

(3.) THE grievance of the appellant is that she was not allowed to appear in 2nd Year Final Examination. It is her contention that list of students being detained from appearing in the examinations held on 12.05.2012 did not mention the name of the appellant thereby indicating that she was eligible to take the examination. However, a further list was displayed in the notice board on 15.05.2012 showing the name of the appellant also as having detained to appear for the said examination. According to the appellant, once the admit card was issued for examination, the University cannot deny her from appearing in the examination. It is further submitted that the attendance record maintained by the respondent/University was not accurate.