RAVI YADAV Vs. UNIVERSITY OF DELHI & ANR

JUDGEMENT

(1.) Cm No.42994/2017 (exemption) Exemption is allowed subject to all just exceptions.

(2.) The appellant appeared in the entrance examination for admission to the LL.M. course on 02.07.2017. The appellant became eligible for admission in the OBC category based on the result of the LL.M. entrance examination. For admission to LL.M., the appellant had to qualify the LL.B. course. The appellant had appeared in the 6th semester examination of the LL.B. course as well as three subjects for the 4th semester of the LL.B. course, in which the appellant was seeking improvement. On 09.08.2017, the result of the 6th semester as well as the 4th semester was declared. The appellant scored 'zero' in the subject of Administrative Law for the 4th semester.

(3.) On 11.08.2017, the first admission list of LL.M. was published. However, the appellant did not qualify in the said first admission list. On 20.08.2017, the appellant gave a representation for correction of the result of the Administrative Law paper of the 4th semester, wherein, the appellant had been awarded 'zero' mark. On 26.08.2017, the second cut-off list for admission to the LL.M. course was declared in which the appellant qualified in the OBC category. The appellant, on 28.08.2017, went for the counselling for admission to LL.M. course. As per the appellant, he was granted ten days' time to deposit the remaining documents and to pay the fee.