IQRA PARVEEN Vs. SATYAWATI COLLEG E

JUDGEMENT

(1.) By way of this application, interim directions are sought for declaration of results of the Petitioner as per order of this Court dtd. 4/4/2022. During the course of submissions, counsel for the parties agreed that instead of the present application, the main petition itself be heard and decided. Accordingly, with the consent of both counsel, the court proceeded to hear the main petition, today itself.

(2.) Before adverting to the question that arises for consideration, a brief narration of facts would be apposite. Petitioner enrolled for the three-year B.A. (H) Urdu course (morning shift) [hereinafter the 'course'] in Respondent No. 1 - Satyawati College [hereinafter the 'College'], which has two semesters each year, totalling to six semesters.

(3.) In November/December, 2018, she appeared for her first semester examinations, wherein, as per the results declared by Respondent No. 2 - University of Delhi [hereinafter the 'University'], she cleared three out of four subjects and failed in one. Thereafter, she neither filled up the form, nor appeared in the second semester examinations held in May/June 2019. It is contended that she was unable to take her second semester examination as she was pregnant.