SHRI INDER SINGH Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) The appellant has challenged Order dated 5th September, 2007 passed by the learned Single Judge dismissing her application C.M. No. 12294/2007.

(2.) We have heard the appellant who has appeared in person. The appellant is studying Law from Campus Law Centre, Faculty of Law, University of Delhi. The said course has six semesters spread over a period of three years.

(3.) The appellant has cleared four semesters but was not allowed to join the 5th Semester. This prompted her to file W.P.(C) No. 17455/2006. By interim Order dated 4th May, 2007, the appellant was permitted to appear in the 5th Semester (supplementary examination) that was to be conducted in May-June, 2007 with a direction that her results would not be declared and no special equities shall arise in her favour. The Court also clarified that merely because the appellant was being permitted to take the examination, it would not come in her way to take admission in the 5th Semester, if she qualifies in 15 subjects of the 1st , 2nd , 3rd and 4th Semester taken together.