AMIT KUMAR Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) ALL these matters concern the maximum period, also called the span period, prescribed by the University of Delhi and Jamia Millia Islamia University for completing the various courses/programmes being conducted by the said Universities.

(2.) THE counsel for appellants in the following twelve appeals, all relating to University of Delhi, has stated that the judgments impugned in each of the said appeals is identical and he has argued them as one only: -

(3.) IN the case of the students who are granted special chance, their examinations shall be conducted by the University in accordance with the schedule/methods of examinations prescribed by the University in this regard.