CHHAYA TYAGI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition seeking directions against the respondents to allow the petitioner to attend the evening classes of LL.M. and sit for LL.M. second year examination. Alternatively, the petitioner has also prayed for transferring the petitioner from two year to three year LL.M. course to complete her ongoing studies on account of her employment as a judicial officer.

(2.) The facts of the present case exhibit that in the year 2018, after successfully qualifying the All-India Entrance Test conducted by respondent no.1-University, the petitioner secured admission in two year LL.M. course of respondent no.1-University. Pursuant thereto, she had duly submitted an undertaking, as required by respondent no.1-University at the time of admission, that she is neither employed or practicing as an advocate nor she would take up employment or practice as an advocate during the period of her LL.M. course.

(3.) However, after completing her first year of LL.M. course, the petitioner was appointed as a judicial officer and she joined the Delhi Judicial Services on 13/6/2019. Thereafter, she completed the requisite formalities for admission to the second year of LL.M. course and also submitted a declaration of her employment to the respondents. Subsequently, she submitted an application to respondent no.2 to allow her to attend evening classes to complete her course owing to the employment of the petitioner.