S VIJAYARANI Vs. UNIVERSITY OF DELHI & ORS

JUDGEMENT

(1.) This appeal is directed against the judgment dated 22.05.2013 delivered by a learned Single Judge of this Court in W.P.(C) No.3420/2013. The appellant had filed the said writ petition being aggrieved by the letter dated 20.05.2013 whereby the appellant was informed that her detention in the LLB first semester had been confirmed and that the provisional admission and continuance given to her with respect to the second semester stood cancelled with immediate effect. By virtue of the said letter, the appellant was debarred from appearing in the remaining examination of the LLB IInd term for the session 2012-13. The impugned letter is as under:-

(2.) The appellant did not have the requisite attendance in the first semester of the LLB course. The reasons for which were genuine. She had a complication with regard to the delivery of her child and for medical reasons she could not attend the lectures to comply with the requirement of 66.6% attendance. Even if the relaxed criteria of having overall 66.6% attendance rather than having the said percentage of attendance in each of the subjects was applied, she would still not qualify for appearing in the examination of the Ist term. However, despite the fact that her attendance was less than the required percentage, she was provisionally permitted to appear in the Ist term LLB examination held in December, 2012. However, the decision to permit her to appear provisionally in the said examination was taken at a stage when examination in respect of four papers had already been conducted and, therefore, it was possible for her to sit in the 5th paper only. She has passed in that paper having obtained 58% marks.

(3.) Pending decision of the University with regard to her attendance, the appellant was permitted to take admission in the IInd term of the LLB course on the understanding that the decision of the University would be binding on her.