KUMARI ARPANA Vs. V C UNIVERSITY OF DELHI

JUDGEMENT

(1.) RULE.

(2.) The Petition is taken up for final hearing.

(3.) This Writ Petition pertains to the admission of the Petitioner in the M.Com course under the aegis of the School of Correspondence Courses and Continuing Education, University of Delhi. The Petitioner had appeared in the M.Com Part-I examination in August, 2003, at which stage no objection had been raised by the Respondent as to her candidature and qualifications. However, an objection came to be raised in her Final year and by Orders dated July 20, 2004, my learned Brother T.S.Thakur, J. had passed the following Order - Under the circumstances, therefore, I direct that the petitioner shall be allowed to appear in the ensuing M.Com. Part-II examination being conducted for students outside Delhi centre. The result of M.Com. Part-I and Part-II examination shall remain withheld and subject to the ultimate result of this writ petition. It is made clear that in case the writ petition eventually fails, the appearance of the petitioner in the examination will not create any equity in her favour and the University will be free to cancel the said examination in that event.. The Petitioner appeared in the M.Com. Part-II examination in August, 2004