AMANPREET SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has prayed for a writ of certiorari or any other writ or direction quashing or setting aside the order dated 2nd December, 2005 passed by respondent Nos.2 detaining the petitioner from appearing in third semester LLB examination on account of shortage of attendance.

(2.) Brief facts to comprehend the controversies are that petitioner contended that he had been a first class student throughout his life scoring 85% marks in his secondary examination and after graduating the petitioner joined the LLB course at Law Centre I, Faculty of Law, University of Delhi, New Delhi. The petitioner qualified all the papers of the first semester. The result of the petitioner for the second semester examination was not declared due to UFM (unfair means) case against him. The petitioner was, therefore, denied admission to second year LLB course which commenced on 2nd August, 2005 and which continued till 9th August, 2005 though he had approached for admission 4th August,2005.

(3.) Though the petitioner was eligible for admission to the third semester (2nd Year) as he had already cleared minimum of five papers as per the requirement under the rules, however, he was not given admission and was finally granted admission after his case for unfair means was decided by a communication dated 13th"September, 2005 whereby his examination in one of the papers, Paper VII, was cancelled.