RISHAN DHAMIJA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE petitioner before this Court is a student of LLB Course in Faculty of Law, University of Delhi, for the academic year 2013 -2014. According to the petitioner, he fell ill from 20.8.2013 to 2.9.2013 and being confined to bed, could not attend the classes. This is also the case of the petitioner that during the period August -2013 to November -2013, he was actively involved and participated in a number of moot court competitions and as a result, he could not attend enough number of classes.

(2.) THE Attendance Rule of Faculty of Law, as contained in the Admission Brochure, reads as under:

(3.) ADMITTEDLY , the petitioner before this Court did not attend 66% of the classroom lectures in aggregate. He attended 95 classroom lectures out of total of 180. The Law Faculty has given benefit of 10 attendance to each student who had participated in the moot court competition irrespective of whether he actually spoken in the said competitions or he only watched it. The learned counsel for the petitioner is right in pointing out that the Rules do not permit the Faculty of Law ­ University of Delhi to grant any such concession to the students and Mr. Rupal also fairly concedes the rule position in this regard. It is, therefore, expected that in future Faculty of Law will take note of the rule position and strictly comply with the Rules while computing attendance of the students in Faculty of Law.