SHUBHI SINGH Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) The petitioner has filed the present petition seeking quashing of the action on the part of the respondent in not permitting the petitioner to appear in the compartmental examination for the paper of "?Modern Indian Education "? of B.Ed. one year course. The petitioner has not been permitted to appear in the examination in view of Clause 6 of Appendix-II to Ordinance V(2) and VII of the Ordinance of the University regarding course contents and distribution of marks for B.Ed. examination (hereinafter referred to as the Ordinance).

(2.) The petitioner claims to be a meritorious student and had taken admission in one year B.Ed. course for the session 2014-2015. The final examination of the said course was held during the month of May 2015. The examination of the Modern Indian Education paper was held on 11.05.2015.

(3.) It is contended that the petitioner had a stroke of severe spinal pain on 10.05.2015, because of which the petitioner was hospitalised in the Indian Spinal Injuries Centre, Vasant Kunj, New Delhi. The petitioner thereafter immediately provided information to the Central Institute of Education about her admission in the hospital. The petitioner was discharged from the hospital on 15.05.2015. Because of the illness and hospitalisation, the petitioner could not appear in the paper "?Modern Indian Education "? on 11.05.2015. The petitioner had however appeared in the internal assessment of the said subject but could not appear in the theory examination which was held on 10.05.2015.