LAWS(DLH)-2024-2-159

VANSHIKA Vs. UNIVERSITY OF DELHI

Decided On February 19, 2024
Vanshika Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) The petitioner enrolled on 21/10/2022 as a student to the B.A. (Hons.), a four year course in the Kalindi College for Women, Delhi University (DU).

(2.) It is asserted, in the present writ petition, that the petitioner filled in the application form for undertaking her first semester examination in February 2023 and deposited requisite fees. However, as there was a failure in the transaction for payment of fees, no admit card was issued to the petitioner so as to enable her to undertake the first semester examination.

(3.) It is sought to be contended that, despite having not undertaken the first semester examination, the petitioner was assured, by the relevant authorities, that she could undertake the first semester examination along with her third semester examination without any complications.