RAHUL KUMAR Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner, who is a third-year student pursuing LL.B. from Law Centre-1, Faculty of Law, University of Delhi, has filed the present petition seeking a direction to the respondent-University to allow him to take his IV semester supplementary exam in the subject of 'Competition Law' along with supplementary exam of VI semester.

(2.) The contention of the petitioner is that he had a backlog examination of 'Competition Law' from the IV semester of LL.B. and the said backlog examination was scheduled to be conducted on 25/8/2022 as part of regular examination for the said semester. At the same time, the VI semester regular examinations were scheduled to be conducted from 10/8/2022 to 29/8/2022. However, a day prior to the backlog examination i.e. on 24/8/2022, the VI semester exam in the subject of 'Principles of Taxation' was scheduled to be held.

(3.) It is the case of the petitioner that he came across notice/information titled as 'Important Rules' displayed on the official website of the Faculty of Law (lawfaculty.du.ac.in) under the tab name 'Students', which reads as under:-