SHUBHAM PRASAD Vs. UNIVERSITY OF DELHI AND ANR

JUDGEMENT

(1.) Mr. Banerjee has returned with instructions. He says that this court could allow the petition, putting the petitioner in this case at par with the case titled: Pratibha Singh Vs. University of Delhi and Anr. That Writ Petition, which was numbered as WP (C) 9004/2015, was disposed of vide order dated 1.10.2015.

(2.) In this case as well, the petitioner has passed the entrance examination held by the University of Delhi for 3 years LL.B Course. The last date for taking admission in the said course was 31.08.2015.

(3.) Having regard to the aforesaid circumstances, it is quite clear, that the revaluation exercise will have to relate back to the date when the petitioner took the examination. Therefore, the petitioner will be given admission in the LL.B course. It is ordered accordingly.