JASKARAN SINGH BHULLAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS matter is shown in the typed supplementary and has been placed before this court upon mentioning.

(2.) PETITIONERS are the students of Faculty of Law, University of Delhi. Petitioners No.1 to 3 are in the fourth semester while petitioner no.4 is in the second semester of the LL.B.

(3.) COUNSEL for the petitioners submits that the petitioners had informed the college in the year 2012 that the shortage of attendance in one subject is on account of some discrepancy either at the end of the college or of the University. The teachers had also agreed that petitioners were attending classes regularly. This representation of the petitioners which was made in the year 2012 was considered by the Dean of Law and the students were permitted to appear in the examination purely on provisional basis and subject to their furnishing an undertaking.