VINOD KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) IT is explained by learned Counsel appearing for the respondent that an error has occurred for the reason that the Roll Number allotted by the college to the petitioner (37) was not identical to the Roll Number allotted by the University (45).The petitioner was allotted the marks which had been received by the candidate holding the Roll No. 37 with the University. The candidate was shown as not successful in the list. On his representation the error was discovered. The result is that the candidate with the Roll No. 37 has eventually been found successful. In view of the Explanationn given, no further orders are called for in this petition which is dismissed as withdrawn.