ANKITA MEENA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner, who is a second year student of the LL.B course of Faculty of Law, University of Delhi, has sought a direction to the respondent to permit her to appear in the IVth semester LL.B Examination being conducted w.e.f. 16.05.2018.

(2.) The facts as emerge from the record are that the petitioner's marriage was solemnised on 05.03.2016, whereafter she had obtained admission in the three year LL.B Course in Law Centre II, Faculty of Law, University of Delhi in August, 2016.

(3.) It is the petitioner's case that while she was undergoing the IVth semester, she gave birth to a baby boy on 22.02.2018. It is stated that despite her pregnancy, the petitioner had been regularly attending classes in the IIIrd semester, which is evident from the fact that her attendance in the third semester was 86%.