HARSH VARDHAN MALL VISHEN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking the following prayers: - "(a) Issue a Writ of Mandamus directing Respondent Nos. 1 -3 to permit the Petitioner to appear for all the subject -examinations of Semester I Examinations (First Year, LL.B. Course) either in Semester III Examinations (Second Year) or Semester V (Third Year) or split across the latter two semesters, and make up for shortfall in attendance during those semesters.

(2.) AN identical issue raised in this writ petition has been decided by this Court in W.P.(C) 256/2014 on 27th May, 2014. The relevant portion of the judgment is produced below: -