NILABH RANJAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioners are presently ex-students of the Faculty of Law, University of Delhi.

(2.) Both the petitioners enrolled as students for the three years LL. B programme of the Law Faculty in the year 2020-2021. The programme was of six semesters, to culminate in the award of an LL.B. degree.

(3.) The second semester examination of both the petitioners was conducted in 2021. The results of the examinations were announced on 9/12/2021. We are concerned with the Public International Law paper of Petitioner 1 and the Evidence paper of Petitioner 2. Petitioner 1 passed Public International Law, whereas Petitioner 2 failed in Evidence.