VANDANA DUDEJA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) By this common judgment, I propose to dispose of WP(C) No.5463-65/2004 WP(C) Nos.4860-66/2004 as the reliefs sought are common and similar.

(2.) By way of these petition, the petitioners assail the impugned letters/communications issued by the respondent/University whereby the petitioners were prevented from taking examination to be held on 12th April, 2004. It was stated in these letters that Board of Research Studies in its meeting held on 25th February, 2004 had decided that the students who had been admitted in the session 2002 after the last date of admission could appear in the examination only after completing the prescribed duration of the course.

(3.) In terms of the Bulletin of Information for post- Doctoral/Post-Graduate Degree/Diploma Courses issued by the University of Delhi for the session-2002, the course was to commence on 2nd May, 2002. The admissions were to be completed between the period 10th April, 2002 to 30th June, 2002. The last date of admission was 2nd July, 2002. The duration of the diploma courses was two years. The students seeking admission to the examination for the diploma course were required to pursue the course as full- time regular student in the respective Department of a teaching Institution/Hospital in Delhi where he/she had been assigned. The examination for the eligible students was to be held in April/May, 2004.