BHIM SHANKAR THAKUR Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) Since common questions of fact and law are involved, these two appeals are heard and decided together.

(2.) LPA No.570/2016 is preferred against the order of the learned Single Judge in W.P.(C) No.9135/2016 by the sole petitioner therein whereas LPA No.571/2016 has been preferred against the order of the learned Single Judge by the Petitioner No.2 in W.P.(C) No.8601/2016. Both the said writ petitions were dismissed by separate orders passed on 05.10.2016.

(3.) The Appellants in both the LPAs were denied admission into LL.B. Course for the Academic Session 2016-17 by Delhi University on the ground that they failed to submit the original degree of the qualifying examination as was required by the University. The Appellant in LPA No.570/2016 pleads that though he had passed the qualifying examination in the year 2012, he had not collected the degree from the University and therefore the same could not be produced at the time of counselling on 22.08.2016. It is claimed that he had applied and received the degree from the University, i.e. Chowdhary Charan Singh University, Meerut on 08.09.2016. Coming to the Appellant in LPA No.571/2016, it is pleaded that the result of the qualifying graduation examination was declared on 26.07.2016 and that he could receive the provisional certificate only on 26.09.2016 and, therefore, the same could not be produced on 26.08.2016, i.e. the date of counselling.