APOORV YADAV Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking promotion of the petitioner to second semester of LL.B. first year course and also for a declaration that respondent -University's action of not allowing the petitioner to sit in the exams of those subjects in which he had more than 70% attendance in first semester was illegal.

(2.) ADMITTEDLY , in the first semester, petitioner had the following attendance in his 5 subjects: -

(3.) ACCORDING to Mr. R.K. Saini, learned counsel for petitioner, if provision is made for the aforesaid relaxations then the petitioner 's attendance in two subjects would exceed 70% and his overall attendance would be 65%.