LAWS(DLH)-2014-8-128

SUNNY GOEL Vs. SHRI RAM COLLEGE OF COMMERCE

Decided On August 25, 2014
Sunny Goel Appellant
V/S
Shri Ram College Of Commerce Respondents

JUDGEMENT

(1.) CM APPL. 8835/2014 in W.P.(C) 4415/2014 Allowed, subject to just exceptions. W.P.(C) 4415/2014 & CM APPL. 8834/2014 1. Present writ petition has been filed seeking a direction to respondents to give admission to petitioner in undergraduate course of B.Com (H) in Shri Ram College of Commerce (hereinafter referred to as 'respondent -College ') for Academic Year 2014 -15.

(2.) THE relevant facts of the present case are that on 29th May, 2014 Class XII results were declared in which petitioner secured 98% marks in best of four subjects excluding English. But after including English in the best of four subjects, petitioner's percentage got reduced to 95.5%.

(3.) HOWEVER , as his marks did not increase on rechecking, petitioner on 21st June, 2014 applied under the second stage for obtaining photocopy of the evaluated answer book of English paper.