SANDEEP SHARMA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The writ petitioner seeks quashing of a letter dated 18.10.2006 issued by the Assistant Controller of Examination, Delhi University (hereafter referred to as "the University") and a direction that he ought to be awarded the degree in graduation. In the alternative he seeks a direction that he should be internally assessed and awarded marks.

(2.) The petitioner was admitted in the B.A. (Pass) course in Ram Lal Anand College (Evening) during the Academic Year 1998-1999. Ordinance VIII clause 2 of the University prescribes the period for completing the course and qualifying, as six years. Ordinance VIII (2) reads as follows :

(3.) In the petitioner's case, the period expired in the Academic Year 2003-2004 He represented to the University, seeking as a special case, opportunity to qualify the B.A. (Pass) Part III English A paper, as he had otherwise qualified in 11 papers (out of a total 12 papers) of B.A. (Pass) course. The University granted permission by its letter dated 26.11.2005, to appear and qualify in the B.A. (Pass) Part III English A paper, as a special case. The petitioner however was unable to appear. He alleges that the communication was received late. He therefore elected to appear in the next examination.