AVIJIT BHUSHAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondent to promote/admit the petitioner to third term LL.B Programme and permit him to clear second term LLB Programme as per the University rules applicable to those students who failed to clear the second term examination in first attempt and such other directions as may be deemed appropriate in the facts and circumstances.?

(2.) The facts to comprehend the disputes are that the petitioner appeared in LL.B Entrance Test 2005 for admission to three-year LLB Degree Course in the University of Delhi and was admitted at Campus Law Centre, Chhatra Marg, North Campus and was allotted Roll No.252.

(3.) The LL.B. Degree Course offered by University of Delhi is of three years and each year has two terms and, therefore, the entire course comprises of six terms and in each term there are five papers. According to the petitioner, the pass percentage for each paper is 45%. For the LLB Degree course, the attendance rules contemplate that the candidates are required to attend 66% of the lectures in each subject including moot court and practical training. The relevant rules for attendance and for promotion of a candidates in LLB Program are as under:-