MOHIT KADIAN Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) By this appeal the Appellant impugns the order dated 26.09.2017 whereby the petition seeking a direction to the respondents to allow the Petitioner/Appellant to submit his internal examinations for the subjects of the Fifth Semester, has been dismissed as being without any merit.

(2.) The Appellant was a student of B. Tech. with respondent University and studying at the second respondent (hereafter referred to as "college"). The Appellant also actively participated in NCC. The Appellant attended the NCC Camp held from 26.10.2015 to 06.11.2015. On return from the Camp it was detected that the Appellant was suffering from Chikungunya. The Appellant remined ill for nearly 25 days.

(3.) On account of attending the NCC camp and illness, the Appellant missed the Internal examinations of four papers of the Fifth Semester which were held during the said period. The Appellant approached the college authorities seeking permission to write the internal examinations which he had missed, however the request was declined. It is contended that the Appellant on 06.01.2015 gave a representation to the college authorities seeking permission to resubmit his internal assessments. The submission of the said representation has not been substantiated before the learned Single Judge. It is contended that even though the Appellant had not taken the internal assessment examinations, he has, instead of being marked absent, been awarded "0" (Zero) marks.