NEERA DADHWAL Vs. DEEPAK PAINTAL

JUDGEMENT

(1.) The Petitioner invokes the writ jurisdiction of this Court and claims a direction to admit her in the fifth semester of the LLB Course, conducted by the Delhi University.

(2.) The brief facts necessary to decide these proceedings are that the Petitioner, a resident of Leh, Jammu and Kashmir enrolled with the Campus Law Centre, Faculty of Law, University of Delhi in the year 2004 The course has six semesters and 30 subjects have to be cleared by every student by the end of the sixth semester, to secure a law degree. A student has to clear 15 out of 20 subjects in order to qualify for admission to the fifth semester.

(3.) The Petitioner is a regular student. She avers about her participation in legal aid camps, by providing free legal assistance to the under privileged, living in slum areas. She claims to have represented her college in the Moot Court Competition held in Aurangabad and Lucknow on 06.11.2004 and 02.02.2005.