NEERA DADHWAL Vs. DEEPAK PAINTAL

JUDGEMENT

(1.) THE Petitioner had invoked the writ jurisdiction of this Court and claims a direction to admit her the fifth semester of the LLB Course, conducted by the Delhi University. In these review proceeding, she seeks modification and recall of the judgment of this court, dated 20th August, 2007 (hereafter "the main judgment" ).

(2.) THE Petitioner enrolled herself in the Campus Law Centre, University of delhi in the year 2004 The course has six semesters and 30 subjects have to be cleared by the end of the 6th semester. A student has to clear 15 out of 20 subjects to qualify for admission to the fifth semester. The petitioner had 61% of attendance and according to Ordinance VII, of the Statutes and Ordinances the dean/professor in charge has the power to condone the attendance since she was working for the institution. She had alleged about not being issued a roll number to appear in the first paper; she was sent back from the institution without being allowed to give her exam. The Petitioner was issued roll number for the second examination, a few minutes of the commencement of her exams. She averred that she cleared two out of the four subjects, in which she was allowed to appear. She submitted that in the result it was shown that she has passed or qualified in 14 subjects out of 19 but actually it is 14 subjects out of 17 as the other 2 papers were disturbed by the Respondents.

(3.) IN the main judgment, after recording the rival contentions and pleadings, the writ petition was disposed, on the basis of the following findings: