LAWS(DLH)-1992-12-1

DINESH PAL Vs. UNIVERSITY OF DELHI

Decided On December 15, 1992
DINESH PAL Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) The facts giving rise to this petition havebeen stated by brother Jaspal Singh, J. as also the contention raised by theparties.

(2.) As stated by brother Jaspal Singh, what needs to be adjudicatedupon is the eligibility condition of the necessity of securing 55% marks by aholder of bachelor degree from the Punjab University after studing for 14years to obtain the bachelor degree.

(3.) I am unable to accept that one year additional study ought tolead to a discount of 5% in the bachelor degree examination marks, that aperson who has spent 14 years to secure a bachelor degree should be penalised by necessity of having additional 5% marks.