HIMANSHU PAL Vs. UNIVERSITY OF DELHI AND ANR.

JUDGEMENT

(1.) Mr. Rupal has returned with instructions. Learned counsel has argued based on the record as the facts are not in dispute.

(2.) Mr. Rupal has also accepted the fact that the revaluation result which was declared on 05.10.2015, in respect of some students, which included, the petitioner herein, modified the result declared qua them on 04.07.2015.

(3.) Quite clearly, the petitioner was not given admission though called for counselling on 15.07.2015 by the respondents only on the ground that his revaluation result for the undergraduate course had not been declared before the date of closure for the admission.