S.VIJAYARANI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed by the petitioner under Articles 226/227 of the Constitution of India seeking to quash the letter dated 20.5.2013 issued by respondents. The petitioner also seeks a direction to allow her to appear in the paper No.LB-205 Public International Law, which is scheduled to be held on 23.5.2013.

(2.) AS per the petition, the petitioner was granted admission in LL.B. course in Law Centre II, University of Delhi, in the academic session 2012, however, on account of an orthopedic problem, which she developed during the cesarean operation while delivering her second child, the Doctor had advised her to avoid lifting weights, bending forward and sitting for long hours. Since the petitioner was advised rest, she could not attend her classes and, thus, she was short of attendance. The petitioner was, however, permitted to appear in one paper of the first semester and in four papers of the second semester. Thereafter by a letter dated 20.5.2013 she has been informed by the respondents that she has been debarred from appearing in the remaining examinations of second semester.

(3.) MR .M.J.S. Rupal, Advocate, enters appearance on behalf of respondents on an advance copy and submits that the law is well- settled that in case of shortage of attendance in a professional course i.e. LL.B, the Court has no power to condone the attendance. Counsel for the respondents has placed reliance in the case of University of Delhi & Anr. v. Vandana Kandari & Anr., LPA 662/2010, wherein the various judgments in this regard have been considered by the Division Bench. Relevant portion of the judgment reads as under: