MINAKSHI BAHADUR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is a rather unhappy case of the result of the various changes (according to some people) of haphazard and not very well thought out period of schooling that is inflicted on the children.

(2.) Previously there used to be 11+3 for getting a B.A. degree. The petitioner is one of those who got her B.A. pass and secured 56.5% marks. That was about a decade back.

(3.) Some years back the academicians thought that 11+3 did not suit and they switched over to 10+2+3; the result is that to get a B. A. degree one has to spend 15 years as compared to 14 years studies by the petitioner. Evidently, the problems of Post Graduate Admission cropped up for the purpose of M.A. classes as well as Law classes.