TUSHANT Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The petition seeks annulment of the examination conducted by the respondent No.1 University of Delhi (respondent No.2 is Govt. of NCT of Delhi) for admission to the Master of Law (LL.M.) course of the academic year 2015-2016.

(2.) The petitioner claims to be a candidate in the examination, result whereof has not been declared as yet. The only basis for seeking the annulment of the examination, in which the counsel for the respondent No.1 University appearing on advance notice informs approximately 3500 students had appeared for 100 odd seats, is the FIR No.0148 dated 14th June, 2015 (Police Station Maurice Nagar) lodged by the official on duty at one of the examination centres at which the said examination was held i.e. at Faculty of Management Sciences, University of Delhi. In the said FIR it has inter alia been reported as under:

(3.) Though the counsel for the petitioner on the basis of personal hearsay has made certain other arguments for annulment of examination but at the time when the order is being dictated states that the same may not be recorded.