ROJALINI PARIDA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The present petitions have been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Mandamus or any other writ directing the Respondents to issue admit cards and allow the petitioners to appear in the individual semester examinations, which were scheduled to be held from 7/1/2025.

(2.) Briefly stated facts as per the petitions are that the petitioners are presently enrolled as students in different semesters (Ist/IIIrd/Vth) at the Faculty of Law, University of Delhi, where they are pursuing their Bachelor of Laws (L.L.B) degree. Respondent no.2 published a list of detained students for the reason of shortage of attendance on 4/1/2025, wherein the names of the petitioners were mentioned, and therefore, they were not issued the admit cards for the concerned semester exams. Hence, petitioners have approached this court seeking directions for the issuance of admit cards and liberty to sit in the examination. The necessary particulars of the petitioners debarred to appear are reproduced below in a table:- <FRM>JUDGEMENT_98_LAWS(DLH)2_2025_1.html</FRM>

(3.) Learned counsel for the petitioner submitted that initially, the Law Faculty issued a date sheet which was later on withdrawn by them due to massive protests by the students highlighting the mismanagement and incomplete syllabus. Due to this protest, the Faculty of Law tried to cover up the situation and issued a schedule for the remedial classes. The petitioner attended most of the lectures of the remedial classes with full participation.