TAKHENG LAMNIO Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Present writ petition has been filed challenging the legality and validity of Clause 11(i) of Promotion Rules of Bachelor of Laws (LL.B.) Degree examination contained in the Bulletin of Information 2013-2014 issued by Faculty of Law, University of Delhi.

(2.) The facts of the present case are that the petitioner, who hails from Arunachal Pradesh and belongs to a Scheduled Tribe, took admission in LL.B. Course in the academic session 2013-2014. In November-December, 2013, petitioner appeared in first semester exam and passed all five papers. However, in second semester, petitioner fell short of required attendance and, therefore, his name was shown in the list of detainees.

(3.) Though petitioner was initially granted admission in second year of LL.B, yet it was later cancelled in view of Rule 11(i) of the Prospectus which states that no student shall be promoted to the next semester, if he/she has been detained in the examination for shortage of attendance.