SATYENDRA SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS writ petition has been posted for urgent hearing at 3. 45 p. m. today by a special order. The petitioner is a student of LL. B First Year at the Law Centre-II, Faculty of Law. He is also a handicapped person. He prays that a direction be issued to the respondents, "to issue examination admit card to the petitioner so as to enable him to appear in the examination of LL. B First year, Second Semester, starting from 28th April, 2008. "

(2.) THE petitioner rests his case on the fact that he met with an accident on 16th January, 2008 and was thereafter hospitalised upto 19th january, 2008. While at hospital, the petitioner underwent an operation. On 19th January, 2008, he is stated to have been discharged. He thereafter revisited the hospital on 30th January, 2008, when the sutures that had been applied pursuant to his operation, were removed. On that date, according to the petitioner, he was advised rest for four weeks. The petitioner states that he ultimately recovered from his ordeal on 26th February, 2008 and started attending classes thereafter. In this way, the petitioner was admittedly absent from 16th January, 2008 to 26th February, 2008.

(3.) HE states that the attendance list was put up at the Law Centre on 21st April, 2008. As per this list, the petitioner was shown to have attended 103 lectures out of 173 lectures and consequently, his attendance worked out to 59. 54%. He states that on the very next day, i. e. 22nd April, 2008, he had applied for the requisite attendance certificate. He also claims to have submitted relevant papers seeking waiver/ condonation of delay in terms of the rules on the ground that his is an exceptional case that deserves relaxation. In support of his claim for relaxation, petitioner has also annexed the attendance rules applicable to his case at page 18-A of the petition titled "attendance, Examination and Promotion Rules for First Year LL. B Programme". The relevant portion of this rules reads as follows :