BHIM SHANKAR THAKUR Vs. DELHI UNIVERSITY AND ANR.

JUDGEMENT

(1.) The petitioner seeks a mandamus directing the respondents to take on record his degree certificate and to grant him admission in the LL.B. Course commencing from the Academic Session 2016-2017.

(2.) It is contended that the petitioner had appeared in the entrance examination and secured rank 767 in the OBC category. The petitioner was, as per his rank, called for counselling on 22.08.2016 on which date, the petitioner could not submit the original degree as was required by the University.

(3.) The petitioner had passed the qualifying examination in the year 2012. However, the petitioner had not collected the degree from the University.